MAMTA AGARWAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C. to quash the proceedings in Crime No.763 of 2020 pending on the file of Women Police Station, Hyderabad. The petitioner herein is the fourth accused in the said crime. The offences alleged against the petitioner are under Section 498-A IPC and Section 3 and 4 of the Dowry Prohibition Act.

(2.) Heard the learned counsel for the petitioner and the learned Public Prosecutor.

(3.) Perused the record.