M. GIRIPRASAD Vs. K. MUNIKRISHNA REDDY

JUDGEMENT

(1.) The criminal petition is filed by the petitioners/A1 to A5 under Section 482 Cr.P.C. to quash the proceedings in C.C.No.554/2012 on the file of the III Additional District Munsif Magistrate, Tirupati.

(2.) I have heard the learned counsel appearing for the petitioners and the learned Additional Public Prosecutor, representing the State. None appeared for the 1st respondent/de facto complainant.

(3.) It is alleged in the charge sheet that the petitioners/A1 to A5 visited the house of the de facto complainant twice for marriage alliance of A1 with LW 3- Thulasi, the daughter of the de facto complainant. After negotiations, the marriage was fixed and on 10.06.2012 the de facto complainant celebrated the engagement function between A1 and LW 3-Thulasi at Ayyappa Seva Samithi Committee Hall, Rayalnagar, Tirupati in the presence of elders and relatives of both parties as per Hindu tradition. Lagnapatrika was also prepared proposing the marriage to be held on 29.08.2012. It is alleged that an amount of Rs.1,00,000/- was spent by the de facto complainant for celebrating the engagement function. It is further alleged that the de facto complainant presented a gold chain weighing about 20 grams and a bracelet weighing about 20 grams worth Rs.1,20,023/- to A1. The de facto complainant purchased the gold jewelry to LW 3-Thulasi and he also booked TTD Srinivasa Kalyana Mandapam, Block No.1 by furnishing the full details of bride and bridegroom. He also paid advances to the marriage contractors for marriage arrangements. While the marriage arrangements were in progress, the de facto complainant telephoned to the house number of the accused on 22.07.2012, but none lifted the phone.