DUDDU PADMAVATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for shot 'Cr.P.C.'), is filed seeking to quash the proceedings in Crime.No.473 of 2020 pending on the file of the III Metropolitan Magistrate, Rachakonda at L.B.Nagar. The petitioners herein are accused Nos.2 to 5 in the said crime. The offences alleged against the petitioners are under Sections 498-A, 323 and 506 of the Indian Penal Code and Section 3 & 4 of Dowry Prohibition Act, 1961.

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

(3.) The 1st and 2nd petitioners are parents, 3rd petitioner is sister and 4th petitioner is brother of A-1. In the complaint dt.05.08.2020, prima facie, there are no allegations much less specific allegations against the petitioners herein. It appears that the allegations are against A-1.