CHITTE SIDDAIAH Vs. CHITTE SUJATHA

JUDGEMENT

(1.) THIS petition is filed under Section 482 cr. P. C. seeking to quash proceedings against the petitioners- A-2 to A-6 in PRC No. 20 of 2007 on the file of the First Additional Judicial magistrate of I Class, Proddutur, Kadapa district.

(2.) HEARD the learned counsel for the petitioner, first respondent and the learned additional Public Prosecutor for the 2nd respondent-State. Perused the records.

(3.) THE first respondent herein gave a report to the police against the petitioners-A-2 to a-6 and her husband A-1 alleging offences under Sections 307, 498 (A) IPC and sections 3 and 4 of Dowry Prohibition Act,. Proddutur I Town Police registered it as cr. No. 69 of 2007 and afterdue investigation, police filed a charge sheet against all the accused before the First Additional Judicial magistrate of I Class, Proddaturand the learned magistrate has taken cognizance of the same in PRC No. 20 of 2007 and issued process against the accused.