CHIPPA VAJRA DEVI 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 seeking to quash the proceedings against them in Crime No.27 of 2021 pending on the file of the Station House Officer, Women Police Station, Begumpet, Hyderabad. The petitioners herein are accused Nos.2 and 5 in the said Crime. The offences alleged against the petitioners are under Section 498-A of the Indian Penal Code, 1860 (for short 'IPC') and Sections 3, 4 and 6 of the Dowry Prohibition Act, 1961.

(2.) Heard Sri Omar A. Pasha, learned counsel for the petitioners, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) A perusal of the record would show that the marriage of respondent No.2 herein - de facto complainant with accused No.1 took place on 22.11.2019. It appears, thereafter, matrimonial disputes arose between them. Petitioners herein are the parents of accused No.1.