CAPTAIN RAMESH KUMAR DEEWAN Vs. ASHUMA DEEWAN

JUDGEMENT

(1.) Criminal Revision Case No.1147 of 2012 is filed by the petitioner/husband under Ss. 397 and 401 of Criminal Procedure Code (for short 'Cr.P.C.') aggrieved by the judgment dtd. 1/6/2012 in Criminal Appeal No.30 of 2011 on the file of the learned Additional Metropolitan Sessions Judge, Cyberabad, NTR Nagar, Hyderabad wherein the order dtd. 20/1/2011 in DVC No. 17 of 2008, on the file of the learned X Metropolitan Magistrate, Cyberabad, Malkajgiri, Ranga Reddy District was confirmed. Criminal Petition No.2456 of 2021 is filed by the petitioner/wife under Sec. 482 of Cr.P.C. seeking to quash the proceedings in Criminal MP No.904 of 2018 in DVC No.17 of 2008, on the file of the learned X Metropolitan Magistrate, Cyberabad, Ranga Reddy District.

(2.) Heard Sri P.B.Vijay Kumar, learned senior counsel appearing for the petitioner in Crl.RC No.1147 of 2012 and respondent No.1 in Crl.P.No.2456 of 2021, Sri Prabhakar Sripada, learned senior counsel representing Sri Setty Ravi Teja, learned counsel for the petitioner in Crl.P.No.2456 of 2021 and respondent No.1 in Crl.RC No. 1147 of 2012 and also Sri Vizarath Ali, learned Assistant Public Prosecutor, representing learned Public Prosecutor for the State.

(3.) Since the parties to these two matters are one and the same and the issue involved is interlinked, these two matters are disposed of through this common order. For the sake of brevity and convenience, the parties to these matters are hereinafter referred to as wife and husband.