N.VINAYAKA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused No.5 seeking to quash the criminal proceedings pending against him in Crime No.155 of 2024 of Women Police Station, West Zone, Hyderabad, which, after investigation, has been numbered as C.C.No.3661 of 2025 on the file of the learned XIII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad. The offences alleged against the petitioner are under Ss. 498-A of the Indian Penal Code (for short 'IPC') and Sec. 3 of the Dowry Prohibition Act (for short 'the Act').

(2.) Heard Sri T. Anish, learned counsel representing Sri S. Ganesh, learned counsel for the petitioner-accused and Sri M. Ramachandra Reddy, learned Additional Public Prosecutor for the State-respondent No.1 as well as Sri Ambedkar Dunna, learned counsel for the unofficial respondent No.2. Perused the record.

(3.) (a). In brief, the case of the prosecution is that the marriage between the accused No.1 and the respondent No.2 was solemnized on 26/1/2020, and they lived together happily for about twenty days. Thereafter, the accused No.1 started harassing the respondent No.2 both mentally and physically. It is alleged that the accused No.1 took the respondent No.2 for medical examination as she was not conceiving, and upon conducting medical tests, it was found that she had no medical issues. Subsequently, it came to light that the accused No.1 had a zero sperm count, however, this fact was concealed from the respondent No.2 for a period of six months.