V. CHANDRASEKHAR Vs. K. BHAVANA @ V. BHAVANA

JUDGEMENT

(1.) CRL .R.C.No.261 of 2014 was filed by V.Chandrasekhar and his parents against K. Bhavana @ V. Bhavana, who is the wife of V. Chandrasekhar. Bhavana, wife of Chandrasekhar in her turn filed Crl.R.C.No.374 of 2014. In Crl.R.C.No.261 of 2014, the judgment in Crl. Appeal No.397 of 2012 on the file of the Additional Metropolitan Sessions Judge, Ranga Reddy District, Cyberabad at L.B. Nagar arising from the orders in DVC No.20 of 2010 on the file of the Judicial First Class Magistrate -cum -XI Metropolitan Magistrate, Cyberabad at L.B. Nagar is challenged. In Crl.R.C. No.374 of 2014 the judgment in Crl. Appeal No.170 of 2012 by the Additional Metropolitan Sessions Judge, Ranga Reddy Dsitrict, Cyberabad at L.B. Nagar arising from DVC No.20 of 2010 is challenged. Thus, the origin of these two revisions is orders in DVC No.20 of 2010 on the file of the XI Metropolitan Magistrate, Cyberabad at L.B. Nagar. I, therefore, consider it appropriate to dispose of both the revisions through this common order.

(2.) K . Bhavana @ V. Bhavana laid DVC No.20 of 2010 against her husband V. Chandrasekhar and against the parents of her husband. For brevity, I shall refer to the parties as they are arrayed in DVC No.20 of 2010.

(3.) THE marriage between the complainant and the first respondent was solemnized on 14.08.2008 at Hyderabad. The father of the complainant/wife, who was examined as PW.2, allegedly paid Rs.2 lakhs to the third respondent before the marriage through a cheque on demand by the respondents. The father of the complainant also paid Rs.50,000/ - a few days before the marriage to enable the respondents to purchase gifts for distribution among their relatives. It is further alleged by the complainant that the first respondent was presented a gold bracelet and gold ring at the time of marriage and was also presented with money to purchase a flat.