UDARU SHANKARAMMA CHARITA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/Accused Nos.2 and 3 to quash the proceedings against them in FIR No.99 of 2023 on the file of Station House Officer, Ramgopalpet Police Station, Hyderabad. The offences alleged against the petitioners are under Ss. 376(2)(n), 420, 506 of Indian Penal Code and 3(1)(r)(s), 3(2)(v) of the SCs, STs (POA) Act.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent No.1 - State.

(3.) Petitioners are the mother and sister of Accused No.1 in the above crime. Initially, there was love affair between accused No.1 and 2nd respondent but Accused No.1 refused to marry the 2nd respondent, for which a false complaint is foisted against all the accused. The specific contention of Accused Nos.2 and 3 is that the only ground for refusal for marriage is that they do not have any relationship with the 2nd respondent and it is only accused No.1 who is in alleged relationship with the 2nd respondent. Therefore, the petitioners/Accused Nos.2 and 3 prayed to quash the proceedings in the above crime.