NARENDER RAGHUVANSHI Vs. NEETU RAGHUVANSHI

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. by petitioner-A.1 to quash the FIR registered against him in Cr.No.164 of 2007 of Ramachandrapuram PS, for the offence under Section 498-A IPC.

(2.) The first respondent herein, gave a complaint against her husband- petitioner-A.1 and other family members on 9.5.2007 to S.H.O., Ramachandrapuram PS, Medak District, alleging that at the time of her marriage with A.1 that took place on 28.11.2005, her parents gave Rs.1,60,000/- towards furniture, Rs.65,000/- for purchase of motor bike, Rs.60,000/- for cloths and also spent more than Rs.4,00,000/- for marriage expenses and subsequently the accused demanded a car and the complainant's parents gave Rs.2,50,000/- in March 2006 and in spite of it, the accused have been harassing her mentally and physically demanding more dowry. It is even alleged by her in the complaint that the accused also forced her to do prostitution and unable to bear their torture, she came down to her cousin's house at BHEL Township, Ramachandrapuram for shelter.

(3.) The police registered the complaint as FIR in Cr.No.164 of 2007 under Section 498-A IPC and took up investigation. Aggrieved by the same, A.1-husband of the complainant filed the present petition seeking to quash FIR.