DHARANI JERUSHA RUTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioners-accused Nos.3 and 4 seeking to quash the proceedings against them in C.C.No.9490 of 2021 on the file of the IX Additional Junior Civil Judge-cum-XXIX Additional Metropolitan Magistrate, Cyberabad at L.B. Nagar, pertaining to Crime No.881 of 2021 of P.S. Uppal, registered for the offences under Sec. 498-A of the Indian Penal Code (for short 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'the Act').

(2.) Heard learned counsel for the petitioners and Mrs. S.Madhavi, learned Assistant Public Prosecutor appearing for the respondent-State. No representation on behalf of respondent No.2. Perused the record.

(3.) The petitioner-accused No.3 is the sister of accused No.1 and the petitioner-accused No.4 is the husband of the petitioner-accused No.3. The gist of the complaint is that the 2nd respondent-de facto complainant was married to accused No.1 on 8/4/2015 and it was an arranged marriage. At the time of marriage, certain amount of dowry was given. They lived happily for few days. Thereafter, on the instigation of accused No.2-mother of accused No.1 and petitioners-accused Nos.3 and 4, accused No.1 started harassing the de facto complainant physically and mentally demanding additional dowry.