SIDDAPALLY RAMI REDDY Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed to quash the proceedings pending against the petitioners in C.C.No.10 of 2006 on the file of the learned Judicial Magistrate of First Class, Nandyal. The petitioners herein are A-5 to A-8 in the above calendar case.

(2.) The case of the petitioners is that the SI of Police, Bandi Atmakur P.S., filed charge sheet against them and four others for the offences under section 498-A and 494 read with 109 IPC, as well as under section 494 IPC.

(3.) As per the case of the prosecution - on 22-5-1998, A-1 was married to the de facto complainant, Annem Sarada; some dowry and silver articles were given; they lead marital life for about five years; thereafter some problems arose, as A-2, father of A-1 started misbehaving with the de facto complainant, his daughter-in-law. The complainant left the matrimonial home and started living with her mother after Sriramanavami festival in 2005. At the time of Dasara festival in 2005, A-1 beat the complainant in the house of her mother, Sanjamma. On 17-11-2005 at about 10-30 AM, A-1's marriage was again performed with A-3 at Sri Lakshmi Chennakesava Swamy Temple, Markapuram. The marriage was performed by A-2 with the connivance of A-5 to A-8, the present petitioners. On knowing about the same, the de facto complainant gave complaint to the police and as there was no response, she filed a private complaint, which was referred under section 156 (3) Cr.P.C., by the learned Magistrate to the police and after investigation and the police filed the charge sheet for the offence under section 498A IPC against A-1 and A-2; under section 494 read with 109 IPC against A-3 to A-8 and under section 495 IPC against A-1 and A-2.