DASARI MAHESH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed on behalf of the petitioner herein/Accused No.1, to quash the proceedings in C.C.No.1791 of 2023 on the file of the learned II Additional Chief Metropolitan Magistrate, Vijayawada, for the offence U/secs.498-A, 406 of Indian Penal Code, 1860 and Sec. 3 and 4 of Dowry Prohibition Act, 1961.

(2.) Heard Sri R.Venkatesh, learned counsel for petitioner/A-1 and Sri R.K.V.Prasad, learned counsel representing for the unofficial respondent No.2 (defacto-complainant). Learned Additional Public Prosecutor representing the State present.

(3.) Today, when the matter is taken up, petitioner herein/A-1 and 2nd respondent herein are present before this Court. The petitioner/A-1 and 2nd respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioner and the learned counsel for 2nd respondent have identified both the parties in the open Court.