Cherukuri Rajesh vs The State Of Telangana
2025 Latest Caselaw 5029 Tel

Telangana High Court

Cherukuri Rajesh vs The State Of Telangana on 23 April, 2025

      THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL PETITION No.721 OF 2025

O R D E R:

This Criminal Petition is filed by the petitioners

/Accused, to quash the proceedings against them in Crime

No.1169 of 2024, pending on the file of Rajendranagar Police

Station, Ranga Reddy District.

2. Heard learned counsel for the petitioners and

Sri M.Vivekananda Reddy, learned Assistant Public

Prosecutor for the respondent No.1 - State. Perused the

record.

3. The 2nd respondent has lodged a complaint against her

husband and in-laws alleging that she was harassed in her

maternal house by all the petitioners/accused.

4. Learned counsel for the petitioners would submit that

the incident did not happen within the jurisdiction of Ranga

Reddy District, where the 2nd respondent was residing and all

the allegations are pertaining to Banglore and Kurnool.

5. Since the allegations made in the complaint prima facie

attract the offence of cruelty, this Court is not inclined to quash the proceedings against the petitioners. However, the

Investigating Officer shall conclude the investigation, without

arresting the petitioners, since the outcome of the complaint

is on account of the disputes in the family.

6. Learned counsel for the petitioners relied on the

judgment of the High Court of Maharashtra, in the case of

Shivaji Janaba Patil v. State of Maharashtra 1, and the

judgment of the High Court of Andhra Pradesh, in the case of

T.Balaji Rao v. State of AP 2.

7. The said judgments were passed in cases where trial

was concluded and not applicable to the present facts on

hand.

8. With the above observations, this Criminal Petition is

disposed of. Miscellaneous applications pending, if any, shall

stand closed.

_________________ K.SURENDER, J Date: 23.04.2025 PNS

2004(1) Mh.L.J.

2006 SCC Online AP 1229