VIBHA SAXENA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case is filed by the petitioners/accused Nos.2 to 4 under Ss. 397 and 401 of Cr.P.C. to set aside the order dtd. 26/6/2024 in Crl.M.P.No.582 of 2023 in C.C.No.9622 of 2022 on the file of the I Addl. Junior Civil Judge-cum-IX Addl. Metropolitan Magistrate at Kukatpally and discharge the petitioners/ accused Nos.2 to 4 from the case. The accusations against the petitioners are under Sec. 498 of IPC and Sec. 4 of Dowry Prohibition Act.

(2.) Heard Sri P. Vishnuvardhana Reddy, learned counsel for the petitioners and Sri Rudresh Deshpande, learned Assistant Public Prosecutor for the respondent-State. Perused the record. Brief facts of the case:

(3.) The de facto complainant was married to accused No.1 on 12/2/2013 at Lucknow, Uttar Pradesh by way of arranged marriage. Her parents have given an amount of Rs.15,00,000.00 towards marriage rituals. The defacto complainant was working at Mumbai when she got married. The accused Nos.1 to 4 i.e. husband, parents-in-law and brother-in-law have agreed for the de facto complainant to continue to work at Mumbai after her marriage. However, immediately after marriage, there was pressure from the accused to quit the job at Mumbai and to take up a job at Hyderabad. Though the de facto complainant was unwilling, she succumbed to the pressure from the accused and shifted to Hyderabad. While she was working at Hyderabad, accused No.1 insisted that she shall give her entire salary to him. Also, accused No.1 pressurized her to open a joint locker in SBI to keep the gold and other documents.