SARAT CHANDRA MADAPALA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 seeking to quash the proceedings in F.I.R.No.425/2020 dated 31.07.2020 on the file of Salur Town Police Station, Vizianagaram, registered for the offences punishable under Sections 498-A and 313 read with 34 of the Indian Penal Code, 1860 and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) The petitioner before this Court is accused No.1, who is husband of the de facto complainant.

(3.) The case of the prosecution is that the marriage of the de facto complainant was performed with accused No.1 in the year, 2019. After their marriage accused No.1 along with other accused started harassing the de facto complainant both mentally and physically for additional dowry. The de facto complainant lost her pregnancy due to their cruelty. The mother of accused No.1 encouraged the petitioner to desert the de facto complainant and did not allow her to lead marital life.