NARENDER RAGHUVANSHI Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition is filed by the petitioners A-1 to A-10 under Section 482 cr. P. C. to quash the proceedings in c. C. No. 105 of 2008, on the file of the Additional judicial Magistrate of I Class, Sangareddy, medak District, which was registered of the offences punishable under Sections 498-A ipc and 3 and 4 of Dowry Prohibition Act, 1961.

(2.) AFTER completion of investigation, police filed charge sheet alleging that the complainant is the only daughterto her parents. On 28-11 -2005 her marriage was held with one narendra Raghuvamshi at Murmazpur village of Uttar Pradesh State and at the time of marriage, her parents gave Rs. 1,60,000/-towards furniture, Rs. 65,000/- for bike, rs. 60,000/- for cloths and also expended more than Rs. 4,00,000/-on the marriage. The bride spent two days at her in laws house and later went to attend her exams at Noida, but neither her husband nor in laws even telephone her and when her mother contacted, they put their demand to bring a new car and then only they will accept her. In the month of March, 2006 her parents gave Rs. 2,50,000/- and thereafter her in laws accepted her in their house. But, herin laws including her husband again started harassment mentally and physically to sell theirentire property and give the amountto them. Due to unbearable torture, she left their house and staying with her cousin brother's house at BHEL, RC puram.

(3.) THE only contention raised by the learned counsel appearing forthe petitioners is that no part of cause of action arose in Andhra Pradesh, that the complaint was mischievously filed in andhra Pradesh and therefore, the Courts at andhra Pradesh lacks inherent territorial jurisdiction Jo try the offences and hence, he prays to quash the proceedings.