NARSING SHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are the defacto-complainant's brother-in-law-A.2, father-in-law-A.3 and two sisters-in-law-A.4 and A.5 among 5 accused including her husband-A.1 in C.C.No.53 of 2010 on the file of the XIII Addl.Chief Metropolitan Magistrate at Hyderabad, outcome of Cr.No.334 of 2008, dt.26.09.2008 of Gandhi Nagar Police Station, registered for the offences punishable u/sec.498-A and 506 IPC and Sec.3 and 4 of the Dowry Prohibition Act (for short, 'the DP Act') on her report.

(2.) The contents of the report of 2nd respondent-defactocomplainant of Kavadiguda area, in registration of crime supra are that her love marriage with A.1-N.Srinu was performed on 25.04.2008 in the presence of their friends at Aryasamaz, that after marriage, A.1 used to return home in late nights in a drunken state and abuse and beat her and on one day midnight as usual he beat and necked her out from the house. Then the defacto-complainant informed the same to her mother over phone and went to her mother, who persuaded her to go to her husband(A.1) and she went to her husband's house and found him in abscondence since two months and therefrom to the in-laws house where all the accused 2 to 5 harassed her many a time with a demand to bring additional dowry of Rs.2lakhs from her mother otherwise she would not be allowed to stay with them, later the A.1 came back and started to propagate badly against her character as if she is having illegal relationship with his friends and once he caught hold of her hands and her sisters-in-law beat her and they all necked her out and in that issue, a case was registered in Musheerabad Police Station where her husband assured in writing to look after her well. Her one of sisters-in-law's husband Pankaj also tried to kill her by pressing her neck. Hence to take action.

(3.) The police after investigation filed chargesheet and during investigation, examined L.Ws.1 to 4 viz: the defacto-complainant, her mother K.Laxmi-L.W.2, her brother K.Raju-L.W.3 and L.W.4 G.V.V.Satyanarayana. The chargesheet further speaks that during course of investigation on 15.09.2009 L.W.1-defacto-complainant and her mother came to police station and informed that herself and A.1 compromised for time being in the presence of elders and are residing separately but A.1 not changed his attitude since one year and harassing her mentally and physically and threatening with dire consequences. A.1 was later approached near at Swamy Dayanand School, Amberpet, Hyderabad, where he made a voluntary disclosures of the commission of the offence supra was taken to judicial custody and A.2 to A.4 were released on furnishing sureties as per Court orders. The investigation stated reveals all the accused persons harassed her physically and mentally with a demand of additional dowry by threatened with dire consequences despite they compromised in the presence of elders, A.1 did not change his attitude but continued harassing her.