Asgari Begum Asgari Begum vs The State Of Telangana,
2023 Latest Caselaw 1884 Tel

          HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                  CRIMINAL PETITION NO.8431 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 9 to quash the proceedings against them in

C.C.No.2579 of 2022 pending on the file of XV Additional Chief

Metropolitan Magistrate, Hyderabad. The offences alleged against

the petitioners are under Sections 498(A), 406 and 506 of the Indian

Penal Code and Sections 4 and 6 of the Dowry Prohibition Act, 1961.

2. Heard learned counsel for the petitioners, 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 duly investigating the case filed charge sheet against the

petitioners. Therefore, prayed to quash the proceedings against

them.

GAC,J Crl.P.No.8431_2023

4. On the other hand, learned Assistant Public Prosecutor

contended that after due investigation, the police have filed charge

sheet against the petitioners. He further contended that it is not a fit

case to quash the proceedings against the petitioners at this juncture

and the matter has to be decided only after conducting trial by the

Court below.

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 petitioners No.1 and 2 -

accused Nos.2 and 3 are parents of accused No.1, petitioners No.3, 5

and 7 - accused Nos.4, 6 and 8 are sisters of accused No.1 and

petitioners No.4, 6 and 8 - accused Nos.5, 7 and 9 are brothers-in-law

of accused No.1; and only general allegations are leveled against

them, this Court is of the considerable view that the

appearance/attendance of the petitioners - accused Nos.2 to 9

before the trial Court shall be dispensed with.

7. Accordingly, this Criminal Petition is disposed of. The

appearance/attendance of the petitioners - accused Nos.2 to 9

before the Court of XV Additional Chief Metropolitan Magistrate, GAC,J Crl.P.No.8431_2023

Hyderabad in C.C.No.2579 of 2022 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 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

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.

Miscellaneous applications pending, if any, shall stand closed.

_______________________________ G.ANUPAMA CHAKRAVARTHY, J

Date: 01.09.2023 ns