MURALIKRISHNA Vs. STATE (S.I. OF POLICE)

JUDGEMENT

(1.) Petitioner, who is A-1 in the calendar case in C.C.No. 1694 of 2012 pending on the file of learned XVIII Metropolitan Magistrate, Saidapet, Chennai, came forward with this petition under Section 482 Cr.P.C., to quash the entire proceedings in the said case.

(2.) On 05.04.2010, in Bangalore, Poonam (second respondent / defacto complainant) married Muralikrishna (petitioner/A-1), who is son of Hari Rao (A-2) and Shashikala (A-3). A-1's sister Lakshmi Subhashini (A-5) married Rupesh (A-4). A-4's close relative Balaji Rao arranged the marriage of second respondent with A-1. A-1 is working in USA. A-4 and A-5 are also living in USA.

(3.) Immediately after their marriage the second respondent and A-1 spend their days in A-1's house at No.5, Peters Road, Royapettah, Chennai 600 014. The second respondent discontinued her MBA studies. On 14.05.2010, second respondent went along with her husband to USA. On 05.12.2010, second respondent returned to her parents house in Bangalore. On 18.03.2011, she was sent back to USA to join her husband. Again, on 23.07.2011, on the ticket purchased by her father, second respondent returned to her parents' house. On 14.09.2011, second respondent lodged complaint as against A-1 to A-5 alleging that they have tortured her for more dowry and have also taken away her shridhana articles consisting of gold jewellery and many household articles. The first respondent, namely, the Sub Inspector of Police, W-23, All Women Police Station, Royapettah, Chennai registered a case in crime No. 6 of 2011 for offences under Sections 498-A and 406 of IPC. A-2 to A-5 were granted anticipatory bail by this Court.