GEDDAM JHANSI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted in both the SLPs.

(2.) This common order disposes of both the Criminal Appeals arising out of Special Leave Petition (Criminal) No. 9556 of 2022 and Special Leave Petition (Criminal) No. 428 of 2024 as both these appeals relate to similar and connected incidents.

(3.) Special Leave Petition (Criminal) No. 9556 of 2022 was filed against the judgement and order dtd. 4/4/2022 passed by the Ld. Single Bench of the High Court for the State of Telangana in Criminal Petition No. 3105 of 2022 whereunder the High Court declined to quash the criminal proceedings in C.C. No. 46 of 2022 under Sec. 498A, 506 Indian Penal Code (for short "IPC") and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short "Dowry Act") pending before the Court of the Judicial Magistrate, First Class, Bhongir under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "CrPC") by holding that, prima facie, there are certain allegations against both the appellants, Geddam Jhansi and Geddam Sathyakama Jabali, and that these are triable issues for which the appellants have to face trial and prove their innocence.