GUGULOTH BHAVANI BAI Vs. VANKADAVATHU SOWJANYA BAI

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/Respondent No.4 seeking quashment of proceedings against her in D.V.C.No.18 of 2019 on the file of the Court of Judicial Magistrate of First Class, Vinukonda, Guntur District.

(2.) Petitioner herein is Respondent No.4 and Respondent No.1 herein is the Petitioner in D.V.C.No.18 of 2019.

(3.) The facts mentioned in the complaint, in brief, are as follows: