HASSAN MOHAMMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. to quash the order dated 28.12.2019 passed in Crl.M.P.No.3720 of 2019 in C.C.No.321 of 2014 by the XIII Additional Chief Metropolitan Magistrate, Hyderabad. The offences alleged against the petitioner herein are under Sections 498-A and 406 IPC and Sections 4 and 6 of the Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioner/A1 and learned Public Prosecutor. Perused the record.

(3.) The crime was registered on 13.04.2013 on the complaint lodged by the de facto complainant. The police have arrested the petitioner on 18.04.2013 and he was enlarged on regular bail on 24.04.2014.