VISWANATHAN KRISHNA MURTHY Vs. STATE OF A.P.

JUDGEMENT

(1.) These instant petitions under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] have been filed by the Petitioners/Accused Nos.1, 2 & 3 and 4 respectively, seeking quashment of proceedings against them in C.C.No.585 of 2022 on the file of the Court of II Additional Munsif Magistrate, Ongole, for the offence punishable under Sec. 498-A read with 34 of the Indian Penal Code, 1860[for short 'IPC'] and Sec. 4 of the Dowry Prohibition Act, 1961[for short 'DP Act']. Since all these criminal petitions are seeking to quash the proceedings out of the same C.C., they are decided together by this common order. Background leading to the filing of these Petitions

(2.) The case of Respondent No.2/Complainant, in brief, is as follows:

(3.) Heard Sri Thandava Yogesh, learned counsel for the Petitioners and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor for Respondent Nos.1 and 2.