RAMASWAMY PERIYANNAN Vs. THE STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/accused Nos.7 and 8 to quash the proceedings in P.R.C.No.14 of 2024 on the file of the First Additional Judicial Magistrate of First Class, Kakinada, against the petitioners of the offences under Ss. 498-A, 313, 342, 506 of IPC (hereinafter referred to as "the Code") and Sec. 3 & 4 of the Dowry Prohibition Act (hereinafter referred to as "the D.P.Act").

(2.) Case of the petitioners is thus:

(3.) Case of the prosecution is thus: