M.ARUNA VENKAT PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C to quash the proceedings against the petitioners/A2 and A3 in CC No.51 of 2017 on the file of XII Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) The petitioners/A2 and A3 are parents of A1. The defacto complainant/2nd respondent filed complaint on 26/4/2013 stating that her third daughter's profile was given in a marriage bureau. A1 expressed his interest in the alliance and A1 informed that his father's name was Prasad residing at Vijayawada and they own a house in Jubilee Hills and his father is a Telugu Desam worker whose phone number is 9666900427. The person who talked on phone as father of A-1 informed about his family and also stated that he was in London for his daughter's delivery and he would come back to India after 17th March and thereafter, marriage of A-1 could be performed. On the next day, the defacto complainant was called on phone and informed that 13th March would be a good day for marriage and asked her to start making marriage arrangements and he would also make arrangements from London. He further informed that he once arrived in India, he would visit their house. A1 met the defacto complainant at Hotel along with her second daughter, son-in-law and younger daughter and A1 showed one house in Jubilee Hills and informed that it was their house. It was informed to A1 by complainant that their budget was only Rs.10.00 lakhs. A1 took an amount of Rs.6.00 lakhs from her stating that he has to meet expenditure of marriage hall, decoration, mandapam etc. It was also informed that gold ornaments were taken. A1 also informed that they were friends with Chandrababu Naidu and Vijayawada MLA Vallabhaneni Vamsi. However, after receiving the amount of Rupees 6 lakhs, A1 and his father started ignoring, for which reason, the defacto complainant filed the present complaint suspecting them.

(3.) The police having investigated the offence found that it was A1 who was talking on phone as his father and in fact, the petitioners do not have knowledge about the acts of A1. Further, during the course of investigation, when they have taken to police custody, A1 brought the cash from the house and police recovered an amount of Rs.3.00 lakhs. The police filed memo in the court stating that it was A1 who had cheated and taken money from the defacto complainant and these petitioners do not have any role to play and accordingly, they intended to delete the names of these petitioners. The said memo intimating about there being no role or knowledge about the acts of A1 and intending to delete the names of these petitioners were filed on 11/5/2013. The certified copy of the said memo dtd. 11/5/2013 after police custody is also filed.