B. RAJ KUMARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings against the petitioner in C.C. No.187 of 2017 on the file of XIII Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) The petitioner herein is accused No.2 in the said C.C. The offences alleged against her are under Section - 498A of IPC and Sections - 4 and 6 of the Dowry Prohibition Act, 1961.

(3.) Heard Mr. K. Srinivas, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State, and Mr. Ponnam Ashok Goud, learned counsel for respondent No.2.