PRAVEEN KUMAR GOUD 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 petitioner/accused No.4 to quash the proceedings against him in C.C.No.359 of 2024, on the file of learned Judicial Magistrate of First Class at Narayanpet District.

(2.) Heard Sri Ramesh Chilla, learned counsel for the petitioner, Sri S. Ganesh, learned Assistant Public Prosecutor for the respondent No.1 and Sri G. Anandam, learned counsel for respondent No.2. Perused the material on record.

(3.) The brief facts of the case are that on 10/4/2023 at 09:00 hours a complaint was received by the police from Smt. Brahmini and she stated that her marriage was performed with accused No.1 on 14/8/2020 and at the time of the marriage, the father of de facto complainant gave a dowry of Rs.5,00,000.00, 6 tolas gold, and Rs.70,000.00 for purchase of bike to accused No.1. The Mother-in-law, sister-in-law and her son praveen and the complainant's brother-in-law Srinivas Goud, his wife sujatha, all forced the de facto complainant to bring Rs.3,00,000.00 towards additional dowry and tortured her physically and mentally by scolding her in filthy language and attaching illegal affairs. On 10/12/2022, when respondent No.2 was four months pregnant, the above mentioned persons necked her out from the house. On 26/3/2023, above said persons came to the complainant's parental house and didn't care about the complainant 7 months of pregnancy and pushed and forced her to sign divorce papers. She filed a complaint before the police and requested to take necessary action against the above said persons. The police after investigation filed a charge sheet for the offences punishable under Ss. 498-A, 504 and read with 34 of the Indian Penal Code (for short 'IPC'), and Ss. 3 and 4 of the Dowry Prohibition Act, 1961.