A BALAJI Vs. STATE OF A P

JUDGEMENT

(1.) This is a petition filed under Section 482 of Criminal Procedure Code to quash the proceedings in Crime No.725 of 2005 on the file of the Police Station, Central Crime Station, Hyderabad, which was taken on file by the XIII Additional Chief Metropolitan Magistrate-cum-Mahila Court, Hyderabad for the offence under Sections 498-A and 406 Indian Penal Code and Section 4 of the Dowry Prohibition Act.

(2.) The first petitioner-A. 1 is the husband of the complainant-second respondent herein and the petitioners 2 to 4-A.2 to A.4 are the married sisters of the first petitioner. The remand case diary discloses that the marriage of the complainant and the first petitioner has taken place at Mailapur Temple, Chennai. At the time of marriage, it was alleged that a sum of Rs.5,00,000/- was given by the parents of the complainant towards dowry including the gold, silver and other household articles. After the marriage, the complainant joined her husband at Chennai, where the petitioners alleged to have started harassing her mentally and physically with a demand to bring the additional dowry of Rs.15 lakhs from her parents. It was also alleged that the first petitioner is impotent and he never touched the complainant after the marriage and he threatened her not to inform the same to anybody. Finally, the petitioners necked out the complainant from their house with a demand to bring additional dowry from her parents. During the course of investigation, the investigating agency proceeded to Chennai and apprehended the first petitioner on 2-2-2006 and produced him before the Court.

(3.) Heard the learned Counsel for the petitioners and learned Additional Public Prosecutor.