RAAVI MAHALAKSHMIDORA 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.989 of 2020 on the file of the Court of V Metropolitan Magistrate, Anakapalli, registered for the offences punishable under Ss. 498-A, 324, 323 and 506 read with 34 of the Indian Penal Code, 1860[in short 'I.P.C.'] and Sec. 4 of the Dowry Prohibition Act, 1961[in short 'D.P.Act'].

(2.) Petitioners herein are Accused Nos.2 to 5 in the above C.C and Accused No.1 is the brother of Accused Nos.2 to 5.

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