PUTTALAKSHMAMMA Vs. DHANALAKSHMI

JUDGEMENT

(1.) The petitioners have been charge sheeted for the offences under Ss. 498A & 506 r/w 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961, alleging that, they subjected the defacto complainant to cruelty, both mentally and physically, and also demanded to bring money from the parental home. The cognizance taken by the learned Magistrate for the aforesaid offences is impugned in this petition.

(2.) Accused No.1 who is the husband of the defacto complainant and accused No.2 who is the mother-in-law of the defacto complainant are reported to be dead. Hence, the proceedings against the said accused stands abated.

(3.) Accused Nos.3 to 6 and the defacto complainant are before this Court and they have filed an application under Sec. 482 read with Sec. 320(6) of Cr.P.C. for compounding of the offence.