JOHN SRAMPIKAL Vs. STATE OF ANDHRA PRADESH

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.6 and 7, seeking quashment of proceedings against them in C.C.No.49 of 2018 on the file of the Court of VI Additional Junior Civil Judge, Guntur, registered for the offences punishable under Sec. 498-A of the Indian Penal Code,1860[for short "IPC"] and Ss. 3 and 4 of the Dowry Prohibition Act,1961[for short "D.P.Act"].

(2.) The brief case, as per the charge sheet, is as follows:

(3.) Aggrieved by the registration of the said case, the present petition is filed by Petitioners/Accused Nos.6 and 7 to quash the proceedings against them in the above C.C on the following grounds: