HAJERA HAJIRA FATIMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. J. Prabhakar, learned counsel for the petitioner - accused No.4, and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice on respondent No.2, none appears.

(2.) The present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the proceedings in C.C. No.4111 of 2019 on the file of XV Additional Chief Metropolitan Magistrate, Hyderabad. The petitioner herein is accused No.4 in the said C.C. The offences alleged against him are under Sections - 498A and 506 of IPC and Sections - 4 and 6 of the Dowry Prohibition Act, 1961.

(3.) The petitioner herein is married sister of accused No.1, husband of respondent No.2. A perusal of the complaint dated10.11.2018 lodged by respondent No.2 would reveal that the marriage of respondent No.2 with accused No.1 was performed on 27.02.2016 and it is a love marriage. It appears that thereafter matrimonial disputes arose between them. According to respondent No.2, accused No.1, his parents - accused Nos.2 and 3 and his sisteraccused No.4 and petitioner herein, started harassing her, both physically and mentally demanding additional dowry. She has lodged a complaint with Women Police Station, Charminar, who in turn registered a case in Crime No.230 of 2018 for the aforesaid offences. After completion of investigation, the police have filed charge sheet and the same was taken on file vide C.C. No.4111 of 2019 for the aforesaid offences. During the course of investigation, the police have recorded statements of LWs.1 to 5.