DURGA HARINI Vs. UNION OF INDIA

JUDGEMENT

(1.) This Writ Petition is filed seeking the following relief:

(2.) Considered the submissions of the learned counsel for the respective parties and perused the record.

(3.) The case of the petitioner is that her marriage was performed with respondent No.8 on 19/10/2019 as per Hindu Rites and Customs and soon after their marriage disputes arose between the petitioner and her husband, which constrained her to file a complaint before Women Police Station, CCS, Hyderabad and basing on the said complaint, a case in Crime No.640 of 2020 was registered against respondent Nos.8 and 9 for the offences punishable under Sec. 498-A of IPC and Ss. 3 and 4 of the Dowry Prohibition Act. After completion of investigation, the police filed a charge sheet which was taken cognizance as C.C.No.5039 of 2021 on the file of the XIII Metropolitan Magistrate, Manoranjan Complex, Nampally, Hyderabad. It is further case of the petitioner that she has also filed DVC No.249 of 2021 on the file of the IV Metropolitan Magistrate, Hyderabad at Kalapatru and the same is pending for adjudication and even after issuance of Non-Bailable Warrants (NBWs) in the said cases, respondent Nos.8 and 9 have not turned up to appear and therefore, the said cases are pending for securing the presence of respondent Nos.8 and 9.