SANGABATHULA BALUSULA RAO Vs. JUJJAVARAPU SUBBAYAMMA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. to quash the proceedings in CC No.75 of 1997 on the file of the Judicial Magistrate of First Class, Tadepalligudem.

(2.) The facts in giving rise to the filing of this petition are, briefly, as follows: The Sub-Inspector of Police, Tadepalligudem, Police Station filed charge sheet against the petitioner and five others for an offence under Section 498-A r/w 34 IPC in Crime No.118 of 1996 alleging that A-1 is the husband and A-2 and A-3 are the sons and A-4 and A-5 are the wives of A-2 and A-3 and daughters-in-law of the de facto complainant, Jajjavarapu Subbayamma and A-6 is their henchman. A-1 and the de facto complainant, is also having daughter and all the children were married and living separately. She has got landed properties besides gold ornaments from her parents at the time of her marriage about forty years back and she developed the said properties. It is further alleged that A-1 colluded with her sons and daughters-in-law, A-2 to A-5, and at the instigation of A-6, the petitioner herein, started harassing the de facto complainant to handover the lands in their favour and&ubjected her to both physical and mental harassment and the matter was referred to the elders and they chastised A-1 and in spite of it, they continued the attitude and they also tried to secure her signatures on stamp papers and she resisted the same and also took away mangal sutram, black beeds gold chain, ear studs, pearl gold chain from her forcibly and necked out from the house. They are trying to take away the properties of the defacto complainant and threatened her with dire consequences and not allowing the lesses to cultivate the land and A-6, S. Balusula Rao, is aiding and abetting and encouraging them for their illegal acts and hence, they are liable for punishment.

(3.) The learned Magistrate took the case on file and issued summons to the accused persons.