(1.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in Crime No.488 of 2020 of Jubilee Hills Police Station, Hyderabad Commissionerate, along with Look-Out Circular / Interpol Notices initially.
(2.) Learned Public Prosecutor has submitted that during pendency of the present Criminal Petition, the police have completed investigation and filed charge sheet and the same was taken on file vide C.C. No.5893 of 2021 by the learned XIII Additional Chief Metropolitan Magistrate, Hyderabad. Pursuant to the same, the petitioners herein have filed I.A. No.2 of 2021 to amend the prayer to quash the proceedings in C.C. No.5893 of 2021, and the said I.A. was allowed by this Court vide order dtd. 1/6/2021.
(3.) The petitioners herein are accused Nos.1 and 2 in the aforesaid C.C. No.5893 of 2021. The offences alleged against them are under Secs. - 498A and 506 of IPC, Secs. - 4 and 6 of the Dowry Prohibition Act, 1961 and Sec. - 30 of the Arms Act, 1959.
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