DADI PRSASAD RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973 [in short 'Cr.P.C'] has been filed, by the Petitioners/Accused Nos.2 to 5, seeking quashment of proceedings against them in C.C.No.1739 of 2020 on the file of the Court of VI Additional Junior Civil Judge, Guntur, which was registered for the offence punishable under Sec. 498- A of the Indian Penal Code, 1860 [in short 'I.P.C.'] and Ss. 3 and 4 of the Dowry Prohibition Act [in short 'D.P.Act'].

(2.) Petitioners herein are Accused Nos.2 to 5 in the above C.C and they are the parents-in-law and sisters-in-law of Respondent No.2/de facto complainant.

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