VIJAYA NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings against the petitioners-Accused Nos.2 to 5 in Crime No.248 of 2020 on the file of Women Police Station, DD, Hyderabad. The offences alleged against the petitioners are under Sections 498-A, 420, 406 and 323 IPC and 4 & 6 of the Dowry Prohibition Act.

(2.) Heard Sri A Sharat Chandra, learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.

(3.) In the complaint dated 18.06.2020, prima facie, there are no allegations much less specific allegations against the petitioners-A2 to A5 in Crime Nos.248 of 2020. The petitioners No.1 and 2 are parents, the petitioner No.3 is the sister and the petitioner No.5 is the brother-in-law of A1.