THOTA SAMBASIVA RAO Vs. STATE OF A P

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr. P. C. seeking to quash further proceedings against the petitioners-A. 1 to A. 3 in Cr. No. 498 of 2008 on the file of sastyanarayanapuram PS, Vijayawada.

(2.) HEARD both sides. Perused the record.

(3.) ON a complaint given by the 2nd respondent herein, the police registered FIR in Cr. No. 498 of 2008 against the petitioners herein for the offence under Section 498-A ipc. The first petitioner is the husband of the complainant. The 2nd petitioner is the mother of the first petitioner, 3rd petitioner is the brother of first petitioner. According to the complainant, her marriage with first petitioner-A. 1 was performed on 12. 4. 2006 and at the time of the marriage, Rs. 2,00,000/-cash was given towards pasupu kumkuma, one gold chain and ring and other household articles wroth Rs. 1,00,000/- and adapaduchu lanchanam of Rs. 25,000/- and Rs. 2,00,000/-worth gold jewellery and Acs. 3. 00 of agricultural land. It is further alleged by the complainant that few days after the marriage, a. 1 developed illicit intimacy with another woman and subjected the complainant to harassment and left her at her parents' house till 20. 6. 2007 and took her to hyderabad on 21. 6. 2007. But there also he continued harassment demanding additional dowry or else to agree for divorce. The complainant further alleges that when she informed about the same to the petitioners 2 and 3, they also supported A. 1. It is further alleged in the complaint that on 1. 10. 2008 all the accused subjected the complainant physical and mental harassment demanding to bring additional dowry and she made telephone call to her father and on his arrival, she informed him about the harassment meted out to her and when the complainant's father questioned the accused about the same, they beat the complainant and sent out of the house.