P. SUBBA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against petitioners/A1 to A5 in C.C.No.265 of 2014 on the file of XIV Metropolitan Magistrate, Ranga Reddy District, L.B.Nagar.

(2.) The case of the 2nd respondent, who is wife of 1st petitioner/A1 is that their marriage was performed on 2/5/2004. At the time of marriage, dowry was given. A1 was working in pharmacy and after marriage A1 and complainant shifted to Chintal. In the year 2006, plot was purchased with the amount given towards dowry. In the year 2005, son was born and in the year 2007 a daughter. In the year 2008, house was purchased with the remaining Rs.2,50,000.00. An amount of Rs.6.00 lakhs was also obtained from the father of the complainant and bank loans. In the year 2008, A1 was transferred to Choutuppal. During 2010, A1's elder brother A3 started staying in the same locality at Choutuppal. A1 was having an affair with A5. A2, A3 and A4 used to visit frequently the house of the 2nd respondent/complainant and used to torture her. A1 was asked to clear the debt taken from the father of the complainant, however the said plot was sold and money used for their own purpose. On 24/1/2013, A1 beat the complainant and demanded to get Rs.5.00 lakhs from her parents. A2 to A5 used to instigate A1. A1 went away after the incident on 24/1/2013. Elders were informed that A1 left the complainant and accordingly when questioned, A1 refused to join with the complainant. A1 took away all his documents and threatened the complainant and her mother with dire consequences.

(3.) On 6/6/2013, when the complainant and her mother were in the house, all these petitioners/A1 to A5 went to the house and shifted belongs and furniture in a DCM van. Then the complainant went to the police station and lodged the complaint. For the said reason, A1 caught hold of her hair and A2 beat with the stick. A3 broke the cell phone and A5 also dragged the mother of the complainant on to the road.