THANEER BRAHMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Criminal Procedure Code, 1973 (for short, 'Cr.P.C.) with a prayer to quash the proceedings in DVC.No.42 of 2014 on the file of Additional Judicial Magistrate of First Class, Sangareddy.

(2.) The petitioners herein are the 1st to 6th respondents in DVC.No.42 of 2014.

(3.) It is the case of 2nd respondent / complainant that she was married to 2nd petitioner / 2nd respondent on 24.02.2020, and for the marriage Rs.8 lakhs cash, 15 tolas of gold and other house-hold articles towards dowry were given on the demand of 2nd petitioner.