SHAIK ARIFA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., is filed to quash the proceedings in C.C. No.388 of 2020 on the file of the Principal Junior Civil Judge, Macherla. Petitioners herein are arrayed as A.3, A.2, A.4 and A.5 in the said case.

(2.) A charge sheet has been filed as against the petitioners and others, for the offences punishable under Sec. 498A IPC and 3 and 4 of the Dowry Prohibition Act, 1961. The allegations, in brief, may be stated as follows.

(3.) Learned counsel for petitioners contended that the petitioners are relatives of husband of 3rd respondent/ defacto complainant and they are residents of different places; that a perusal of the allegations in the First Information Report, Sec. 161 CrPC statements and the charge sheet, would go to show that an omnibus accusation has been made against all the petitioners; that there are no specific accusations made as against the petitioners with regard to the alleged cruelty, and all the allegations are attributed against A.1, and hence, he seeks to quash the impugned proceedings as against the petitioners.