MOHD HISSAM UDDIN ILYAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 Cr.P.C. is filed by the petitioners-A1 to A9 to quash the proceedings in connection with crime No.270 of 2019 on the file of the SHO, Charminar Women Police Station, Hyderabad, registered for the offences punishable under Sections 498-A, 406 and 506 IPC and 4 and 6 of D.P. Act and to stay all further proceedings in the said crime.

(2.) Heard the learned counsel for the petitioners and learned Additional Public Prosecutor representing the State.

(3.) It is contended by the learned counsel for the petitioners that the petitioners have not committed any of the offences as alleged in the complaint. He further submits that the 2nd respondent/complainant filed the present complaint with false and frivolous allegations and the present F.I.R. is liable to be quashed.