RAPOLU DASARI KAVITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P. No.4559 of 2019 is filed under Section 482 of the Code of Criminal Procedure, 1973, by petitioners - accused Nos.4 and 5 to quash the proceedings in C.C. No.62 of 2019 on the file of Judicial Magistrate of First Class (Excise), Karimnagar. Criminal Petition No.4499 of 2019 is filed by accused Nos.6 and 7. The offences alleged against the petitioners - accused Nos.4 to 6 are under Section - 498A of IPC and Section - 4 of the Dowry Prohibition Act, 1961. Accused No.4 and 6 are sisters of accused No.1, husband of respondent No.2 herein, and accused Nos.5 and 7 are their husbands.

(2.) Heard Mr. M. Ram Mohan Reddy, learned counsel for the petitioners, Mr. V. Nitesh, learned counsel for respondent No.2 - de facto complainant, and the learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State.

(3.) As per the complaint, dated 13.07.2018, the allegations against the petitioners herein are as follows: