BANDI SATYANARAYANA 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.') seeking the Court to quash the proceedings against the petitioner, who is arrayed as accused No.4 in C.C.No.548 of 2022, on the file of the learned Judicial Magistrate of First Class, Bhongir, for the offences punishable under Ss. 498-A and 506 of the Indian Penal Code, 1860 and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Brief facts of the case are that on 2/7/2022 respondent No.2/complainant lodged a complaint before the Women Police Station, Bhongir, Yadadri-Bhongir District, against Bandi Bala Narasimha/accused No.1, who is the husband of respondent No.2, bandi Mallamma/accused No.2 (mother-in-law), Bandi Yadaiah/accused No.3 (father-in-law) and Bandi Sathyanarayana/accused No.4(brother-in-law). It is stated that the marriage between respondent No.2/complainant and accused No.1 was performed in the year 1999. At the time of her marriage, her in-laws demanded Rs.5,00,000.00 dowry. As accused No.1 is addicted to alcohol, harassing her mentally and physically, her parents gave only Rs.2,50,000.00 cash as dowry and her in-laws were agreed to it. After the marriage, her husband, mother-in-law, father-in-law, and brother-in-law asked additional dowry of Rs.5,00,000.00 and beat her, kicked her out of the house, and threatened to kill her. Basing on the said complaint, the Police registered a case in Crime No.43 of 2022 for the offences punishable under Ss. 498-A and 506 of IPC and Ss. 3 and 4 of the DP Act. After completion of investigation, the Police concerned filed a charge sheet, which is numbered as C.C.No.548 of 2022 and the same is pending before the learned Judicial Magistrate of First Class, Bhongir.

(3.) Heard Sri Ramesh Chilla, learned counsel appearing on behalf of the petitioner/accused No.4 and Sri S. Ganesh, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1-State. Though notice was served upon respondent No.2, none appeared on his behalf.