Smt. Ardalapudi Poornamma vs The State Of Telangana,
2023 Latest Caselaw 3361 Tel

         HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                  CRIMINAL PETITION NO.10571 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 and 3 to quash the proceedings against them in

C.C.No.407 of 2023 pending on the file of Additional Judicial First Class

Magistrate at Sangareddy. The offences alleged against the

petitioners are 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 'DP Act')

2. Heard learned counsel for the petitioners and Sri S.Ganesh,

learned Assistant Public Prosecutor for respondent No.1 - State and

perused the record.

3. It is contended by learned counsel for the petitioners that the

petitioners are innocent and a false complaint has been foisted

against them by the de-facto complainant with bald and general

allegations. Learned counsel further contended that the police

without due investigation filed charge sheet against the petitioners.

Therefore, prayed to quash the proceedings against the petitioners.

GAC,J Crl.P.No.10571_2023

4. On the other hand, learned Assistant Public Prosecutor

contended that the police have filed charge sheet against the

petitioners only after due investigation and that it is not a fit case to

quash the proceedings against the petitioners at this juncture as the

matter has to be decided only after conducting trial by the Trial Court.

5. 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.

6. Taking into consideration the fact that petitioner No.1 is the

mother and petitioner No.2 is the married sister of accused No.1; and

only general allegations are leveled against them, this Court is of the

considered opinion that the appearance/attendance of the

petitioners - accused Nos.2 and 3 before the trial Court shall be

dispensed with.

7. Accordingly, the appearance/attendance of the petitioners -

accused Nos.2 and 3 before the Court of Additional Judicial First Class

Magistrate at Sangareddy in C.C.No.407 of 2023 is dispensed with,

unless their presence is required by the trial Court for a specific

purpose or at the time of recording examination under Section 313

Cr.P.C. and on the date of pronouncement of judgment. Further, the GAC,J Crl.P.No.10571_2023

petitioners are at liberty to move an application before the trial Court

seeking to discharge them from the case. On such application being

filed and if any prima facie case is not made out against them, the

trial Court shall consider the same and pass appropriate orders within

a period of three (03) weeks from the date of filing of the said

discharge petition without being influenced by any of the

observations made by this Court in this order.

8. Subject to the above directions, this Criminal Petition is disposed

of.

Miscellaneous applications pending, if any, shall stand closed.

_______________________________ G.ANUPAMA CHAKRAVARTHY, J Date: 20.10.2023 ns