MADANU BALA BHASKER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in C.C.No.694 of 2019 pending on the file of the XXII Additional Judicial Metropolitan Magistrate, Medchal. The petitioners herein are accused Nos.2 to 8 in the said C.C. The offences alleged against them are under Sections 420 and 498-A of IPC and Sections 3 and 4 of Dowry Prohibition Act

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

(3.) Learned counsel for the petitioners though raised several grounds and contentions seeking to quash the proceedings in C.C.No.694 of 2019, he is restricting his relief only to the extent of dispensing with the presence of petitioners herein / Accused Nos.2 to 8 in the said C.C. The 1st petitioner herein is brother, 2nd petitioner is mother, petitioner Nos.3, 4 and 7 are sisters, 5th petitioner is brother-in-law and 6th petitioner is niece of A-1.