SHIVKUMAR GANESHA MURTHY Vs. STATE OF A P

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr. P. C. seeking to quash proceedings against the petitioners-A. 1 to A. 3 in CC No. 204 of 2007 on the file of X metropolitan Magistrate, Cyberabad at Malkajgiri.

(2.) HEARD the learned counsel for the petitioners, the learned Additional Public prosecutor for the first respondent and the learned counsel for the 2nd respondent. Perused the records.

(3.) THE 2nd respondent herein gave a complaint against the first petitioner-A. 1 her husband and petitioners 2 and 3 parents of A. 1, alleging offence under section 498-A IPC and the same was registered by the police as Cr. No. 600 of 2006. After due investigation, police filed a charge sheet against A. 1 to A. 3 for the above said offence before X Metropolitan Magistrate, Cyberabad at malkajgiri. The learned Magistrate has taken cognizance of the same in CC No. 204 of 2007. The accused filed the present petition seeking to quash further proceedings against them.