- (1.) Leave granted.
(2.) The present appeal assails the order dated 23.07.2014 passed by the High Court of Judicature at Hyderabad in Criminal Petition No.1778 of 2010, whereby the High Court declined to quash the proceedings against appellants No.1 to 6 in C.C. No. 532 of 2009 under Section 6 of the Dowry Prohibition Act 1961 pending before Additional Judicial First Class Magistrate, Vizianagaram.
(3.) Brief facts leading to the filing of this appeal are as follows:- First appellant is working as an Engineer in G.E. India Technology Company at Bangalore. Appellants No.2 and 3 are the parents, appellant No.4 is widowed sister and appellants No.5 and 6 are the sisters of appellant No.1. Marriage of first appellant and Syamala Rani was performed at Vizianagaram on 04.05.2007 and after marriage, Syamala Rani was residing at Bangalore with her husband-appellant No.1. Syamala Rani died on 06.09.2008 under suspicious circumstances and a case was registered in FIR No.1492 of 2008 under Sections 304B, 498A IPC read with Sections 3 and 4 of the Dowry Prohibition Act at H.A.L. Police Station, Bangalore City. On completion of investigation in the said case, chargesheet was filed against the appellants No.1 to 6 and the case was committed to Sessions Court vide committal order dated 29.12.2008 and was taken on file as S.C. No.79 of 2009 in the Court of Principal Sessions Judge, Bangalore. Second respondent- father of Syamala Rani filed a private complaint against the appellants under Section 6 of the Dowry Prohibition Act alleging that he had paid dowry amount and other articles which were presented as dowry to the appellants on their demand and the same were not returned. The Magistrate took cognizance of the offence under Section 6 of the Dowry Prohibition Act in C.C. No.532 of 2009.;