VURIYA EDUKONDATU 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.2 to 6, seeking quashment of the proceedings against them in C.C.No.1718 of 2019 on the file of the Court of III Additional Munsif Magistrate, Ongole, Prakasam District for the offences punishable under Sec. 498-A read with 34 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.) Accused Nos.2 and 3 are the parents of Accused No.1 and Accused Nos.4 and 5 are the sister and brother-in-law of Accused No.1 and Accused No.6 is the cousin of Accused No.1.

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