LASEEQ UNNISA BEGUM Vs. SAYEEDA PARVEEN

JUDGEMENT

(1.) The petitioners are A.2 to A.5 among five accused including A.1-husband of the 1st respondent-de facto complainant in Crime No.315 of 2018 of Falaknama Police Station, Hyderabad City, registered for the offences punishable under Sections 498-A, 406, 323 and 506 IPC, dated 25.11.2018. They are seeking to quash the F.I.R. registered and pending against them under investigation.

(2.) The contentions are that A.2 is mother-in-law of the de facto complainant, A.3 daughter of A.2, A.4 relative of A.1, A.5 also relative of A.1. The marriage of A.1 and de facto complainant was performed 23 years back and in their wedlock they blessed with a son aged 20 years. The contentions in the quash petition as if A.1 and A.5 quarreled with the brother of the de facto complainant and her son and A.1 threatened to kill everybody with knife are untrue and all through for the past 23 years there are no any worth disputes between the couple and the allegation is engineered more than two decades of martial life only to harass the accused persons and the allegations of A.1 harassing her to transfer the house in her name at the instigation of others is also untrue, for there is no proof of house stands in her name. A.2 sister of A.1, wife of one Habeeb Shareef, is residing away to them and resident of Charminar area, Hyderabad, and she never interfered with the marital life of A.1 and the de facto complainant. A.3 mother of A.1 is aged about 72 years. A.4 is also a senior citizen, resident of Charminar area and A.5 is also resident of Charminar area, they are roped because they happened to be relatives of A.1 and there is no any offence made out to register the crime against them and the proceedings are thereby liable to be quashed.

(3.) Learned counsel for the petitioners/A.2 to A.5 reiterated the same.