RAJSHEKAR REDDY GILLELA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., to quash the proceedings in Crime No.5 of 2022 of Nirmal Town Police Station, Nirmal District, registered for the offences under Ss. 498-A and 294-B of IPC and Ss. 3 and 4 of Dowry Prohibition Act. The petitioner herein is accused No.1 in the said Crime.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor. Perused the Record. With their consent this Criminal Petition is disposed of, at the admission stage.

(3.) As per the complaint dtd. 5/1/2022 marriage of the petitioner with 2nd respondent was performed on 31/12/2020. Thereafter the petitioner herein left USA on 9/1/2021. According to learned counsel for the petitioner, the 2nd respondent joined him in U.S.A.