BUTOOLUNNISA BEGUAM AND THREE OTHERS Vs. STATE OF A P REP BY PUBLIC PROSECUTOR, HIGH COURT OF AP , HYDERABAD AND ANOTHER

JUDGEMENT

(1.) This criminal petition has been taken out by the accused in C.C.No.716 of 2006 on the file of VIII Additional Chief Metropolitan Magistrate, City Criminal Court, Hyderabad under Section 482 Cr.P.C with a prayer to quash the proceedings therein.

(2.) Back ground facts, in a nutshell, leading to filing of this Criminal Petition by the accused are:-

(3.) The marriage was officiated by petitioner No.4. According to the husband, the "Qula Certificate" pressed into service by the 1st petitioner herein is not in accordance with the principles of Mahomedan Law. Para Nos.7 & 8 of the complaint filed by the husband and they are thus:-