Smt. K. Anjani Devi vs The State Of Telangana
2023 Latest Caselaw 3514 Tel

     THE HONOURABLE Dr. JUSTICE G. RADHA RANI

              CRIMINAL PETITION No.10804 OF 2023

O R D E R:

This Criminal Petition is filed under Section 482 of the Code of

Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners-

accused Nos.2 to 4 to quash the proceedings against them in

C.C.No.6267 of 2023 pending on the file of learned XIII Additional

Chief Metropolitan Magistrate, Hyderabad, registered for the offences

under Sections 498-A and 406 of the Indian Penal Code (for short

'IPC') and Sections 3 and 4 of the Dowry Prohibition Act (for short

'the Act').

02. Heard learned counsel for the petitioners and Sri

S.Ganesh, learned Assistant Public Prosecutor for respondent No.1-

State. Perused the record.

03. It is contended by the learned counsel for the petitioners

that the petitioner No.1 was the mother-in-law and petitioners No.2

and 3 were sisters-in-law of respondent No.2 and that petitioner No.1

was aged about 60 years and petitioners No.2 and 3 were residing

separately and they were innocent and a false complaint had been

foisted against them by respondent No.2/de-facto complainant.

04. On the other hand, learned Assistant Public Prosecutor

for the State-respondent No.1 contended that was is not a fit case to

quash the proceedings against the petitioners at this juncture and that

the matter had to be decided after conducting trial by the Court

below.

05. On a perusal of the charge sheet, this Court is of the view

that truth or otherwise of the allegations made against the petitioners

can be decided only after conducting trial. Hence, this Court is not

inclined to interfere with the proceedings against the petitioners.

06. Considering the submissions of the learned counsel for

the petitioner and taking into consideration the fact that the petitioner

No.1 is a senior citizen and the petitioner Nos.2 and 3 are sisters-in-

law of the respondent No.2, appearance/attendance of the petitioners

in C.C.No.6267 of 2023 before the learned XIII Additional Chief

Metropolitan Magistrate, Hyderabad is dispensed with, unless their

presence is required by the trial Court for a specific purpose, or at the

time of recording their examination under Section 313 of Cr.P.C., and

on the date of pronouncement of Judgment.

07. Accordingly, this Criminal Petition is disposed of. There

shall be no order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

______________________ Dr. G. RADHA RANI, J Date: 02-NOV-2023 KHRM

THE HONOURABLE Dr. JUSTICE G. RADHA RANI

CRIMINAL PETITION No.10804 OF 2023

Date: 02-NOV-2023 KHRM