SMT. BANDARI LINGAVVA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of Cr.P.C., is filed by the petitioners/A2 to A6 seeking to quash the proceedings in C.C.No.155 of 2021 on the file of Judicial Magistrate of First Class at Luxettipet, registered for the offence under Sec. 498-A IPC and under Ss. 3 and 4 of Dowry Prohibition Act, against them.

(2.) Heard learned counsel for the petitioners/A2 to A6, learned Assistant Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Though the petitioners have raised several grounds to quash the proceedings in the aforesaid case, learned counsel for the petitioners requested this Court to dispense with the appearance of the petitioners/A2 to A6 in the aforesaid case before the trial Court.