LAWS(APH)-2024-4-64

SIRESENAMBETI VARUN KRISHNA Vs. STATE OF ANDHRA PRADESH

Decided On April 01, 2024
Siresenambeti Varun Krishna Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed on behalf of the petitioners herein/A1 to A4, to quash C.C.No.376 of 2023 pending on the file of the IV Additional Junior Civil Judge, Tirupati registered for the offences punishable under Ss. 498A, 323, 312, 506 IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Petitioners are A1 to A4 in C.C.No.376 of 2023 pending on the file of the IV Additional Junior Civil Judge, Tirupati. A charge sheet has been filed as against the petitioners herein/A1 to A4 for the offences punishable under Ss. 498A, 323, 312, 506 IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(3.) Brief facts of the case are that the marriage of respondent No.2 herein/de facto complainant with respondent No.1 herein/A1 performed on 6/12/2015. At the time of their marriage, parents of de facto complainant gave a sum of Rs.15.00 lakhs, 100 sovereigns of gold and two apartments, situate in Tirupati and Bangalore, to the accused apart from 30 grams of gold to A1 and household articles worth of Rs.5.00 lakhs. They both led happy marital life for six months. Subsequently, A1 harassed the de facto complainant by beating her and used to show porn videos. On 9/5/2017, de facto complainant was blessed with a male child. A1 used to spend all the earnings of de facto complainant and whenever she questions, A1 used to beat her in drunken state. A1 also used to demand the de facto complainant to bring additional dowry of Rs.50.00 lakhs and when her parents expressed their inability, A1 abused de facto complainant and beat her. On knowing the same, L.W.4/ K.Chaitanya Kumar Reddy, elder brother of de facto complainant, gave a sum of Rs.5.00 lakhs in the month of December, 2018.