GANDU PADMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings against the petitioners/accused Nos.2 to 6 in C.C.No.757 of 2022 on the file of the learned II Additional Judicial Magistrate of First Class, Huzurabad, registered for the offences punishable under Sec. 498-A read with 34 of the Indian Penal Code, 1860 (for short 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'the Act').

(2.) The brief facts of the case are that respondent No.2/de facto complainant lodged a complaint before the Police, Jammikunta Police Station, Karimnagar District stating that her marriage with accused No.1 was solemnized on 3/6/2021. At the time of marriage, family members of accused No.1 demanded Rs.10.00 lakhs net cash, 26 thulas of gold and other house hold articles. After second day of marriage, accused No.1 did not move closely with respondent No.2 and behaved rudely. Later, accused No.1 started suspecting her, abusing her in filthy language and beating her. Later, the same was informed by respondent No.2 to her mother-in-law and father-in-law, but they supported accused No.1 and told that he is Sub-Inspector of Police and she should tolerate the torture and also abused her. Sister-in-law of respondent No.2 and her husband also supported accused No.1 and harassed her physically and mentally. Brother of accused No.1 was also supported her in-laws and harassed her. Thereafter, the petitioners demanded to respondent No.2 to ask her parents to register a plot in the name of accused No.1.

(3.) Basing on the said complaint, the Police registered a case in Crime No.198 of 2022 for the offences punishable under Ss. 498-A read with 34 of the IPC and Ss. 3 and 4 of the Act and after completion of investigation, they filed charge sheet vide C.C.No.757 of 2022 on the file of the learned II Additional Judicial Magistrate of First Class, Huzurabad.