CHITHARU PULLAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed by the petitioners/A2 to A4 to quash the charge sheet filed in C.C.No.759 of 2016 on the file of XX Metropolitan Magistrate, Cyberabad at Malkajgiri, registered against them for the offence under Ss. 498-A and 323 IPC.

(2.) The facts as can be gathered from the complaint dtd. 9/8/2016 filed by the de-facto complainant/respondent No.2 to the Station House Officer, Kushaiguda, in brief are that the marriage of the de-facto complainant with A1 was performed on 15/5/2004 and at the time of marriage, her parents gave dowry of 20 tulas of gold, 20 tulas of silver and other articles. Subsequent to the marriage, A1 started harassing her and forced her to get a sum of Rs.4.00 lakhs as additional dowry. In the year 2006, she followed her husband/A1 to U.S.A. and during wedlock they were blessed with a boy and girl. A1 used to come to home late night and beat her mercilessly and used to become violent. When she called 911 cops on 24/5/2016 in U.S.A., A1 threatened her not to disclose anything to the cops. He has taken her phone, car etc and used to suspect her. In the year 2015, her parents-in-law, who are petitioner Nos.1 and 2/A2 and A3, used to pick up quarrel with her for petty issues and all of them returned to India and when she came to know that her husband was leaving alone to U.S. on 28/8/2016, the complaint is filed on 19/8/2016. Basing on the complaint the police have registered a case in Crime No.504 of 2016 for the offence under Sec. 498A and 323 IPC.

(3.) During the course of investigation, the police have examined the complainant, her father, brother and other witnesses and on completion of investigation, charge sheet is filed alleging that the petitioners and A1 have committed the offence punishable under Ss. 498-A and 323 IPC. Challenging the same, the present petition is filed.