MADENA ANIL KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners are accused 1, 2 & 4, among four accused of whom A3-mother-in-law of de facto complainant died, in CC.No.415 of 2018 on the file of the I Additional Judicial Magistrate of First Class, Khammam, taken cognizance for the offences punishable under Sections 498-A and 506 IPC outcome of Crime No.7 of 2018, dated 11.02.2018 of WPS, Khammam, from the report of the 2nd respondent/de facto complainant, no other than wife of A1 and daughter- in- law of A2, A3 and sister- in-law of A-4 in setting the law in motion in registration of crime and there from the police after investigation by citing ten (10) witnesses, including the LW10-Investigating Officer to register crime and filed charge sheet besides the de facto complainant- LW1 and her father- LW2, other relative- LW3 and other circumstantial evidences as LWs 4 to 9 and the learned Magistrate there from taken cognizance which is the subject of impugnment in seeking to quash the said proceedings.

(2.) The sum and substance of the accusation in registration of the crime is that, the marriage of A1 with de facto complainant was performed on 26.11.2015 at Vasavi Gardens Kalyanamandapam under Hindu Law custom at Siripuram of Visakhapatnam and at the time of marriage as per the demands of the accused persons, her parents presented 350 gms gold jewellery, 2 Kgs. silver ornaments, Rs.15 lakhs dowry in cash and Rs.1 lakh towards 'Lanchanam' of married sister-in-law of the de facto complainant i.e. A4 and after marriage, the de facto complainant joined her husband at in-laws house, they treated for one month happily and later, her husband started harassing her by raising issues for nothing, including by saying that the dowry paid at the time of marriage is a pittance and very low and started demanding to bring additional dowry of Rs.25 lakhs and her husband was beating and abusing and A4, married sister-in-law, also now and then coming to her parents and joining with others by instigating along with the mother-in-law, her husband, in ill-treating and they used to say that if they marry any other girl they could get more dowry and even she put up all through their harassment hoping for a change and good. But, there is no change and they started harassing and abusing and even threatened to kill and they are warning not to disclose the harassment to any others, else they will do away.

(3.) It is further stated that on 06.10.2007, her husband and mother-in-law raised a dispute and thrown the meals plate from her hands and beat and asked her to go out from the house and come back only with additional dowry of Rs.25 lakhs and unable to bear with their harassment, she constrained to leave the matrimonial house on 07.10.2007 and informed the same to her parents. On 26.10.2017, her husband and mother- in- law came to her parents house and abused and beat in questioning as to why brought back the wearing jewellery. Her parents raised a dispute through elders on 18.11.2017 and at that time, they abused and beat and sent them. On 01.02.2018, when she was at her parents, her husband came with some persons and abused saying stay at her parents with no reason and why not bring additional dowry to stay back with him and when he was abusing and beating, her father and other persons intervened and her husband left and the accused were threatening to do away unless she meets the additional dowry demand of them supra. It is mentioned that she is not willing for sending to District Legal Services Authority (DLSA) for counselling in the last line of the report. It is there from the crime registered and the final report filed from the examination of the witnesses supra. LW1 reiterated the contents of the FIR, so also her father- LW2 and the maternal uncle- LW3. LW4 is a neighbour stated that accused were harassing de facto complainant by demanding additional dowry and she was necked out from the matrimonial house and LW5 stated to be dhobi, worked in the house of the complainant, speaks about accused harassing the de facto complainant, A1 quarrelled by coming to the de facto complainant's parents house on 26.10.2017 and also beat her. LW6 what he stated is the friend of LW2, father of defacto complainant, and on 07.10.2017, de facto complainant was necked out by accused from their house and on 26.10.2017, A1 came to the de facto complainant parents house and quarrelled and he along with others and de facto complainant and her father went to Visakhapatnam to the house of accused for settling the disputes, however, they behaved rudely with a demand to bring additional dowry. Same is also the verision of LW7, LW8 & LW9.