VEPARAALA UDAY KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-accused Nos.2 to 7 seeking to quash the criminal proceedings against them in C.C.No.200113 of 2018 pending on the file of the learned I Additional Judicial First Class Magistrate at Mancherial, (for short 'the learned trial Court') registered for the offences under Ss. 417, 420 read with 34 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri S. Viplav Simha Reddy, learned counsel for the petitioners and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1 as well as Sri D. Pochaiah, learned counsel for the respondent No.2. Perused the material record.

(3.) The brief facts of the case are that the accused No.1 and the respondent No.2 were in love for a period of six years, during which, the accused No.1 had agreed to marry the respondent No.2. Subsequently, in the presence of his parents and other relatives i.e. the petitioners-accused Nos.2 to 7, the accused No.1 declined to proceed with the marriage. It is further alleged that thereafter, the accused persons demanded dowry from the respondent No.2 as a condition for the proposed marriage. Upon her refusal to agree to the said demand, the respondent No.2 lodged a complaint seeking necessary legal action against the accused Nos.1 to 7.