NENAVATH MANEMMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.) is filed by the petitioners/accused Nos.2 to 7 to quash the proceedings against them in C.C.No.3756 of 2019 pending on the file of XIII Judicial Metropolitan Magistrate, L.B.Nagar, Ranga Reddy District.

(2.) Heard the learned counsel for the petitioners and the learned Assistant Public Prosecutor.

(3.) The petitioners are Accused Nos.2 to 7 in the aforesaid Calendar Case. The offences alleged against them are under Sections 498-A and 406 of I.P.C and Sections - 3 and 4 of the Dowry Prohibition Act.