DARA SREESAILAM Vs. DIRECTOR, CBI

JUDGEMENT

(1.) Heard Mr. Dara Srisailam, learned Party-in-Person, Mr. Srinivas Kapatia, learned Special Public Prosecutor for CBI appearing on behalf of respondent No.1, learned Assistant Government Pleader for GAD appearing on behalf of respondent No.2, learned Assistant Government Pleader for Home appearing on behalf of respondent Nos.3 and 4 and Mr. P. Animi Reddy, learned counsel for respondent Nos.5 and 6.

(2.) The facts and the reliefs claimed in the present writ petition are rather bizarre. The Petitioner, who appeared as a party-in-person, states that his daughter (Respondent No. 5 herein) eloped and married Respondent No. 6 on 9/4/2024. He alleges that Respondent No. 6 is his mother's sister's grandson and that he is a blood relative of Respondent No. 5. He is brother in relation to respondent No.5. Therefore, the marriage of Respondent No. 5 and Respondent No. 6 falls within the degrees of prohibited relationship and is void.

(3.) According to the Petitioner, Respondent No. 6 used 'black magic' to entice Respondent No. 5 and got married to her. After marriage, Respondent No. 6 has been threatening Respondent No. 5 to obtain loans for him and his family. Petitioner alleges that his daughter - Respondent No. 5 has obtained loans to the tune of Rs.85.00 lakhs from multiple banks and has handed over the same to Respondent No. 6 and his family. Further, it is alleged that Respondent Nos. 7 to 16 are friends and family of Respondent No. 6 and that they have conspired with Respondent No. 6 to help him 'abduct' Respondent No. 5 and marry her. In addition to the allegations of an incestuous marriage and misappropriation of money, the Petitioner also alleged that Respondent No. 6 was involved in murdering his first wife.