A. SUNIL KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Cr.No.171 of 2021, pending on the file of SHO, Saroornagar, WPS, Rachakonda. The petitioners herein are accused Nos. 1 to 3 in the said crime. The offences alleged against them are under Sections 498-A of IPC and Sections 3 and 4 of Dowry Prohibition Act, 1965.

(2.) Heard the learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) A perusal of the record would reveal that the marriage of the 1st petitioner/A-1 with the 2nd respondent was performed on 13.11.2016. Thereafter, it appears that matrimonial disputes arose between them and they have entered into Memorandum of Understanding (MOU) dated 10.10.2020 on the terms and conditions mentioned therein. In the said MOU, though the 1st petitioenr/A-1 agreed to obtain divorce on mutual consent, they could not proceed with the same. Thereafter, the 1st petitioner/A-1 has filed an application vide FCOP.No.01.10.2020 seeking dissolution of marriage. In the complaint dated 15.04.2021, the 2nd respondent did not mention about the same. Thus, there are several factual aspects to be investigated into by the Investigating Officer, during the course of investigation.