ANIREDDY SURENDER REDDY Vs. C I OF POLICE

JUDGEMENT

(1.) The petitioners seek a Writ of Certiorari to quash First Information Report (FIR) in Crime No.65 of 1998 of Godavarikhani II Town Police Station, Khammam District pending on the file of Judicial Magistrate of First Class, Mandhani/Godavarikhani. Petitioners 2 and 3 are father and mother of first petitioner. Petitioners 4 and 5 are sister and brother-in-law of first petitioner, and petitioners 6 and 7 are his uncle and aunt. The petitioners filed the writ petition in the facts and circumstances as noticed below.

(2.) The first petitioner married one Manjula on 10.3.1993. She is daughter of second respondent herein. She died on 3.6.1997 allegedly committing suicide by hanging to fan at Quarter No.ST2-2802 situated at 8th Incline colony, Godavarikhani where she was residing along with first petitioner.

(3.) The second respondent on the same day lodged a complaint with II Town Police Station, Godavarikhani and the same was registered as Crime No.90 of 1997. In the complaint he alleged that his daughter committed suicide due to dowry harassment made by the first petitioner herein. The first petitioner was arrested and sent to judicial remand on 12-6-1997. A charge sheet was also filed before the Court of Judicial Magistrate of First Class, Manthani on 18.7.1997 under Sections 304-B of IPC and Sections 3 and 4 of the Dowry Prohibition Act, 1977. The learned Magistrate took up committal proceedings and committed the case to the Court of Assistant Sessions Judge, Peddapalli. The said case being S.C.No.14 of 1998 is pending before the Assistant Sessions Judge, Peddapally.