MOHD. KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The revision petitioners are A3 to A12 charged for the offences under Ss. 498-A, 409, 506 of IPC and Ss. 4 and 6 of Dowry Prohibition Act.

(2.) The defacto complainant lodged complaint alleging that her marriage with A1 was performed on 8/3/2021 in accordance with the Muslim rights and customs. At the time of marriage, Rs.5.00 lakhs cash, ten tulas of gold were given as dowry and huge amounts were spent on marriage and dinner. After joining A1, the defacto complainant was ill-treated. Accused demanded Rs.5.00 lakhs as additional dowry and also Rado watch. Since the additional dowry was not given, harassment increased and motherin-law forced her to eat stale food. She was accommodated in a room which was filthy and not fit for human habitation.

(3.) Further, the case of the defacto complainant is that she became pregnant and A1 asked her to abort for the reason of suspecting that she was pregnant having relation with someone else. The said demand for additional dowry was informed to the mother. Mother arranged for Rado watch. However, accused started demanding Rs.5.00 lakhs. Unable to bear the harassment and also for the said reason of incurring Rs.16.00 lakhs towards dowry and expenditure in the marriage, complaint was filed. After investigation, charge sheet was filed against these petitioners, who are arrayed as A3 to A12 and A1 to A3.