RAJULAPATI SIVA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the proceedings in FIR No.220 of 2019 on the file of Inaguduru Police Station, registered for the offences punishable under Sec. 498-A, 420, 494, 506 r/w. 34 of Indian Penal Code (for short "I.P.C.") and Ss. 3 and 4 of Dowry Prohibition Act.

(2.) The petitioner in this case is accused No.7. The respondent No.2 is the de-facto complainant.

(3.) The case of the prosecution is that the defacto-complainant filed a complaint stating that her marriage with accused No.7 took place on 5/6/2015. At the time of the marriage, on the demand of accused No.7 and others, her parents gave Rs.5,00,000.00 towards dowry and Rs.2,00,000.00 towards marriage expenses. After the marriage, accused No.1 and the complainant resided together at the in-laws' house in Gunadala, Vijayawada and lead a happy marital life for six months. Later, accused No.1 got addicted to bad vices and harassed the defacto-complainant to bring additional dowry, along with other accused persons. In August, 2018, the defacto-complainant came to know that marriage of accused No.1 was performed with one Parvathi in the year 2013 and blessed with one daughter. The defacto-complainant requested to take necessary action against the accused No.1, who cheated without informing about the accused No.1's first marriage and his demand to bring additional dowry. On the basis of the said complaint, a case in Crime No.220 of 2019 has been registered on the file of Inaguduru Police Station.