KOMMERA VAMAN RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings in Crime No.560 of 2021 pending on the file of KPHB Colony Police Station, Cyberabad Commissionerate, registered for the offences punishable under Section 498-A of I.P.C. and Section 4 of the Dowry Prohibition Act. The petitioners herein is accused Nos.2 to 4 in the above said crime.

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

(3.) As per the complaint, dated 03.07.2021, the marriage of accused No.1 with respondent No.2 was performed on 15.04.2014 and it is a love marriage. Thereafter, matrimonial disputes arose between them. Respondent No.2 has implicated the entire family of accused No.1. Petitioner Nos.1 and 2 are the aged parents and petitioner No.3 is the brother of accused No.1. There are no specific allegations against the petitioners in the complaint, dated 03.07.2021, and the allegations are general in nature.