CH. KANAKARAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioner-accused seeking to quash the proceedings against him in C.C.No.11342 of 2021 on the file of the XVII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad (for short 'trial Court'), pertaining to Crime No.446 of 2021 of P.S. Jubilee Hills, registered for the offences under Ss. 406, 417 and 420 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri P.Vishnuvardhana Reddy, learned Senior Counsel for the petitioner and Mrs. S.Madhavi, learned Assistant Public Prosecutor appearing for the respondent-State. No representation on behalf of respondent No.2. Perused the record.

(3.) The case of the prosecution, in brief, is that the petitioner-accused is the paternal aunt's son of de facto complainant. In the year 2012, the petitioner went to U.S. to pursue his education. Since 2018, the petitioner and the de facto complainant are chatting over phone. The petitioneraccused proposed the de facto complainant and said that he will marry her, due to which, the de facto complainant has rejected all the matches. On returning to India in April, 2021, the petitioner informed the de facto complainant that his parents are against their marriage, but he will convince them and asked her to wait. Thereafter, the de facto complainant came to know that the petitioner-accused is ready to marry another woman. When the de facto complainant and her family members questioned him, the petitioner-accused refused to marry her. Basing on the said complaint, a case in Crime No.446 of 2021 was registered against the petitioner-accused and after completion of investigation, charge sheet was filed before the trial Court. The same was taken cognizance and numbered as C.C.No.11342 of 2021 for the aforesaid offences.