K. SURYANARAYANA Vs. N. JYOTHI

JUDGEMENT

(1.) This petition is filed by the petitioners-A2 to A4 under Sec. 482 Cr.P.C. to quash the proceedings in CC No.5 of 2016 on the file of XIV Metropolitan Magistrate, LB Nagar, Cyberabad.

(2.) The case of the petitioners in brief was that the petitioners 1 and 2 were the parents of A1 and the petitioner No.3 was the younger brother of A1. The marriage between the 1st respondent and A1 was performed on 24/2/2012 at Secunderabad. At the time of marriage, 30 tulas of gold, Rs.5.00 lakhs in cash and 2 kgs., of silver were given as dowry. An amount of Rs.15.00 lakhs was spent towards the marriage. The parents of the 1st respondent registered a double bed room flat at Kukatpally in the name of A1. After the marriage, the 1st respondent stayed at her in-laws house at Yousufguda for about 2 months. During her stay, A1 and his parents used to comment about her hair style and dressing before the relatives. At the time of marriage, A1 promised to sought for his transfer to Bangalore. But without informing her, he went to UK in June 2012. Till January, 2013 he did not return to India. Vexed with his attitude, she resigned for her job at Bangalore in February, 2013 and went to UK. A1 was not happy, he used to ill treat her and suspect her. He used to check her mobile and read her messages in the mobile. In October 2013, A1 sent her back to India. As her in-laws had not responded, she stayed at her parents ' house. In June 2014, the marriage of A4 (younger brother of A1) was performed. Her in-laws called her and her parents to the marriage. Her husband also attended the said marriage and asked her to stay with him. She stayed with her husband at her in-laws house for a period of 15 days. Her husband and in-laws abused her and scolded her before the relatives without any reason and used to laugh at her. Her in-laws and brother-in-law instigated A1 and supported him when he harassed her.

(3.) Basing on the said complaint of the 1st respondent on 3/8/2015 at 1:00 PM, Women Police Station, Saroornagar registered a case vide Crime No.146 of 2015 for the offence under Sec. 498-A IPC and Ss. 3 &4 of Dowry Prohibition Act and issued FIR. After completing the investigation, they filed charge sheet against A1 to A4 for the above offences. The case was taken cognizance by XIV Metropolitan Magistrate, LB Nagar, Cyberabad and NBW was issued against A1.