GUNJI VENKATESH Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 19731 has been filed by the Petitioner/Accused No.1, seeking quashment of proceedings against him in Crime No.9 of 2020 on the file of Women Police Station, Tirupati registered for the offence punishable under Sec. 498-A of the Indian Penal Code2 and Sec. 4 of the Dowry Prohibition Act3. for short 'Cr.P.C' for short 'IPC'

(2.) Petitioner herein is Accused No.1 and the husband of Respondent No.2/Complainant.

(3.) The allegations mentioned in the complaint, in brief, are as follows: