K. KRISHNA MOHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.189 of 2012 dated 26.04.2012 on the file of Police Station Malkajgiri, Cyberabad, registered for the offences punishable under Section 498-A of the Indian Penal Code, 1860, and Section 4 of the Dowry Prohibition Act, 1961, wherein the petitioner herein is arrayed as A.1.

(2.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 08.01.2021.

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