LINGAPURAM PAPANNA Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] has been filed by the Petitioners/Accused Nos.1, 2, 4 to 7, seeking quashment of the proceedings against them in C.C.No.47 of 2021 on the file of the Court of Judicial Magistrate of First Class, Rajampet, YSR Kadapa District for the offence punishable under Ss. 498-A and 506 read with 34 of the Indian Penal Code[for short 'IPC'] and Ss. 3 and 4 of the Dowry Prohibition Act, 1961[for short 'D.P.Act'].

(2.) Petitioner No.2/Accused No.2 is the mother, Petitioner Nos.3 and 5/Accused Nos.4 and 6 are the sisters and Petitioner Nos.4 and 6/Accused Nos.5 and 7 are the brothers-in-law of Petitioner No.1/Accused No.1.

(3.) The contents of the complaint, in brief, are as follows: