KOKILAVAYA SANTOSH KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C. ") is filed seeking quash of F.I.R. in Crime No.275 of 2021 of Nekarekal Police Station, Guntur District, registered for the offences punishable under Section 498A of the Indian Penal Code, 1860 and under Sections 3 and 4 of the Dowry Prohibition Act, 1961, against the petitioners, who are A-1 to A-5.

(2.) Heard learned counsel for the petitioners and the learned Additional Public Prosecutor for the State.

(3.) At the time of hearing, learned counsel for the petitioners has confined his request only to order notice under Section 41A Cr.P.C. stating that the aforesaid offences registered against the petitioners are punishable with less than seven years period of imprisonment.