L.MAHENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A-1 to A-5 to quash the proceedings in C.C.No.5631 of 2019 on the file of the V Additional Metropolitan Magistrate, Cyberabad at L.B.Nagar, registered in Cr. No.80 of 2019 for the offences punishable under Sections 498-A IPC and Sections 3 and 4 of the D.P.Act.

(2.) The case of the prosecution is that the marriage of the de facto complainant with A-1 was solemnized on 28-05-2015. A-2 and A-3 are parents and A-4 and A-5 are sisters of A-1. At the time of marriage, parents of de facto complainant gave cash of Rs.2.00 lakhs towards dowry. After marriage, de facto complainant was looked well for some time and thereafter, all the accused harassed the de facto complainant both physically and mentally to bring additional dowry. In spite of efforts made by the parents of the complainant, the accused did not change their attitude. Hence, the complaint.

(3.) Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor for the respondent-State and perused the material on record.