M KRISHNA MOHAN Vs. STATE OF AP

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The accused No.7 in C.C. No.11 of 2002 before Additional First Class Magistrate, Gudivada, has approached this Court under Section 482 Cr.P.C. seeking quashing of the charge-sheet.

(3.) The petitioner is the brother-in-law of the husband of the complainant. The complainant filed a complaint, which was registered by the Police concerned under Sections 498-A and 506 of I.P.C. and under Sections 3 and 4 of the Dowry Prohibition Act. The case of the petitioner is that when the complainant was married to his brother- in-law, he was not even relative of the family as his marriage took place with the sister of the husband of the complainant much after, therefore, he could not have been a party to any demand for dowry. He submits that the charge-sheet filed by the Police also does not disclose any accusation, which could become a basis for trial against accused No.7.