SHARWARI ALAGHARU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) THE petitioner/A5 who is the sister -in -law of de facto complainant seeks quashing of proceedings in FIR No.506 of 2013 of PS, Central Crime Station, Hyderabad.

(2.) A 1 is the husband of de facto complainant. A2 and A3 are parents and A4 and A5 are sisters of A1. The de facto complainant is a Software Engineer in Accenture. She lost her father in her childhood and ever since her mother, who is a woman entrepreneur doing family business under the name and style M/s.Sri Venkata Raghavendra Industries, Dasnapur, Adilabad (Cotton Oil Extraction Unit) and pearl business has brought up her. A1 and his father were also doing business. On the demand of accused, her mother gave large sum of dowry and gold ornaments and performed the marriage lavishly with a fond hope that her daughters marital life will be happy one. However, the complaint would show her marital bliss became mirage even from the second day after marriage and ultimately the complainant was forced to lodge the instant complaint.

(3.) ON her complaint dated 30.11.2013, woefully narrating the tortures meted out by the accused even from the reception held following marriage held on 14.02.2013 and extended to nuptial night and continued later and some of which if true, are not only shuddering but shameful even to repeat in this petition, the police of Women Police Station, CCS, DD, Hyderabad registered FIR and investigated the matter.