VALLAPU SOMYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioners-accused Nos.2 to 4 seeking to quash the proceedings against them in C.C.No.589 of 2022 on the file of the Principal Junior Civil Judgecum-Metropolitan Magistrate at Malkajgiri (previously Additional XVII Metropolitan Magistrate, Malkajgiri at Cyberabad) (for short 'trial Court'), pertaining to Crime No.160 of 2022 of P.S. Malkajgiri, registered for the offence under Sec. 498-A of the Indian Penal Code (for short 'IPC').

(2.) Heard Mr. T.Surya Satish, learned counsel for the petitioners and Mrs. S.Madhavi, learned Assistant Public Prosecutor appearing for the respondent-State. Inspite of service of notice, none appears for respondent No.2. Perused the record.

(3.) The gist of the complaint is that the 2nd respondent-de facto complainant was married to one Vallapu Akhilesh on 23/11/2017. At the time of marriage, certain amount of dowry was given. Accused No.1 and petitioner-accused No.2 are the mother and sister of Akhilesh. The petitioner-accused No.4 is the husband of petitioner-accused No.2 and they are residing in the house of accused No.1. The petitioner-accused No.3 is the maternal aunt of Akhilesh. After one month from the date of marriage, all the accused harassed her physically and mentally to do a job. The petitioners also harassed the de facto complainant that she could not give birth to child, they would have got more dowry if Akhilesh was married to another girl and used to instigate her to divorce her husband. Thereafter, out of wedlock, the de facto complainant was blessed with a baby girl. The petitioners took the dowry given to her husband at the time of marriage, illegally occupied the medical shop of her husband, abused the de facto complainant in filthy language, also promised to pay the debts of her husband and driven them out of the house. The petitioners are not allowing the de facto complainant and her husband to enter the house.