SAVITHRI SALE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings by which cognizance is taken by the trial Court of the charge sheet filed and assigning C.C. No.7881 of 2020 on the file of XIII Additional Chief Metropolitan Magistrate, City Criminal Court, Nampally, Hyderabad, for the offences under Sections 498-A, 406, 506 IPC and Sections 4 and 6 of Dowry Prohibition Act wherein the petitioners herein is arrayed as A-2 and A-3.

(2.) The criminal petition is taken up for hearing today, i.e. 06.01.2021, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for respondent No.1 - State.