UGGINA NAGAMANI Vs. KONA PERSISURANI

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed to quash the proceedings in C.C.No.349 of 2018 on the file of the V Metropolitan Magistrate, Anakapalle. The petitioner herein is A.2 in the said Calendar Case.

(2.) Heard both sides.

(3.) Basing on a report lodged by 1st respondent-defacto complainant, police registered a case in crime No.39 of 2017 of Women police station, Anakapalle, and after completion of investigation, laid charge sheet against the petitioner/A.2 and another for the offences punishable under Ss. 498A, 324, 506 and 109 IPC and 3 and 4 of the Dowry Prohibition Act, 1961. The allegations in the charge sheet, in brief, may be stated as follows.