PATANENI ANIL BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in C.C.No.3064 of 2018 on the file of the XIX Additional Metropolitan Magistrate, Kukatpally, Cyberabad, Hyderabad.

(2.) A charge sheet came to be filed against the petitioner-accused for the offence punishable under Section 498-A IPC. It is alleged in the charge sheet that the marriage of the petitioner with the 2nd respondent was solemnized on 14.08.2014 in the presence of elders. Out of wedlock, they were blessed with a male child, aged 2 years. Since three years, the petitioner is harassing the 2nd respondent both physically and mentally to bring additional dowry. In the month of November, 2017, when the 2nd respondent filed a petition against the petitioner about the harassments, police summoned both of them and made counselling and send them to Bangalore. Since last 4 months, she used to stay at Bangalore, but there is no change in his mind set and his harassment was increased. On 17.03.2018 at about 10.00 hours, the petitioner beat her and hit her to the wall to get additional dowry from her parents and also threatened her to give divorce stating that if he marries another woman, he will get dowry of Rs.25 lakhs. It is further alleged that the in-laws of the 2nd respondent have instigated the petitioner to torture her. Due to unbearable torture of her husband, she came to Hyderabad and staying with her parents. Basing on the said allegations, a case in Crime No.185 of 2018 for the offence punishable under Section 498-A IPC came to be registered. After completing the investigation, the police filed charge sheet, which was numbered as C.C.No.3064 of 2018.

(3.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor for the State and the learned counsel for the 2nd respondent. Entire record has been perused.