LINGAM ANIL KUMAR Vs. SOWMYA LINGAM

JUDGEMENT

(1.) Since both these Criminal Petitions are filed by the accused in Crime No.69 of 2018 of Women Police Station, Kurnool, seeking quash of F.I.R. under Sec. 482 Cr.P.C, both the petitions were heard together and they are being disposed of by this common order.

(2.) Petitioners in Crl.P.No.6376 of 2019 are accused Nos.1 and 2 and petitioners in Crl.P.No.6976 of 2019 are accused Nos.3 and 4 in the above crime.

(3.) Shorn of the irrelevant details, facts germane to dispose of both these Criminal Petitions may be stated as follows: Accused No.1 is the husband of the de facto complainant. Accused No.2 is the father-in-law of the de facto complainant. Accused Nos.3 and 4 are the sister and brother-in-law of accused No.1.