YASHWANTH BHASKAR Vs. STATE

JUDGEMENT

(1.) Charge sheet is filed alleging that the marriage of accused No.1 with CW.1 was solemnised on 15/6/2014. Accused Nos.2 and 3 are parents in law, accused No.4 is the sister in law and accused No.5 is the husband of the fourth accused.

(2.) After the marriage, she went to United States of America on 24/6/2014 along with her husband. During her stay in USA she was subjected to cruelty both physically and mentally at the instance of the other accused and she was also assaulted by accused No.1. It is further alleged that accused No.1 at the instance of other accused demanded to bring money from her parental home. It is alleged that she returned to India on 20/11/2017 and thereafter started to reside at her parental home. It is alleged that on 23/7/2019 she went for hearing of the case filed by her husband and when she tried to talk to her husband at that point in time her father-in-law and brother-in-law objected and threatened to give complaint to the Police.

(3.) The learned Magistrate accepted the charge sheet for the offence punishable under Sec. 498A read with Sec. 34 of IPC and Ss. 3 and 4 of the Dowry Prohibition Act and issued summons to the petitioners-accused. Taking exception to the same, this petition is filed.