NANDAMURI SATYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., to quash the proceedings in C.C.No.91 of 2022 pending on the file of the Judicial Magistrate of First Class, Manuguru, Bhadradri-Kothagudem District. The petitioners herein are accused Nos.2 and 3 in the said C.C. The offences alleged against them are under Sec. 498-A of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

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

(3.) As per the charge sheet, the marriage of A-1 with 2nd respondent was performed on 22/4/2019. Thereafter matrimonial disputes arose between them. Perusal of the charge sheet in the said Calendar Case would reveal that prima facie there are certain allegations against the petitioners herein and they are triable issues. The defences taken by the petitioners herein cannot be considered in an application filed under Sec. 482 of Cr.P.C., and they have to take the said defences before the trial Court and it is for the trial Court to consider the same. The petitioners have to face trial and prove their innocence. In view of the same, this Court is not inclined to quash the proceedings in C.C.No.91 of 2022 pending on the file of the Judicial Magistrate of First Class, Manuguru, Bhadradri-Kothagudem District, against the petitioners herein. However, in matrimonial disputes the identification of parties is not in dispute. Petitioners herein are parents of A-1.