THUMMAGINJALA NEELAVATHI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant Criminal Petition under Sec. 482 of Code of Criminal Procedure, 1973, [for short 'Cr.P.C'] has been filed by the Petitioners/A.2,A.3 and A.4, seeking quashment of Proceedings against them in C.C.No.230 of 2022 on the file of the Court of Judicial Magistrate of First Class, Lakkireddypalli, registered for the offences punishable under Sec. 498-A read with 34 of the Indian Penal Code, 1860, [for short 'IPC'] and Ss. 3 and 4 of the Dowry Prohibition Act, 1961, [for short 'D.P. Act'].

(2.) (a) Both parties are inter related. A.2 is the maternal aunt of de facto Complainant.A.1 is the son of A.2 and A.3. A.4 are cousins of A.1.

(3.) Heard Sri V.R. Reddy Kovvuri, learned counsel for the Petitioners/A.2 to A.4, Ms. D. Prasanna Lakshmi, learned Assistant Public Prosecutor for State/Respondent No.1 and Sri G. Kondala Rao, learned counsel for respondent No.2/De complainant. Perused the material on record.