D.JAMAL SA 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 3, seeking quashment of proceedings against them in C.C.No.229 of 2019 on the file of the Court of Judicial Magistrate of First Class, Koilkuntla, Kurnool District, registered for the offences punishable under Ss. 498-A, 506 and 509 read with 34 of the Indian Penal Code,[for short 'IPC']and Ss. 3 and 4 of the Dowry Prohibition Act,[for short 'D.P.Act'].

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

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