JADI PRASA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the Charge sheet dt.22/7/2019 in C.C.No.220 of 2019 on the file of Judicial First Class Magistrate at Yellandu, against the petitioners. The petitioners herein are accused Nos.1, 2 & 3 in the said case. The offences alleged against them are under Ss. 498-A and Ss. 3 & 4 of the Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor appearing for the State and perused the record.

(3.) The 2nd respondent/defacto complainant filed a written complaint stating that on 25/6/2011 as per Christian customs, she was married to 1st petitioner/A1 and at the time of marriage an amount of Rs.5.00 lakhs towards dowry and Rs.2.00 lakhs worth household articles and gold ornaments were also given. After one year son was born. Accused No.1 got job as a Government Teacher and since then he started harassing the 2nd respondent/defacto complainant to get additional dowry of Rs.2.00lakhs, failing which he would marry another woman. The 2nd and 3rd petitioners who are parents of A1 also supported 1st petitioner and ultimately she was necked out from the house. There was reconciliation and the defacto complainant again joined the petitioners, however, the demand for additional dowry continued and accused No.1 also threatened defacto complainant that he would marry another woman. The 1st petitioner filed for restitution of conjugal rights on 3/11/2015 and also divorce petition in the year 2017.