METHUKU RAMBABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C. seeking to quash the FIR No.396 of 2020 on the file of the Station House Officer, Godavarikhani I-Town Police Station, Peddapally District, registered for the offences punishable under Section 498- A IPC and Section 4 of Dowry Prohibition Act. The petitioners are arrayed as accused Nos.1 to 5 therein.

(2.) Heard Sri Moraparaju Narsing Rao, learned counsel for the petitioners/A.1 to A.5 and learned Additional Public Prosecutor appearing for the respondent-State and 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. 07.12.2020.