SAJIDA SULTANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.'), seeking to quash the FIR in Crime No.593 of 2020 dated 31.10.2020 on the file of Women police station CCS, Hyderabad, registered against the petitioners for the offences punishable under Section 498-A IPC.

(2.) These Criminal Petitions are taken up for hearing today, i.e. 07.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the State. With the consent of both the parties, the above cases are taken up for hearing and disposal.