TUPAKULA SAILAJA Vs. TUPAKULA SHEETAL

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/A2 to A4 in C.C.No.138 of 2022 on the file of Judicial First Class Magistrate at Armoor.

(2.) The 1st petitioner is the mother-in-law, 2nd petitioner is the father-in-law and 3rd petitioner is the sister-in-law of the 1st respondent, who is the wife of A1.

(3.) The case of the 1st respondent is that she married A1 on 7/2/2019. At the time of marriage, Rs.25.00 lakhs cash, 51 tulas of gold, 2 kgs silver and Rs.5.00 lakhs worth furniture were given as dowry. Rs.12.00 lakhs was spent for performing the marriage. On 22/2/2019, A1 left to Australia. At that time, she stayed with 1st and 2nd petitioners who are parents-in-law. The petitioners started asking for Rs.25.00 lakhs additional dowry to enable A1 to purchase a house in Australia. The additional dowry demand could not be met. However, on 16/10/2019, the 1st respondent went to Australia. In Australia, A1 sold the gold and silver given to her and set up business. By listening to these petitioners, A1 again started harassing her for additional dowry. In a drunken condition, A1 used to burn the 1st respondent with cigarettes and threatened to kill her if amount of Rs.25.00 lakhs was not given. On 28/7/2021, she came back to Hyderabad and panchayat was held. However, there was no outcome in the panchayat and the petitioners did not stop demanding additional dowry. When it came to the knowledge of the 1st respondent that the 1st and 2nd petitioners were traveling to Australia on 12/11/2021 for permanently settling down in Australia, a complaint was lodged.