Y SHAM KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure to quash the proceedings in C.C.No.87 of 2009 on the file of the Judicial First Class Magistrate, Penugonda.

(2.) I have heard the learned counsel appearing for the petitioners/accused, second respondent/de facto complainant and the learned additional Public Prosecutor representing the first respondent/State.

(3.) The brief facts of the case which is sought to be quashed are that the second respondent/wife filed a private complaint against the petitioners under Section498-A, 420 IPC and Sections 3 and 4 of the Dowry Prohibition Act in the Court of the Judicial First Class Magistrate, Penugonda, Ananthapur District. The learned Magistrate forwarded the case to the Station House Officer, Puttaparthy Police Station under Section 156 (3) Cr.P.C for investigation and report. The police after conducting investigation filed charge sheet against the petitioners under Sections 498-A, 420 IPC and Sections 3 and 4 of the Dowry Prohibition Act.