THIRUNAGARU SRAVAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the issue involved in both the criminal petitions is one and the same, they are being heard and disposed of together by way of this common order.

(2.) These Criminal Petitions are filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the docket order dtd. 20/6/2024 against the petitioners/accused Nos.4 and 6 respectively in S.C.No.70 of 2019, on the file of the learned Special Sessions Judge for Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act Cases - cum - II Additional District and Sessions Judge, Nalgonda District.

(3.) The brief facts of the case are that respondent No.2/de facto complainant lodged a complaint before the Police, Miryalaguda I Town Police Station, Nalgonda District stating that he had two sons. When his elder son, i.e., Pranay Kumar, was in class 10, he got acquainted with one Amrutha Varshini and later they became close to each other. One day the said Amrutha Varshini told his elder son that if he did not accept her love, she would commit suicide, due to which, the said Pranay Kumar accepted her love. When the love matter was known to the father of Amrutha Varshini, he stopped her studies and house arrested her. Due to the pressure of Amrutha Varshini, the said Pranay Kumar took her to Hyderabad and got married without informing anyone. The father of Amrutha Varshini lodged a complaint about it before the Miryalaguda Police, who then brought Pranay Kumar and Amrutha Varshini from Hyderabad to Miryalaguda. Amrutha Varshini informed the Police that they were majors, and as such, they got married. Since then, Amrutha Varshini has been residing with Pranay Kumar at his house.