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Judgment
N. Ananda
The petitioners arrayed as accused 1 to 3 in C.C.No. 17022/2011, pending trial for an offence punishable under section- 498A r/w 34 IPC and also for offences punishable under sections 3 & 4 of the Dowry Prohibition Act, have filed this petition to quash the proceedings. I have heard learned counsel for petitioners, learned HCGP for I-respondent and learned counsel for II-respondent.
The first information lodged by II-respondent would reveal that petitioners had demanded and accepted dowry before marriage. When the II-respondent was staying in the house of petitioners, she was subjected to cruelty. The statements of parents of II-respondent recorded u/s 161 Cr.P.C, would lend corroboration to the contents of first information. The investigation records accepted at their face value would constitute an offence punishable u/s 498A r/w 34 IPC and also for offences punishable under sections 3. & 4 of the Dowry-Prohibition Act. There are no grounds to quash the proceedings. Therefore, the petition is dismissed.