VALLAKATLA NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings in C.C.No.1931 of 2024 against the petitioners-accused Nos.2 to 4 on the file of the Principal Junior Civil Judge-cum-Judicial Magistrate of First Class at Rajanna Sircilla, for the offences under Sec. 85 of Bharatiya Nyaya Sanhita, 2023 and Sec. 4 of Dowry Prohibition Act, 1961 (for short 'DP Act').

(2.) Heard Mr.Alladi Ravinder, learned Senior Counsel representing Mr. B.Srikanth, learned counsel for petitioners and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor appearing for the respondent No.1-State.

(3.) Learned Senior Counsel for the petitioners submitted that accused No.1 and LW-1/complainant used to work in the same office in the USA. He further submitted that false allegations have been made against the petitioners by the de facto complainant, and that the petitioners never harassed or ill-treated the de facto complainant. It is also submitted that accused No.1 and the de facto complainant were living in the USA, while the in-laws resided in India. Therefore, the petitioners, who are accused Nos. 2 to 4, never had any occasion to interact with the complainant in a manner that could constitute harassment or ill-treatment. Hence, prayed to quash the proceedings against the petitioners.