MD YOUSUF Vs. STATE OF A P

JUDGEMENT

(1.) On a complaint filed by the second respondent-S.H.O., Karimnagar I town P.S. registered a case against the petitioners for offences under Section 498-A IPC and Sections 4 and 6 of the Dowry Prohibition Act as Cr.No. 375 of 2003. This petition is filed to quash the said F.I.R

(2.) The case of the second respondent is that petitioners (her husband, mother-in-law and sister-in-law respectively), who have been harassing her for additional dowry had thrown her out of the house.

(3.) The main ground on which the petitioners seek quashing of the F.I.R. is the first petitioner divorcing the second respondent on 02-09-2003 and obtaining a certificate from the Qazi to the effect that the marriage between the first petitioner and second respondent stood dissolved. The case of the petitioners is that the dowry amount due and payable to the second respondent was sent through a demand draft by registered post and that the second respondent, after receiving the said draft had, with a view to harass the petitioners, lodged a false complainant against them.