NAGIRI SUBBA LAKSHMI Vs. STATE OF A. P.

JUDGEMENT

(1.) Criminal petition Nos.45 of 2019 and 500 of 2019 are filed under Sec. 482 of Cr.P.C. seeking to quash the docket order dtd. 17/5/2017 on the file of learned Judicial Magistrate of First class, Badvel whereby the learned Magistrate has taken cognizance against the accused Nos.2 to 8 for the offence punishable under Sec. 498-A, 494, 420, 120(B) read with 34 of IPC and Sec. 3 and 4 of Dowry Prohibition Act.

(2.) The petitioners in Crl.P.No. 45 of 2019 are accused Nos.2 to 4 and the petitioner in Crl.P.No.500 of 2019 is accused No.5. Respondent No.2 in both the petitions is one and the same. Since both the petitions are filed seeking to quash the docket order dtd. 17/5/2017 by the different accused, these petitions are taken up together for disposal by way of common order.

(3.) Accused No.2 is the mother of accused No.1, accused No.3 is the father of accused No.1, accused No.4 is the younger brother of accused No.1, and accused No.5 is the sister of accused No.1. The 2nd respondent herein is the de-facto complainant and is the wife of accused No.1.