(1.) Criminal Petition No.6847 of 2020 is filed by accused Nos.4 and 5 under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in C.C. No.6307 of 2019 on the file of V Additional Chief Metropolitan Magistrate, L.B. Nagar, Cyberabad, whereas Criminal Petition No.6874 of 2020 is filed by accused Nos.2, 3 and 6 to quash the proceedings against them in the said C.C.
(2.) The petitioners in Criminal Petition No.6847 of 2020 are accused Nos.4 and 5, while the petitioners in Criminal Petition No.6874 of 2020 are accused Nos.2, 3 and 6. The offences alleged against them are under Sec. s - 498A, 420 and 323 of IPC and Sec. s - 3 and 4 of the Dowry Prohibition Act, 1961.
(3.) Heard Mr. P. Vishnuvardhana Reddy, learned counsel for the petitioners, and Mr. V. Ramesh Kumar, learned counsel appearing on behalf of respondent No.2 and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State in both the Criminal Petitions.
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