PANDI PRAKASA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is field by A3, who has been practising as an advocate, seeking quashment of C.C.No.965 of 2019 on the file of Additional Judicial First Class Magistrate, Suryapet cognizance of which was taken for the offence under Ss. 498A, 448, 427, 323, 504 and 506 IPC read with Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) The facts in brief as per the charge sheet are as under:

(3.) The marriage of the de-facto complainant was taken place with A1 about 7 years ago. At the time of marriage, as per the demand of A1's family, an amount of Rs.2.00 lakhs, 5 tulas of gold ornaments, house hold articles of value of which is about Rs.50,000.00 were given to the family of A1 and performed marriage. Four years after the marriage, her husband A1, her mother-in-law, her husband's brother-in-law (the petitioner herein/A3), her younger brother-in-law and his wife started gossips that she has illegal intimacy with another person. All accused wanted her to agree the illegal intimacy with another person. They harassed for two years. De-facto complainant informed the same to her mother also eleder brother, Saidulu, and dispute is placed before the elders, wherein her husband agreed that they are incorrect, however, they demanded additional dowry. Father of the de-facto complainant has given one buffalo worth of Rs.50,000.00. A1 promised to take care of the de-facto complainant.