NALLA THIRUPATHI REDDY Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) THE point for determination in this quash petition is whether a second wife can lodge a police report under Section 498 -AI.P.C.

(2.) ON factual side, the Nalla Rama presented a report to S.H.O., Metpalli P.S. with the allegations that Nalla Thirupathi Reddy/first petitioner herein is her husband and petitioners 2 and 3 herein are his parents and that initially first petitioner married one Latha about 10 years back and begot two children and the said Latha suffered injuries in a fire accident and subsequently about 4 years back the first petitioner married the complainant with the consent of Latha and the parents of complainant presented him Rs. 2,00,000/ - as dowry and some land and Rs. 1,00,000/ - towards other paraphernalia and out of their wedlock they begot a daughter by name Vysali and thereafter all the petitioners started harassing her for additional dowry of Rs. 10,00,000/ - and they subjected her to physical and mental cruelty and ultimately necked her out and the disputes raised by her parents through elders did not yield any result and ultimately on 03.11.2012 the first petitioner went to her paternal home and bet her. The police registered a case in Crime No. 221/2012 under Section 498 -Aand 506 of I.P.C. and the case is under investigation.

(3.) HEARD learned counsel for petitioners. Though notice was served on the second respondent/complainant, there is no representation on her behalf.