SYED HYDER HUSSAIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners herein are A-1 to A-5 in C.C. No. 210 of 1997. The said case is pending in the Court of the XXII Metropolitan Magistrate, Hyderabad. The alleged offences are under Section 498-A, I.P.C. and Sections 4 and 6 of the Dowry Prohibition Act.

(2.) On the strength of the complaint filed by the de facto complainant in the Court of the XXII Metropolitan Magistrate, Hyderabad, the learned Magistrate forwarded the complaint to the Superintendent of Police, Women Protection Cell, CID, Hyderabad. It was finally investigated by the Inspector of Police, Women Police Station, Hyderabad and the charge-sheet was filed.

(3.) The 1st petitioner happened to be the husband of de facto complainant. The 2nd petitioner is the father of 1st petitioner herein. The 3rd petitioner is the mother of 1st petitioner herein. The 4th petitioner is the brother of the 1st petitioner herein.