JOSEPH SRIKANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners/A-1 to A-4, filed the present Criminal Petition under Section 482 of Cr.P.C., seeking to quash the proceedings initiated against them in C.C.No.424 of 2015 on the file of the Principal Judicial First Class Magistrate, Jangaon, Warangal District, registered for the offences punishable under Section 498-A of I.P.C., and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) On a complaint given by the 2nd respondent/de facto complainant, who is the wife of the 1st petitioner/A-1, a case in Crime No.175 of 2015 was registered against the petitioners/A-1 to A-4 for the aforesaid offences by the Police, Jangaon. The allegations in the complaint are that the marriage of the 2nd respondent/de facto complainant with the 1st petitioner/A-1 took place on 24.06.2012 and at the time of marriage her father had given an amount of Rs.5.00 lakhs cash, 20 tulas of gold ornaments apart from household articles worth Rs.1.00 lakh. After the marriage, the 2nd respondent/de facto complainant joined the company of the 1st petitioner/A-1 and they lived happily for a period of one and half year. Subsequently, the petitioners/A-1 to A-4 started harassing her both mentally and physically and demanded her to get additional dowry from her parents. After completion of investigation, the police filed charge sheet, which was taken cognizance as C.C.No.424 of 2015 and the same is pending before the Principal Judicial Magistrate of First Class, Jangaon.

(3.) Heard learned Counsel for the petitioners/A-1 to A-4, learned Additional Public Prosecutor appearing for the 1st respondent/ State, learned Counsel appearing for the 2nd respondent/de facto complainant and perused the record. .