PUDHOTA FRANCIS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in C.C.No.154 of 2020 pending on the file of the XVII Metropolitan Magistrate, Malkajgiri.

(2.) The petitioners herein are A.2 and A.3 in the above calendar case. The offences alleged against the petitioners are under Sections 498-A and 506 IPC and Sections 3 and 4 of the Dowry Prohibition Act.

(3.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.