CHEERLADINNE AMRUTHAVALLI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973 (in short, "Cr.P.C.") has been filed by the Petitioners/ Accused Nos.2 & 3, seeking quashment of the proceedings pending against them in PRC No.24 of 2022 on the file of I Additional Junior Civil Judge Court, Narasaraopet, Palnadu District for the offences punishable under Ss. 498A and 306 r/w 34 of IPC.

(2.) Heard Sri N.V.Sumanth, learned counsel for the petitioners, Sri G.B.V Ravi Kumar, learned counsel for the respondent No.2 and Ms. K. Priyanka Lakshmi, learned Assistant Public Prosecutor on behalf of the State.

(3.) Learned Counsel for the petitioners would submit that the petitioners herein are A2 and A3. A2 is the sister of A1. A3 is the husband of A2. Learned counsel would further submit that the petitioners herein are not staying under same roof with A1 and the deceased. Learned Counsel for the petitioners would further submit that the petitioners are working as Government Teachers. It is alleged against the petitioners that A2 and A3 used to encourage A1 to harass the wife of A1. A1 used to hear the words of A2 and A3. Learned Counsel would further submit that there are no specific allegations made against the petitioners with reference to any incident. They have nothing to do with the present case and continuing criminal proceedings against the petitioners is mere abuse of process of law.