TUMMALA NAVEEN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings against the petitioners-Accused Nos.1 to 7 in Crime No.57 of 2021 on the file of Kushaiguda Police Station, Rachakonda, Medhcal-Malkajgiri District. The offences alleged against the petitioners are under Sections 498-A IPC and 3 & 4 of the Dowry Prohibition Act.

(2.) Heard Ms. Hima Menon, learned counsel representing Sri R. Vivekan, learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.

(3.) The marriage of the 1st petitioner - accused No.1 and the 2nd respondent was performed on 23.10.2009. They blessed with three children. Thereafter, it appears that matrimonial disputes arose between the 1st petitioner and the 2nd respondent. They have also arrived at an understanding and entered into a settlement deed dated 06.12.2020. The said facts would reveal that there are disputes between the 1st petitioner and the 2nd respondent, which are matrimonial disputes.