Anagondi Balaram 8 Others vs State Of A.P., Rep. By P.P., Hyd. ...
2021 Latest Caselaw 2917 Tel

            THE HONOURABLE SMT JUSTICE P.SREE SUDHA

                   CRIMINAL PETITION No.1496 OF 2013

ORDER:

This Criminal Petition is filed under Section 482 Cr.P.C. to

quash the proceedings in DVC No.7 of 2013 dated 21.11.2012

pending on the file of the learned Judicial Magistrate of First Class,

Nalgonda.

The case of the petitioners herein is that the marriage of the

second respondent with the first respondent in DVC No.7 of 2013

was performed on 11.12.2009 at Yadagir Gutta. The petitioners

herein are father-in-law, mother-in-law and husband of sister-in-

law of the second respondent and that they never demanded any

dowry as alleged by the second respondent. She filed a criminal

case against the petitioners herein and also against her husband

in F.I.R.No.113 of 2012 dated 07.11.2012 for the offence under

Section 498-A IPC and Section 4 of Dowry Prohibition Act at

Women Police Station, Nalgonda, and later she also filed D.V.C.

only to harass the husband and relatives. There are no specific

allegations against the petitioners herein and she filed the

complaint with false allegations.

Learned Public Prosecutor relied upon a judgment of this

Court reported in GADDAMEEDI NAGAMANI V/s. STATE OF

TELANGANA1 and submitted that as the other efficacious

alternative remedy of appeal under Section 29 of the Domestic

Violence Act, 2005 is available to the petitioners, the present

criminal petition under Section 482 Cr.P.C. is not sustainable.

2015(2) ALD (Crl.) 764 (AP)

Considering the arguments of the learned Public Prosecutor

and the legal position, as there is no representation for the

petitioners, I find that this petition is devoid of merits and is

accordingly dismissed. However, the petitioners are at liberty to

approach appropriate forum, if they so advised. Interim orders

dated 19.06.2014 in Crl.P.M.P.No.1213 of 2013 shall stand

vacated.

Pending miscellaneous petitions, if any, shall also stand

closed in the light of this final order.

___________________ P.SREE SUDHA, J Date: 20.10.2021 pgs