JASVINDER KOUR SALUJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.53 of 2020 dated 28.02.2020 on the file of Sangareddy Rural Police Station, Sangareddy, registered for the offence under Section 498-A IPC, wherein the petitioner is arrayed as accused No.2.

(2.) The criminal petition is taken up for hearing today, i.e. 14.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor appearing for respondent No.1 - State and learned counsel appearing for respondent No.2 - de facto complainant.