SHAIK NAZIYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973 [for short 'Cr.P.C.'] has been filed by the Petitioner/Accused No. 2, seeking quashment of proceedings against her in C.C. No. 3109 of 2019 on the file of the Court of Special Mobile Magistrate, Guntur registered for the offences punishable under Sec. 498-A 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 herein is the sister-in-law of Respondents No. 2/Complainant.

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