B.DINESH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioner, who is A-1, in P.R.C.No.84 of 2018 on the file of the X Metropolitan Magistrate, Rachakonda at Malkajgiri, filed this Criminal Petition under Section 482 Cr.P.C. to quash the proceedings in the said P.R.C. A charge sheet came to be filed against the petitioner/A-1 and others for the offences punishable under Sections 498-A, 307, 406, 420 and 506 read with Section 34 of I.P.C. and Sections 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) The brief facts of the case are that the 2nd respondent herein is the wife of the petitioner. The marriage of the 2nd respondent with the petitioner/A-1 was performed on 22.02.2015. At the time of marriage, the parents of the 2nd respondent gave Rs.10.00 lakhs cash, 2 K.Gs. worth gold ornaments, 5 sovereigns of gold ring and Rs.2.00 Lakhs silver ornaments, as per the demand to the petitioner/A-1 and his parents. Subsequently, disputes arose between the petitioner/A-1 and the 2nd respondent/complainant, which led to filing of the above case.

(3.) Learned Counsel for the petitioner would submit that the marriage between the petitioner and the 2nd respondent was dissolved and divorce was granted vide order, dated 26.10.2016, passed in H.M.O.P.No.67 of 2016 on the file of the Sub Court, Tirumangalam Camp, Tamilnadu State. The said order was passed on merits as the 2nd respondent/complainant filed counter before the said Court stating that she has received all jewellery, household articles and also the belongings which were presented by her parents at the time of marriage and she has no objection for grant of divorce. The learned Counsel further submits that initially crime was registered against the petitioner and his family members, who are shown as A.1 to A.5. At the crime stage, the proceedings against the family members of the petitioner/A1 were quashed by this Court, vide order, dated 17.11.2017, passed in Crl.P.No.8173 of 2017.