BEE PASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for shot 'Cr.P.C.'), is filed seeking to quash the proceedings in Crime.No.236 of 2020, pending on the file of the Women Police Station, CCS, DD, Hyderabad. The petitioners herein are Accused Nos.2 to 5 in the said crime. The offences alleged against the petitioners are under Sections 498-A, 406 of the Indian Penal Code and Sections 4 and 6 of Dowry Prohibition Act, 1961.

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

(3.) Learned counsel for the petitioners by referring to the contents of the complaint would submit that the 2nd respondent was residing with A-1 separately. According to him, the 1st and 2nd petitioners are parents and the 3rd and 4th petitioners are brothers. He further submits that the Police have already arrested A-1 and presently he is on bail.