L RAMESH KUMAR Vs. L LALITHA

JUDGEMENT

(1.) This application under Section 482, Cr.P.C. is filed by two petitioners praying to quash the proceedings in C.C. No. 50 of 2000 on the file of the XXII Metropolitan Magistrate, Hyderabad.

(2.) The petitioners are accused in C.C. No. 50 of 2000. The 1st respondent herein is the de facto complainant in the said case which was registered under Sections 498-A, IPC, 406, IPC and Sections 4 and 6 of the Dowry Prohibition Act.

(3.) The de facto complainant filed a private complaint before the XXII Metropolitan Magistrate, Hyderabad on 3-9-1997 alleging that she was married to the 1st petitioner on 13-5-1979. They led marital life and blessed with four children. At the time of marriage her parents gave Rs. 25,000/- as nazrana and 10 tulas of gold ornaments, 25 talus of silver ornaments and other household articles totally worth Rs. 2,50,000/- besides bearing the marriage expenses. During her stay with the 1st petitioner, the petitioners were demanding more dowry and started harassing the complainant to get Rs. 40,000/- from her parents to construct their old house. The parents of the complainant arranged Rs. 25,000/-, Rs. 1,00,000/- from the financiers and Rs. 25,000/- from a chit fund company. The de facto complainant obtained loan from her sister to fulfil the demands of the petitioners, but they continued the harassment. The petitioners ill-treated, and tortured the complainant mentally and physically whenever she expressed her inability to fulfil their demand to bring more dowry amount. They abused her in filthy language and beat her. They did not provide proper food to her and ill-treated her. On 5-6-1996 they necked her out retaining all gold ornaments and valuables in their custody.