MEDU MONDU GANGADHAR 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.161 of 2019, pending on the file of Judicial Magistrate of First Class, Adilabad. The petitioners are Accused Nos.1 to 4 in the said CC. The offences alleged against them are under Sections 498-A, 323 and 506 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioners and the 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.161 of 2021, he is restricting his relief to dispense with the presence of the petitioner Nos.2 to 4 herein/Accused Nos.2 to 4. The 2nd and 3rd petitioners are parents aged about 59 and 48 years and the 4th petitioner is brother of A-1. According to the learned counsel, the 2nd respondent stayed only for 15 days with the 1st petitioner herein. It is a triable issue. Therefore, petitioners have to fact trial and prove the same.