ARUNA JYOTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.03 of 2021, pending on the file of the Women Police Station, Mahaboobnagr. The offences alleged against the petitioners are under Sections 498-A, 420, 323, 504, 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioners, learned Public Prosecutor and Sri N.S.Arjun Kumar, learned counsel for the 2nd respondent.

(3.) Learned counsel for the petitioners would submit that the 3rd petitioner got married long back and she is nothing to do with the matrimonial life of A1 and the 2nd respondent.