K. CHAYA PRATHAP REDDY Vs. Y. NAGA SULOCHANA

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., is filed to quash the proceedings in C.C. No.13 of 2019 on the file of the Judicial Magistrate of First Class, Vayalpad, Chittoor district. Petitioners herein are arrayed as A.1 to A.3 in the said case. A.2 and A.3 are parents of A.1.

(2.) A charge sheet has been filed as against the petitioners for the offences punishable under Ss. 498A IPC and 3 and 4 of the Dowry Prohibition Act, 1961. The allegations, in brief, are stated as follows. Marriage between 1strespondent/defacto complainant and A.1 was performed on 12/8/2017 and at the time of the marriage, cash of Rs.20.00 lakhs and gold jewellery was given as dowry by her parents. She joined A.1 to A.3 to lead conjugal life at Hyderabad, where A.1 to A.3 joined together and started harassment against her both physically and mentally, demanding additinoal dowry from her parents. On 25/9/2017, A.1 to A.3 necked out her from the matrimonial home with a warning to rejoin after getting land property. The accused did not provide sufficient food to her and not treated her as human. On that, she went to house of her parents at Kothapalli village, Vayalpad mandal. On 28/9/2017, A.1 to A.3 called her to Renigunta where they forcibly took her signatures on empty bonds and white papers and threatened her not to prefer any police report against them.

(3.) Heard the learned counsel for petitioners, the learned Special Assistant Public Prosecutor for respondent No.2-State and the learned counsel for 1st respondent. Perused the record.