K.N.MANJAPPA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking to quash the proceedings in C.C.No.115 of 2019 pending on the file of XIII Additional Metropolitan Magistrate, Kukatpally, Cyberabad against petitioners/A2 to A4.

(2.) The petitioners herein are A2 to A4 in the above C.C. The offences alleged against the petitioners are under Ss. 498A, 323, 342, 504, 506 of IPC and Ss. 3 and 4 of Dowry Prohibition Act.

(3.) In compliance of the order dtd. 10/12/2019, learned counsel for petitioner has filed a memo along with returned covers with an endorsement "unclaimed ", which amounts to service of notice. There is no representation on behalf of respondent No.2.