BOKKA VENKATA PRASAD 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/Accused Nos.1 to 5, seeking quashment of the proceedings initiated against them in C.C.No.319 of 2017 on the file of the Court of Judicial First Class Magistrate, Kothapeta, for the offences punishable under Ss. 498-A, 323, 506 r/w 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.) Brief facts of the case are as follows:-

(3.) Heard Mr.Bokka Satyanarayana, learned counsel for the petitioners/Accused Nos.1 to 5, learned Assistant Public Prosecutor for the State/Respondent No.1 and Sri T.V.Jaggi Reddy, learned counsel for respondent No.2.