P. SAI KIRAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. seeking to quash the FIR/Crime No.576 of 2020, dated 27.10.2020 on the file of Women Police Station, DD, Hyderabad for the alleged offences punishable under Sections 498-A and 506 IPC and Sections 4 & 6 of Dowry Prohibition Act, wherein the petitioners are arrayed as accused Nos.1 to 5.

(2.) Heard Sri K.V. Janardhan Rao, learned counsel for the petitioners/A.1 to A.5 and learned Additional Public Prosecutor appearing for the first respondent-State. Perused the material placed on record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e., 14.12.2020.