D. POOLAMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/A2 to A7 in C.C.No.833 of 2020 on the file of Principal Judicial First Class Magistrate at ramannapet, Yadadri Bhuvanagiri District for the offences under Ss. 448, 427, 498-A of IPC r/w 34 of IPC and Ss. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) The 2nd respondent is wife of A1, who filed the complaint stating that she was married to A1 in the year 2014 and at the time of marriage, Rs.28.00 lakhs worth cash, gifts and other household articles were given. Four years after the marriage, she was being harassed by A1 and she tried to commit suicide at her parents' house. Since two years prior to filing the complaint, she was residing at her parents' house. According to her complaint, cause of harassment was A1/husband and these petitioners. A1 and these petitioners visited the house of 2nd respondent and picked up quarrel and damaged articles in the house. When the neighbours came to the house, these petitioners and A1 left. Thereafter complaint was lodged with police, who after investigation filed charge sheet.

(3.) Learned counsel appearing for the petitioners would submit that there are no specific allegations which are leveled against these petitioners and on the basis of vague and bald statements that these petitioners were responsible for harassing her, proceedings cannot go on against the petitioners.