MEENA JAIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners No.1 and 2 - Accused Nos.4 and 5 to call for records relating to and in connection with Crime No.24 of 2023 on the file of Station House Officer, Narayanguda Police Station, Hyderabad and to quash the same against the petitioners. The offence alleged against them are under Sec. 304 - B of the Indian Penal Code.

(2.) Heard learned counsel for the petitioners No.1 and 2 - Accused Nos.4 and 5 and learned Assistant Public Prosecutor for the respondent - State. Perused the material on record.

(3.) The respondent No.2, who is the father - in - law of accused No.1 filed complaint stating that accused No.1 was married to his deceased daughter in the year 2009. At the time of marriage, dowry was also given. The petitioners herein, who are arrayed as accused Nos.4 and 5 are the sisters of accused No.1. According to the complaint, after marriage of accused No.1 with the deceased, she was constantly being harassed for additional dowry. It is further stated that the deceased daughter and accused No.1 were living separately at Narayanaguda in a flat. The said incident of suicide occurred at Narayanaguda.