NIMMANAPALLI CHANDRAKALA 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/A.3 and A.4, seeking quashment of proceedings against them in C.C.No.106 of 2019 on the file of the Court of I Additional Judicial Magistrate of First Class, Proddatur, which was registered for the offence punishable under Sec. 498-A read with 34 of the Indian Penal Code, 1860,[in short, 'I.P.C.'] and Ss. 3 and 4 of the Dowry Prohibition Act,1961,[in short, 'D.P.Act'] .

(2.) Petitioners herein are Accused Nos.3 and 4 in the above C.C and Petitioner No.1 is the sister-in-law of Respondent No.2/de facto complainant and Petitioner No.2 is the husband of Petitioner No.1.

(3.) The facts of the case, in brief, are as follows: