KALAVATHI KATHUROJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused No.2 to quash the proceedings against her in C.C.No.1507 of 2023 on the file of the learned Principal Junior Civil Judge-cumMetropolitan Magistrate, Medchal-Malkajgiri District at Malkajgiri. The offences alleged against the petitioner-accused No.2 are under Ss. 498-A, 406 of the Indian Penal Code (for short 'IPC') and 3, 4 of the Dowry Prohibition Act (for short 'the Act').

(2.) Heard Smt.R.Deepa, learned counsel for the petitioner-accused No.2 and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1 as well as Ms. Verose Sanjana, learned counsel for the unofficial respondent No.2. Perused the record.

(3.) In brief, the case of the prosecution is that the marriage between the accused No.1 and the respondent No.2 was solemnized on 18/12/2014. During their wedlock, the couple was blessed with two children. Subsequently, the accused No.1 allegedly subjected the respondent No.2 to physical and mental cruelty and harassment in connection with unlawful demands for dowry. It is further alleged that the accused No.1, despite being unemployed, misrepresented to the respondent No.2 and her family members that he was employed as a Researcher at Battelle Science and Technology India Private Limited, Pune. Aggrieved by the continuous harassment, the respondent No.2 lodged the present complaint, alleging offences under Ss. 498-A and 406 of the IPC and Ss. 3 and 4 of the Act.