KANAPARTHI SATHYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in C.C.No.73 of 2021 pending on the file of the Judicial Magistrate of First Class, Korutla.

(2.) The petitioners herein are A.2 to A.6 in the above calendar case. The offences alleged against the petitioners are under Sections 498-A, 420 and 406 of I.P.C. and Section 4 of the Dowry Prohibition Act.

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