BEEMA RAO Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Original Petition has been filed by the petitioners/Accused 1 to 5 to quash the Criminal proceedings in Crime No.1609/2013 pending on the file of the Inspector of Police, Katpadi Police Station, (Women Wing), Vellore District.

(2.) The case of the prosecution is that the second respondent was working in the private concern by name M/s. Infotech at Hyderabad and the first petitioner and that the parents of the second respondent were searching suitable bridegroom for her marriage and that the second petitioner/A2 was approached her parents and informed them that the first petitioner/A1 was working as Manager in the Dr.Reddy's Laboratories Ltd., at Hyderabad and drawing salary of Rs.70,000/- per month and that on satisfying about the matching of Horoscope both the families were exchanged opputhamboolam on 18.04.2012 and thereafter the second respondent and the first petitioner/A1 were frequently met each other and that the first petitioner/A1 had given assurance that he will marry her and had physical intimacy with her on several occasions and also received 10 sovereigns of jewels from her for his expenses and thereafter on the instigation of the petitioners/Accused 2 to 4, A1 demanded 100 sovereigns of jewels and cash of Rs.5,00,000/- as dowry and then only he will marry her or otherwise they will arrange A1's marriage with another woman, who is complying their needs and the same was communicated to her parents. On 12.10.2013, the parents of the second respondent approached the petitioners 1 & 2 and enquired from them and at that time, petitioners 3 and 4 were abused them and asked to go out from their house. Hence, the second respondent again approached the first petitioner and enquired him and he also abused her and threatened to do away and the parents of the first petitioners were try to perform his marriage with another woman in a hurry manner and also they decided to do away the second respondent with the help of the 5th petitioner and 10 other rowdy people were tried to do away her entire family members but the neighbours were saved them from their illegal attempt. Based on the above complaint, a case in Katpadi Police Station (Women Wing) Crime No.1609/2013 under sections 417, 498(A), 294(b) and 506(i) IPC was registered and the the case was taken up for investigation. Pending investigation, the petitioners have come up with the present Criminal Original Petition seeking to quash the Criminal Proceedings.

(3.) Today, a Joint Compromise Memo signed by the petitioners and the second respondent in the presence of their counsels and attested by the respective counsels, has also been filed by the parties stating that they have voluntarily come forward and filing this Joint Compromise Memo before this Court without any coercion or undue influence.