GANESH KUMAR V Vs. STATE

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioner and the learned HCGP appearing for the State. This petition is filed under Sec. 482 of Cr.P.C praying to quash the proceedings arising out of Crime No.16/2013 pertaining to Sarjapura Police Station.

(2.) The accusation made in the charge sheet against this petitioner who happens to be the husband of the complainant that the marriage of the complaint was solemnized with this petitioner on 26/5/2010 and at the time of marriage, they have given an amount of Rs.75,000.00; gold neck chain weighing 32 grams; finger ring weighing 7 grams and a watch towards dowry.

(3.) Thereafter, the complainant had joined her matrimonial home. After three months of the marriage, accused Nos.1 and 2 again demanded for an additional dowry saying that if they married some other girl, they would have get more dowry than this. It is also allegation against accused Nos.1 and 2 that they have subjected her for harassment both mentally and physically after giving birth to the girl child and also demanded for an additional amount of Rs.3.00 lakh in order to take a house for lease. It is also an allegation against this petitioner that on 16/1/2013, both accused Nos.1 and 2 at 6.30 p.m., abused her and assaulted her. Hence, she gave the complaint and the police have investigated the matter and filed the charge sheet and recorded the statement of witnesses.