MOHAMMED MOIZ HUSSAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is field by the petitioners/A1 and A4 in C.C.No.198 of 2018 on the file of XIII Additional Chief Metropolitan Magistrate (Mahila Court), Hyderabad , against whom cognizance of offence was taken for the offence under Ss. 498A, 406, 420 IPC and Sec. 4 and 6 of the Dowry Prohibition Act (for short, "the Act".

(2.) The facts in brief are that the de-facto complainant is the wife of petitioner No.1 whose marriage was performed on 3/10/2013 at Red Rose Function Hall, Hyderabad. At the time of marriage, an amount of Rs.25.00 lakhs, 60 tulas of gold, jahez articles, a house flat and other immovable properties were demanded by the family of petitioner No.1/A1 and the family of the de-facto complainant agreed to fulfil the said demands. A1 was working in London and arrived 10 days prior to marriage and he has also demanded Rs.2.00 lakhs towards wedding dress to him and also to his sister. Marriage was performed by spending Rs.12.00 lakhs and also Rs.7.00 lakhs for Mehandi and other functions. A1 went back to London after one month and the de-facto complainant gave birth to a child baby boy for which medical expenses were borne by the parents of the de-facto complainant. A1 came to India on 6/7/2014 and remained for one month. When A1's father fell ill and was admitted in the hospital for which the family of the de- facto complainant spend Rs.2,50,000.00. Unbearable with the harassments made by the petitioners and other accuse, the de-facto complainant has filed a detailed complaint before the police.

(3.) Police have registered a case in Crime No.285 of 2015 for the offence under Ss. 498(A), 406, 420 IPC and Ss. 4 and 6 of the Act and completed the investigation and charge sheet was filed and the same was taken on file as C.C.No.198 of 2018 on the file of XIII Additional Chief Metropolitan Magistrate (Mahila Court), Hyderabad.