VANKA RADHAMANOHARI Vs. VANKA VENKATA REDDY

JUDGEMENT

(1.) Leave granted.

(2.) The validity of an order passed by the High Court, in exercise of the power under Section 492 of the Code of Criminal Procedure (hereinafter referred as "the Code") quashing the criminal proceeding which had been initiated against the accused-respondents, has been questioned in this appeal.

(3.) The appellant filed a petition of complaint against her husband, accused-respondent No. 1 (hereinafter referred to as "the respondent", alleging that she was married to the said respondent and an amount of Rs. 5,000/- along with gold ring and wrist watch, was given to him on the eve of the marriage. Later at the instance of her mother-in-law, who was also made an accused, she was being maltreated and even abused by the accused persons including her husband. She further alleged that her husband often used to beat her and had been insisting that she should get another sum of Rs. 10,000/- from her parents for his business. Ultimately, the respondent married again and has got a second wife. The other accused persons have actively associated themselves with the second marriage. It was stated that earlier she had lodged a First Information Report, but when no action was taken by the police, the complaint aforesaid was being filed in the year 1990. The learned Magistrate took cognizance of the offences under Sections 498A and 494 of the Penal Code against the accused persons.