SHAIK RIAYAZUN BEE Vs. STATE OF A.P.

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C., the petitioner/A6 seeks to quash the proceedings in Cr.No.93 of 2013 of II Town Police Station, Madanapalle whereunder the petitioner and five others were charged for the offences under Sections 498A, 323 and 506 IPC and Sections 3 and 4 of Dowry Prohibition Act, 1961.

(2.) a) A2 and A3 are parents, A4 is the sister and A5 is the brother of A1. Petitioner/A6 is concerned, she is former wife of complainants elder brotherAmjad Baig. The defacto complainant is the wife of A1. She filed a private complaint before the Judicial Magistrate of First Class, Madanapalle against A1 to A6 for the aforementioned offences and the said complaint was forwarded to the police of Madanapalle II Town PS under Section 156 (3) Cr.P.C. and the same was registered as Cr.No.93 of 2013 and being investigated into. Hence, the instant quash petition at the instance of petitioner/A6.

(3.) Heard arguments of learned counsel for petitioner, learned counsel for 2nd respondent/complainant and learned Public Prosecutor (AP).