NEERAJ NITIN UBHAYAKAR Vs. HARIPRIYA UBHAYAKAR

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[the in short 'Cr.P.C'] has been filed, by the Petitioners/Accused Nos.1 to 3, seeking quashment of proceedings against them in S.C.No.47 of 2018 on the file of Special Court for SC and ST Cases, Ananthapuramu, registered for the offences punishable under Ss. 498-A and 506 of the Indian Penal Code, 1860 [in short 'I.P.C.'] Ss. 3 and 4 of Dowry Prohibition Act,1961.,[in short 'D.P.Act'] and Ss. 3(1)(r) and (s) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989[ in short 'SC and ST Act'].

(2.) Petitioner No.1 herein is the husband of Respondent No.1/Complainant. Petitioner Nos.2 and 3 are the parents of Petitioner No.1.

(3.) Brief facts of the case are as follows: