KALUVALA MALLAIAH MANJUNATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.356 of 2020 on the file of Jammikunta Town Police Station, Karimnagar District, registered for the offence punishable under Section 498-A IPC and Section 4 of Dowry Prohibition Act, wherein the petitioners herein are arrayed as A-1 and A-2.

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

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