GHADIAM HARSHAVARDHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioners/A1 to A3 in C.C.No.8986 of 2021 on the file of XIII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad. The offences alleged against the petitioners are under Ss. 498-A, 506 of IPC, Ss. 3 and 4 of Dowry Prohibition Act.

(2.) Brief facts of the case according to the defacto complainant/2nd respondent are that, her marriage with A1 was performed on 8/2/2015. The defacto complainant and A1 were acquainted with each other prior to marriage. One week after marriage, both A1 and the defacto complainant left to USA, where they were working. At the time of marriage, the father of the defacto complainant spent Rs.25.00 lakhs and also presented 700 grams of gold in the form of ornaments. Expensive gifts were given to the family members. A demand was made by petitioners to transfer house plot at Kadapa worth Rs.90.00 lakhs in the name of 1st petitioner. During the trip to Europe in the month of May, 2017, A1 behaved rudely with her. Both were earning and A1 exploited her financially and she did not have freedom of spending her own money. A1 bought two cars for himself and did not allow her to purchase jewellery or clothes of her choice. The conduct of A1 was getting abnormal. However, the parents of A1 supported him and did not ask A1 to mend his ways. Son was born on 15/12/2019. During November, 2016, the defacto complainant returned to India and she was humiliated by the petitioners. During her delivery also, she developed issues and also after delivery. However, petitioners did not take car of her. On 24/6/2020, A1 deserted her and started living in separate residence, having filed for divorce in the USA.

(3.) Thereafter, there were differences regarding child custody. Ultimately, she was compelled to leave USA and came to India on 22/11/2020. Narrating the harassment, a complaint was filed with the police, which was investigated and charge sheet filed.