T BALAJI RAO Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings in Calendar Case No.1319 of 2000 on the file of the III Additional Munsif Magistrate, Tirupathi.

(2.) The petitioner herein is the accused and the second respondent herein is the de factocomplainant in the said C.C.No.1319 of 2000 and they will hereinafter be referred in this order as accused and the de facto complainant.

(3.) The relevantfacts in brief are as follows: The marriage between the accused and the de facto complainant took place on 12-8-1998 at Tirupathi and after the marriage on the same day the accused took the de facto complainant to Chennai. On 22-10-1998 the de facto complainant Radha Rani filed a report in Alipiri Police Station alleging that on the date of the marriage an amount of Rs. 10,000/-and 13 sovereigns of gold were given to the accused by the mother of the de facto complainant besides bearing marriage expenses and from next day onwards the accused, his mother Devaki Bai, his brother Srinu and his relatives Ramdas, Sarojini Bai, Kasturibai, Krishnabai and Sonabai harassed her and also beat her saying that she is illiterate and she brought less dowry and that if she dies they can perform another marriage to the accused No.1 and getmore dowry. She further alleged in the said report that when her mother came to Chennai and invited her to Tirupathi for Brahmotsvam of Lord Venkateswara, the accused and his relatives quarrelled with her and that in the presence of her mother she was beaten and was abused vulgarly and that the accused and his relatives threatened her and took her signatures on some papers and that later they sent her to Tirupathi along with police.