DUBBAKA RAVI KUMAR Vs. DUBBAKA PRAVEENA PUTI PRAVEENA

JUDGEMENT

(1.) This criminal petition is filed by the petitioner-A1 under Sec. 482 Cr.P.C. to quash the proceedings in CC No.17 of 2015 on the file of Judicial Magistrate of First Class, Nirmal, Adilabad District.

(2.) The case of the petitioner in brief was that the 2nd respondent filed charge sheet against him alleging that the 1st respondent - complainant filed a complaint before the Court, which was referred to the police and was numbered as Crime No.241 of 2005 on 10/12/2005 wherein the complainant stated that she was the legally wedded wife of the petitioner and their marriage was performed on 25/5/2003 at Vijaynagar colony, Nirmal as per their caste customs. At the time of marriage, her parents presented Rs.1,00,000.00 net cash, a motor bike worth Rs.40,000.00, two tulas of gold chain and household utensils worth Rs.1,00,000.00 to the petitioner. After marriage, they led happy married life only for a period of two months. Thereafter, the petitioner along with his parents, his brothers and their wives started harassing the complainant for additional dowry of Rs.2,00,000.00. She became pregnant, but A1 with the support of his family members forcibly admitted her in a hospital at Nizamabad on 20/4/2004 and got her aborted without her consent. A panchayat was conducted on 17/6/2004 and in the said panchayat, A1 executed a document titled as matrimonial settlement deed and agreed to return the dowry amount of Rs.1,00,000.00 which was received at the time of marriage, the household articles and also agreed to pay Rs.33,000.00 towards future maintenance. But, he failed to keep up his promise and avoided payment of the said amounts or return the household articles. Basing on the said complaint, police registered the above case for the offences under Ss. 498-A and 420 IPC and after completing investigation, filed charge sheet against A1 for the above offences.

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