SHAIK IRSHAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings in C.C.No.6295 of 2020 pending on the file of the XV Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) The petitioner herein is accused No.1 in the above calendar case. The offences alleged against the petitioner are under Sections 498-A and 406 of I.P.C. and Sections 4 and 6 of the Dowry Prohibition Act.

(3.) Heard the learned counsel for the petitioner and the learned Public Prosecutor. Perused the record.