PRASAD SINGH PARADESHI Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C. requesting to quash the proceedings in C.C.No.391 of 1996 on the file of the XXII Metropolitan Magistrate, Hyderabad.

(2.) The facts in giving rise to the filing of this petition are, briefly, as follows: That the first petitioner herein married the second respondent and the Petitioners 2 and 3 are the parents of the first petitioner and the Petitioners 4, 6, 8 and 10 are the sisters-in- law of the first petitioner and the Petitioner No.5 is the husband of the Petitioner No.4. Petitioner No.7 is the husband of Petitioner No.6 and the Petitioner No.9 is husband of Petitioner No.8 and they are residents of Sholapur and A4, A5 and A10 are residents of Pune of Maharashtra State.

(3.) The second respondent filed a private complaint before the XXII Metropolitan Magistrate, Hyderabad on 6-5-1996 alleging that the marriage in between the second respondent and the first petitioner was celebrated on 29-12-1993 at Hyderabad spending Rs.4,00,000/- and after giving Rs.3,00,000/- in cash and gold and silver ornaments, etc. Subsequently, she was ill- treated by the petitioners and the case was referred to the Police, Women Protection Cell, and the police registered a case in Cr.No. 105/96 under Sections 498-A, 307, 324 read with Section 34 IPC and Section 4 and 6 of DOWRY PROHIBITION ACT, 1961 and investigated into and filed charge sheet, and the Court took the case on file under Sections 498-A read with Section 149 IPC and Sections 4 and 6 of DOWRY PROHIBITION ACT, 1961.