BALAJI KAILASHNATH LAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed to quash the proceedings in CC No.78 of 2021 on the file of the I Additional Junior Civil Judge, Mangalagiri, against the petitioner/A4.

(2.) A charge sheet has been filed against the petitioner herein/A4 and others for the offences punishable under Sec. 498A IPC and Ss. 3 and 4 of the Dowry Prohibition Act. The de facto complainant got married to A1 of Kamati Street, Krishna Mandir, China Bazaar, Nellore on 8/6/2017 in the presence of elders as per their customs and religion at Nulakapet, Tadepalli. It is alleged that at the time of marriage on the demand of A1 to A4, parents of the de facto complainant gave Rs.2.00 Lakhs, one gold ring, wrist watch and also spent Rs.7.00 lakhs and gave Rs.50,000.00 for household goods. The de facto complainant joined marital life at her in-laws house at Nellore. A1 is working as Computer Operator at Narayana Main Branch. It is alleged that A2 to A4 instigated A1 and by virtue of instigation made by A2 to A4, A1 started harassing the de facto complainant both physically and mentally by suspecting her fidelity. A1 was harassing the de facto complainant as she did not beget children and forced to get away in order to marry another woman, so that he would get more dowry. Eventually, the accused necked the de facto complainant out of their house. Thereafter, the de facto complainant filed a report in Disha Police Station. Basing on the said report, a case in Crime No.6 of 2021 of Disha Woman Police Station has been registered for the offences punishable under Sec. 498-A IPC and under Ss. 3 and 4 of the Dowry Prohibition Act.. After investigation, the police filed charge sheet and the same has been numbered as CC No.78 of 2021 on the file of the I Additional Junior Civil Judge, Mangalagiri, Guntur district.

(3.) Learned counsel for the petitioner/A4 submits that except omnibus allegations that were made against the petitioner/A4, there is no other material to connect the petitioner/A4 to the alleged crime.