PETTA SURYA PADMAJA 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 petitioner/Accused No.4, seeking quashment of proceedings against her in C.C.No.952 of 2019 on the file of the Court of V Additional Judicial Magistrate of First Class, Rajamahendravaram, which was registered for the offence punishable under Ss. 498-A and 506 read with 34 of the Indian Penal Code, 1860[in short, "I.P.C."] and Ss. 3 and 4 of the Dowry Prohibition Act[in short, "D.P.Act"].

(2.) Petitioner herein is Accused No.4 in the above C.C and she is the sister- in-law of Respondent No.2/de facto complainant.

(3.) Brief facts of the case are as follows: