DOPPALAPUDI SYAMSUNDARA BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking to quash the proceedings against the petitioner/A1 in C.C.No.451 of 2017 on the file of XIII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(2.) Heard Sri Papaiah Peddakula, learned counsel for the petitioner, Sri S.Sudershan, learned Additional Public Prosecutor for the 1st respondent - State and Sri J.C.Francis, learned counsel for the 2nd respondent.

(3.) The 2nd respondent filed complaint stating that she was married to the petitioner on 30/10/2014. The marriage was on grand scale and the parents of the 2nd respondent gave gold ornaments and other gifts, which were given to this petitioner and his parents. Petitioner was living in US and after marriage, the 2nd respondent joined him in the US. Petitioner started harassing the 2nd respondent for Rs.15.00 lakhs to repay debts and she was compelled to lead a secluded life in the US. There were no acquaintances nor communication was permitted by the petitioner and over a period of time in the US, she was not even permitted to go to Church on Sundays and her communication with her friends and relatives were restricted.