MOHD. ASIFUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Muddu Vijay, learned senior counsel appearing for Aequitasjuris Law Firm, learned counsel for the petitioners in both the writ petitions and Sri Ch.Samson Babu, learned counsel for the third respondent in both the writ petitions and Sri Vizarath Ali, learned Assistant Public Prosecutor appearing for the State.

(2.) Since the petitioners in both the writ petitions are seeking quashment of the proceedings in C.C.No.668 of 2010 on the file of the Court of the XIII Additional Chief Metropolitan Magistrate, Hyderabad, arising out of Cr.No.632 of 2008 on the file of Sanjeeva Reddy Nagar Police Station, Hyderabad, these two writ petitions are being disposed of by way of this common order.

(3.) The facts, succinctly, are that the third respondent filed a complaint before the Sanjeeva Reddy Nagar Police Station, Hyderabad, against her husband - Dabeeruddin Khaja and also the petitioners in both the writ petitions for the offences punishable under Sec. 498-A of IPC and under Ss. 3 and 4 of Dowry Prohibition Act. The same was registered as a case in Cr.No.632 of 2008. After investigation, the police filed charge sheet, which was taken cognizance for the aforesaid offences only against the husband of the third respondent, vide C.C.No.333 of 2008. Insofar as the other accused are concerned, the final report filed by the police disclose that there was no prima facie case against them. It is the further case that after the first charge sheet was filed, the police filed an additional charge sheet arraying the petitioners in both the writ petitions as accused Nos.2 to 11 vide C.C.No.668 of 2010. Hence these two writ petitions seeking quashment of the proceedings in the above Calendar Case.