CHILAKALA JAYA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since both these criminal petitions arise out of one crime, they are being disposed of by this common order.

(2.) Both these Criminal petitions are filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), seeking to quash the proceedings in Crime No.15 of 2021 pending on the file of the Station House Officer, Women Police Station, Detective Department, Hyderabad.

(3.) Criminal Petition No.1657 of 2021 is filed by accused No.2 and Criminal Petition No.1695 of 2021 is filed by accused No.3. The offences alleged against the petitioners are under Sections 498-A of the Indian Penal Code,1860(for short 'IPC'), and Sections 3 and 4 of the Dowry Prohibition Act, 1961.