MADDIKUNTA LAXMI 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.17 of 2021 pending on the file of the Station House Officer, Siddipet - I Town Police Station, Siddipet District. The petitioners herein are accused Nos.2 and 6 in the said Crime No.17 of 2021. The offences alleged against the petitioners are under Sections 498-A and 323 of the Indian Penal Code, 1860 (for short 'IPC') and Sections 3 and 4 of the Dowry Prohibition Act, 1961.

(2.) Heard Sri V. Srikantha Rao, learned counsel for the petitioners, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) A perusal of the complaint dated 13.01.2021 would prima facie reveal that there are no allegations, much less, specific allegations against the petitioners herein. It appears that there are matrimonial disputes between accused No.1 and the 2nd respondent - de facto complainant herein. Petitioner No.1 is the mother and petitioner No.2 is the brother of accused No.1.