A.PETER YESUDASU Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., by the petitioners/Accused Nos.2 to 6, seeking to quash the proceedings in C.C.No.1275 of 2013 on the file of the Court of the VII Additional Judicial First Class Magistrate, Rajahmundry, registered for the offences punishable under Ss. 498-A read with 34 IPC and Ss. 3 and 4 of Dowry Prohibition Act, against them.

(2.) None appeared on behalf of the petitioners.

(3.) At the time of hearing, learned Assistant Public Prosecutor, on instructions, would submit that C.C.No.1275 of 2013 was disposed of by the trial Court on 27/6/2022 and the accused were acquitted. He filed a copy of the E-Courts case status, to that effect.