LAM PUSHPA KUMARI Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") seeking quash of the F.I.R. in Crime No.361 of 2020 of A.S. Nagar Police Station, Vijayawada City, Krishna District.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor.

(3.) The petitioners are A-2 and A-3 in Crime No.361 of 2020 of A.S. Nagar Police Station, Vijayawada City. A case under Section 498-A of I.P.C. was registered against the petitioners along with other accused in this case. As per the case of the prosecution, A-1 is the husband of the de facto complainant. The petitioners herein are the parents of A-1. It is alleged by the de facto complainant that the petitioners along with A-1, have harassed the de facto complainant with illegal demands for money and subjected her to both physical and mental cruelty. It is specifically stated in the F.I.R. that the 1st petitioner herein, who is A-2 also subjected the de facto complainant to sexual harassment being her father-in-law. It is also stated that the petitioners herein along with A-1 tied the hands of the de facto complainant and subjected her to starvation by confining her in a room and thereafter that they have grabbed her entire salary and beat her and also threatened her with dire consequences if she reveals the same to anyone. Therefore, it is alleged that the petitioners along with A-1 have committed the aforesaid offences against the de facto complainant.