MANNEPALLI CHAITANYA SAI Vs. STATE OF A.P.

JUDGEMENT

(1.) The Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for brevity 'the Cr.P.C.,')/Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for brevity 'the BNSS') seeking to quash the proceedings against the petitioners/Accused Nos.1 to 4 in Crime No.70 of 2025 of Kothapatnam Police Station, Prakasam District, registered for the alleged offences punishable under Sec. 85 of the Bharatiya Nyaya Sanhita, 2023 (for brevity, the BNS') and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioners and the learned Assistant Public Prosecutor. Perused the record.

(3.) As seen from the record, the alleged offences levelled against the petitioners/Accused Nos.1 to 4 are punishable with imprisonment for less than seven (07) years.