P.AKBER KHAN Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed by the petitioners - A1 to A4 under Section 482 Cr.P.C. to quash the proceedings in CC No.183 of 2012 on the file of XV Additional Chief Metropolitan Magistrate, Hyderabad, filed for the offence under Section 406 IPC against them.

(2.) The case of the prosecution in brief was that the 2nd respondent lodged a complaint dated 06.02.2004 stating that on 15.06.2000 she was married with petitioner No.1 as per Muslim rites and customs and the same was fixed by a marriage bureau. At the time of marriage, the accused persons demanded Rs.3,00,000/- towards dowry and Rs.2,00,000/- towards Jahej articles and the same were shifted to the house of her husband at Malakpet. She was harassed for additional dowry. She was taken to Jedda by her husband. There also she was harassed for additional dowry to purchase a plot at Hyderabad. Her parents gave Rs.50,000/- in the month of December 2001. She became pregnant and when the doctor gave the scanning report that the child was a baby girl, she was forced for abortion. At the request of her parents, she was sent back to India and after coming to her parents ' house, she gave birth to a girl. Her husband did not come to see her or her daughter and sent a notice on 10.02.2002 saying that he divorced the complainant on 03.02.2002. The accused failed to return the jahej articles and misappropriated the same. Basing on the said complaint, the S.I. of Police, WPS, South Zone, Hyderabad registered a case in Crime No.183 of 2012 for the offence under Section 406 IPC. After completing the investigation, the police filed charge sheet against A1 to A4 for the offence under Section 406 read with 34 IPC.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor.