ALTURI RAVINDRA Vs. STATE OF A P

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C. to quash the proceedings against A-4 to A-6 in C.C. No.304 of 2005 on the file of the Additional Judicial First Class Magistrate, Kothapeta, registered for the offence under Section 498-A read with Section 34 of I.P.C.

(2.) A-4 is the youngest brother of A-1 and according to the charge-sheet, he was staying at Bangalore to pursue his education. A-5 is a married sister and A-6 is her husband. The charge-sheet was filed against these petitioners alleging that they instigated by all ways and means and in pursuance of that A-1 harassed the de facto complainant for additional dowry. There is another allegation that in Vijayawada also A-l to A-6 harassed the complainant both mentally and physically for the sake of additional dowry of Rs.5,00,000/-. In the complaint given to the police, it was mentioned that A-5 and A-6 along with A-2 and A-3 started demanding to bring more dowry and to sell the property promised to be given by her parents. It is further mentioned that the complainant's in-laws and her husband started harassing her mentally and physically to bring more dowry and necked out her from the house.

(3.) Except the above allegations, there were no specific overt acts as to whether the harassment was mentally or physically, if so what was the kind of harassment and when the harassment was caused etc., to rope up all the family members in this complaint.