DANEKULA SUMATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking to quash the proceedings against the petitioners/A3 to A5 in C.C.No.2093 of 2022 on the file of the I Additional Metropolitan Magistrate, Malkajgiri.

(2.) Heard learned counsel for the petitioners and learned counsel for the 2nd respondent.

(3.) The 2nd respondent filed complaint against her husband and in-laws. It is alleged in the complaint that her marriage with A1 was performed on 22/6/2018 and at the time of marriage, Rs.10.00 lakhs cash and other gold and silver articles were given. She joined with her husband in joint family in Meerpet and led marital life. She was taken good care of for one year. On 23/5/2019, she delivered a baby girl and since the date of birth of the daughter, A2 instigated A1/husband to get additional dowry and started harassing physically and mentally. Twice A1 pressed her throat for additional dowry and she was necked out of the house. These petitioners, who are related to A1 were also intervening in their family affairs of A1 and instigated A1. The husband harassed her by listening to the words of these petitioners. Three months prior to the complaint, she was beaten and sent out of the house and since then, she is living with her parents. On 26/9/2022, when the 2nd respondent along with her parents went to the house of A1, A2 poured chilly powder and questioned as to how she has come without getting additional dowry.