GADDAM BALARAJU Vs. S BALA MANI

JUDGEMENT

(1.) This petition has been filed under Sec. 482 of Code of Criminal Procedure by A-1 to A-4 in CC No. 97/2000 on the file of the learned Judicial First Class Magistrate, Ramannapet.

(2.) The 1st respondent herein filed the private complaint against the petitioners herein for the offences punishable under Section 498-A and 494 of Indian Penal Code. The substratum of the accusations made in the said complaint is that the marriage with 1st respondent herein was performed on 25th May, 1994 and during their wedlock, a female child was born. At the time of the marriage, the parents of the complainant have presented Rs. 50,000/- cash, clothes and household articles to the petitioner No. 1 A-1 towards dowry. Nine months after the marriage of the complainant, it is stated that "the parents of the complainant, her husband, A-1 and her brother-in-law started demanding further additional dowry of Rs. 50,000/- and a scooter from the parents of the complainant". Obviously, the expression 'parents of the complainant' is a mistake. Perhaps, what the complainant intended to say is that the 'parents of her husband started demanding.......'. It is alleged that all of them have harassed her physically and mentally and attempted to kill by pouring kerosene and when the complainant brought the same to the notice of her parents, her parents came and held a panchayat before the elders and on the advice of the elders, the complainant joined the company of petitioner No. 1 on 20th March, 1996. But, again, the harassment continued by all the petitioners herein. All the petitioners herein have snatched the gold ornaments and beat the complainant and necked her out from the house on 26-3-1996.

(3.) It is also alleged that "recently A-1 got married another girl by name Sujatha d/o Gundla Janaiah of Ramannapet village and Mandal, but, she was also deserted by A-1 now after consummation of their conjugal rights only one month."