VENKATAPATHI NAIDU Vs. STATE OF A P

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C. by the petitioners-A.1 to A.5 seeking to quash the proceedings against them in CC No.1176 of 2005 on the file of IX Metropolitan Magistrate, Kukatpally, Cyberabad district.

(2.) The 2nd respondent herein is the wife, A.2 and A.3 are brothers, A.4 is the mother and A.5 is the sister of A.1. The 2nd respondent gave a complaint against the accused alleging the offence under Section 498-A IPC and the same was registered as Cr.No.8 of 2001 of Balanagar PS. After due investigation, the police filed a charge sheet against all the petitioners for the offence under Section 498-A IPC and the same was taken cognizance by the learned Magistrate. Aggrieved by the same, the present petition is filed seeking to quash further proceedings against them.

(3.) Arguments of the learned counsel for the petitioners and learned Public Prosecutor, appearing for first respondent are heard. None appears for the 2nd respondent, though served with notice. Records are perused.