ANKAM GANGA NARSAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Sri Ravindra Ankam, learned counsel for the petitioners/A-1 to A-13 would submit that the petitioners have served a notice on respondent No.3 defacto complainant and filed proof of service in compliance of the order dated 10.08.2020 passed by this Court.

(2.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the petitioners to quash the proceedings in Crime No.22 of 2020 of Station House Officer, Women Police Station, Nizamabad District. The petitioners herein are A-1 to A-13 in the above said crime. The offences alleged against the petitioners are punishable under Sections 498-A of IPC and Section 4 of Dowry Prohibition Act.

(3.) Sri Ravindra Ankam, learned counsel for the petitioners/A-1 to A-13, would submit that respondent No.3 defacto complainant has implicated the entire family members and friends of petitioner No.1 husband of the defacto complainant in the above crime. He further contends that petitioner Nos.10 to 13 are friends of petitioner No.1 and they are nothing to do with the matrimonial life of petitioner No.1 and the defacto complainant. Even then, the defacto complainant has implicated them in the above crime.