KATAKAM RAMARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short 'Cr.P.C'] has been filed, by the petitioners/Accused Nos.2 to 5, seeking quashment of proceedings against them in C.C.No.710 of 2019 on the file of the Court of Judicial Magistrate of First Class, Gajapathinagaram which was registered for the offence punishable under Sec. 498-A of the Indian Penal Code, 1860[in short, 'I.P.C.'] and Ss. 3 and 4 of the Dowry Prohibition Act,1961[in short, 'D.P.Act'].

(2.) Petitioners herein are Accused Nos.2 to 5 in the above C.C and Petitioners 1 to 3 are the parents-in-law and sister-in-law of Respondent No.2/de facto complainant and Petitioner No.4 is the husband of Petitioner No.3.

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