BOLLEDDU SUMANTH PRIYESH 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.') to quash the proceedings against the petitioner/accused No.4, in C.C.No.270 of 2023, on the file of the learned Judicial Magistrate of First Class, Special Mobile Court, Khammam District, registered for the offences punishable under Ss. 498-A, 354, 506 read with 34 of the Indian Penal Code, 1860 (for short 'the IPC') and Ss. 3 and 4 of the Dowry Prohibition Act,1961 (for short 'the DP Act').

(2.) Brief facts of the case are that on 18/12/2021 respondent No.2/complainant lodged a complaint before the Women Police Station, Khammam District, against Bolleddu Sushanth Preetham/accused No.1, who is her husband, Bolleddu Ratna Kiran/accused No.2, Bolleddu Bala Showry/accused No.3 and Bolleddu Sumanth Priyesh/accused No.4. It is stated that the marriage between herself and accused No.1 was performed on 3/10/2019. At the time of her marriage, her parents gave Rs.10,00,000.00 as dowry on demand of Accused Nos.1 to 3. After the marriage, she went to her in-laws house and lead marital life for some time. Thereafter, accused No.1 addicted to alcohol and illegal contacts with ladies and started harassing her mentally and physically. When she questioned accused No.1 about his activities he abused her in filthy language and beat her and her husband suspected her character with the help of his family members and demanded additional dowry to continue marital life. Accused No.4 is the brother-in-law of respondent No.2/de facto complainant. He is residing with accused No.1 and the de facto complainant and doing private job. He used to harass her sexually when accused No.1 was not at home and tried to touch physically and tried to hold her hand. Basing on the said complaint, the Police registered a case in Crime No.102 of 2021 for the offences punishable under Ss. 498-A, 354, 506 read with 34 of IPC and Ss. 3 and 4 of the DP Act. After completion of investigation, they filed charge sheet, which was numbered as C.C.No.270 of 2023 and the same is pending before the learned Judicial Magistrate of First Class, Special Mobile Court, Khammam District. Hence, the present Criminal Petition.

(3.) Heard Sri B. Shiva Kumar, learned counsel appearing on behalf of the petitioner/accused No.4 as well as Sri S. Ganesh, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1-State and Sri C. Sharan Reddy, learned counsel appearing on behalf of respondent No.2.