GANGADHARA MANOJ Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition was filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A1 to A2 to A5, to quash the proceedings against him in C.C.No.201 of 2018 on the file of Special Mobile Court J.F.C.M., Nizamabad. The offences alleged against the petitioners are under Ss. 498-A of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the respondent-State.

(3.) The 2nd respondent filed a complaint stating that she was married to Accused No.1. The first wife of Accused No.1 died, pursuant to which, at the instance of the family members her marriage was performed with A1. After the marriage, the family members of A1 started harassing her and though the defacto complainant asked them to spare her, the harassment continued. On 16/3/2017, the marriage of 2nd respondent's brother was performed and in the said marriage, Accused No.1 and his younger brother beat her stating that she did not get enough dowry. In the past also, Accused No.1 kicked in her stomach resulting in her abortion. On 23/3/2017, her husband's younger son also kicked in her stomach for additional dowry. Accordingly, complaint was filed.