GANGA BHAVANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-respondent No.5 seeking to quash the proceedings against her in D.V.C.No.18 of 2022 on the file of Additional Junior Civil Judge-cum-Judicial First Class Magistrate, at Suryapet.

(2.) Heard Mr. Baglekar Akash Kumar, learned counsel for the petitioner-respondent No.5 and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State. There is no representation on behalf of respondent No.2. Perused the record.

(3.) The gist of the case, in brief, is that the marriage of respondent No.2 with petitioner was performed in the year 2020. She joined the conjugal society of the petitioner No.1 at Suryapet and for three months of their marriage, they looked her after well and thereafter, her in laws made her to do all the household works without the help of any one. Later they started harassing her for want of additional dowry from her parents and she informed the same to her mother and her mother used to come and give amounts demanded by them and requested the petitioners to look after her welfare with love and care. After that herself and her husband lived at Hyderabad in the house of the petitioner-respondent No.5 and at that time also they insisted her mother to arrange the household articles to them.