THAMMISETTI NARASIMHA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of charge sheet in C.C.No.973 of 2020 on the file of the learned VI Additional Junior Civil Judge, Guntur.

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

(3.) The petitioner is A-4 in the above C.C.No.973 of 2020 on the file of the learned VI Additional Junior Civil Judge, Guntur. He has been facing prosecution for the offences punishable under Sec. 498A r/w 34 I PC and under Ss. 3 and 4 of the Dowry Prohibition Act, 1961.