GUNDLURU SREERAMULU REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973(for short "Cr.P.C") is preferred by the Petitioners/Accused Nos.2 to 8 and 10, seeking quashment of proceedings against them in C.C.No.124 of 2019 on the file of the Court of Additional Judicial Magistrate of First Class, Piler 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.) Factual Background

(3.) Being aggrieved by the deletion of the names of Accused Nos.2 to 10, Respondent No.2 filed a protest petition to take cognizance of the alleged offences against Accused Nos.2 to 10.