MOHAMMED ABDUL BASHEER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in C.C.No.879 of 2020 on the file of XI Metropolitan Magistrate, Kukatpally at Prashanth Nagar, Cyberabad. The petitioners herein are accused Nos.1 to 7 in the said case. The offences alleged against them are under Sections 498-A of IPC and Sections 3 and 4 of the Dowry Prohibition Act.

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

(3.) Referring to the Memorandum of Understanding dated 12.09.2018, learned counsel for the petitioners would submit that in the said MoU, respondent No.2 has categorically agreed that if at all any dispute arises between the parties, they can be separated by way of divorce and that respondent No.2 shall not file any civil or criminal case against petitioner No.1 or his family members nor shall claim any maintenance.