MOHAMMED AHMEDUDDIN KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.3734 of 2019 is filed by A2, A3, A5, A6, A7 and A8 and Criminal Petition No.3738 of 2019 is filed by A4 questioning criminal proceedings against them in CC No.39 of 2015 on the file of XIV Metropolitan Magistrate at L.B.Nagar, Ranga Reddy District.

(2.) The 2nd respondent/defacto complainant filed complaint alleging that her marriage was solemnized with A1 on 6/2/2011 and at the time of marriage, jahez articles worth Rs.5.00 lakhs, 10 thulas gold, furniture worth Rs.4.00 lakhs were given. For six months, they led happy marital life. Thereafter, the petitioners were harassing the defacto complainant for additional dowry of Rs.10,00,000.00. The defacto complainant gave birth to two sons. Since heavy money was spent at the time of marriage, the parents neither were unable to give any money to the accused nor fulfill their demand. For the said reason, ill-treatment increased. The accused Nos.3, 4 and 7 locked her in room, she was beaten mercilessly. Due to the ill- treatment, health condition of the defacto complainant deteriorated and she was sent out of the house stating that unless Rs.10.00 lakhs was given, petitioners would perform marriage of A1 with another girl. In the private complaint, it is further alleged that all these petitioners were influential. On 29/6/2014 in the evening, when the complainant was in her parents' house, these petitioners along with supporters went to the house and beat her causing internal injuries. The neighbours and others helped her. Again on 25/7/2014 also, she was beaten up and threatened at Balanagar. Aggrieved by the said acts, complaint was filed on 30/7/2014, which was referred to the police for the purpose of investigation.

(3.) The police, having registered the crime, filed final report under Sec. 173 of Cr.P.C. In the said final report, the police found that the allegations leveled against all these petitioners/A2 to A8 were found to be incorrect on the basis of the evidence collected and there was no proof to sustain allegations against A2 to A8, as such, their names were deleted.