KASARLA ARUNA Vs. STATE OF A.P.

JUDGEMENT

(1.) All the criminal petitions are filed challenging the CC 2133 of 2022 on the file of 1stAdditional Chief Metropolitan Magistrate, Visakhapatnam.

(2.) CRLP 925 of 2023 is filed by Accused no 1, CRLP 8048 of 2022 is filed by Accused no 2 who is the mother of the 1stAccused and CRLP 9220 of 2022 is filed by the brother of the 1st Accused. The 1st Accused is the husband of the 2nd respondent. Thus all the three petitions are heard together and a common order is passed.

(3.) The second respondent has filed a complaint alleging offences under Sec. 498-A, 506 of I PC, 3 and 4 of Dowry Prohibition Act. The police registered crime 685 of 2021 on 29/11/2021, the police after investigation filed a charge sheet by showing all the petitioners as absconding. The petitioners as on the date of filing of the charge sheet were residing in Georgia USA. As seen from the averments of the complaint the marriage of the second respondent and the 1st accused was performed on 23/10/2019 at Visakhapatnam. The alliance of marriage was through a matrimonial website, Telugu matrimony. As seen from the allegations in the complaint the 1staccused was working as a software engineer in USA and that at the time of marriage on demand from the accused 1 and 2, the parents of the 2nd respondent gave dowry and also performed the marriage by bearing all the expenses. It is also stated in the complaint that the 2ndrespondent was presented with 600 grams of gold and diamond jewellery by her parents. The 2ndrespondent joined the company of the 1staccused at Secunderabad soon after marriage. The 1staccused left to USA in the first week of November 2019.