P.SUDHEER KUMAR Vs. STATE OF A.P

JUDGEMENT

(1.) The petitioner is Accused No.4 in Crime No.96 of 2021 of Kalagiri Police Station, SPSR Nellore District, for offences under Sec. 498-A of IPC and Ss. 3 & 4 of Dowry Prohibition Act.

(2.) The 2nd respondent has been served with notice in March, 2022. However, there is no appearance on her behalf.

(3.) The gravamen of the charge in the complaint is that the husband and other family members of the family of the husband, including the petitioner, who is the elder brother of the husband of the de facto complainant, had been harassing the de facto complainant, to bring additional dowry.