PRASHANT SANKOLLI Vs. STATE

JUDGEMENT

(1.) FIR is registered for the offences punishable under Ss. 498A of IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 r/w Sec. 34 of IPC alleging that respondent No.2 is the legally wedded wife of A1, A2 & A3 are parents-in-law, A4 and A6 are sisters-in-law and A5 is the brother in law and that they have subjected respondent No.2 to cruelty both mentally and physically and also demanded to bring money from her parental home.

(2.) Taking exception of the same, the accused are before the Court.

(3.) Petition against A1 was dismissed as withdrawn.