MOHAMMED ZUBAIR AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), seeking to quash the proceedings in Crime No.787 of 2019 pending on the file of Women Police Station, D.D., Hyderabad City, Hyderabad. The petitioner herein is accused No.1 in the said Crime No.787 of 2019. The offences alleged against the petitioner are under Sections 498-A of the Indian Penal Code, 1860 (for short 'IPC'), and 4 and 6 of Dowry Prohibition Act, 1961 (for short 'DP Act').

(2.) Heard Sri Jalli Kanakaiah, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the respondents.

(3.) The learned counsel for the petitioner would submit that there are no overt-acts against the petitioner herein. The contents of the complaint are lacking the ingredients of Section 498-A of IPC and Sections 4 and 6 of DP Act. He would further submit that this Court by order dated 25.08.2020 in Criminal Petition No.3313 of 2020 directed the police not to take any coercive steps against accused Nos.2 to 5.