CHEELI ASIRVADAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure, seeking to quash proceedings in CC No. 360 of 2009 on the file of II Additional Chief Metropolitan Magistrate's Court, Vijayawada against the petitioners, for offence punishable under Section 498A of the Indian Penal Code. The allegations of the charge-sheet in nutshell are as under:

(2.) Heard the learned Counsel for the petitioners and the learned Additional Public Prosecutor for the respondents.

(3.) Learned Counsel for the petitioners mainly contended that even if all the allegations in the complaint were taken to be true, no offence under Section 498A IPC is made out against any of the petitioners, who are parents-in-law and sister-in-law of the 2nd respondent since no specific overt acts have been attributed to any of the petitioners and as such, the continuation of criminal proceedings against them will be an abuse of process of law.