V.SREENIVASULU Vs. STATE OF A.P.

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.1 to 4, seeking quashment of proceedings against them in C.C.No.283 of 2021 on the file of the Court of Judicial Magistrate of First Class, Punganur for the offence 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 'DP Act'].

(2.) Petitioner/Accused No.2 is the mother, Petitioner/Accused No.3 is the sister and Petitioner/Accused No.4 is the brother-in-law of Petitioner/Accused No.1, who is the husband of Respondent No.2.

(3.) The case of the prosecution, in brief, is as follows: