N.M. SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C. '), is filed by the petitioners/accused seeking to quash the proceedings against them in Crime No.623 of 2021 on the file of Uppal Police Station, Rachakonda, registered for the offences punishable under Sections 498-A IPC and Sections 3 and 4 of Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioners/accused, learned Additional Public Prosecutor representing the respondent No.1/State and perused the record.

(3.) In the course of submissions, it is brought to the notice of this Court by the learned counsel for the petitioners/accused that both parties are intending to compromise the subject matter.