ALAVALA NAGAMMA 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.79 of 2014 pending on the file of the I Additional Judicial Metropolitan Magistrate, Warangal. The petitioners herein are accused Nos.2 to 8 in the said C.C. The offences alleged against them are under Sections 498-A and 420 of IPC and Sections 3 and 4 of Dowry Prohibition Act

(2.) Heard Sri P. Shravan Kumar Goud, 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.79 of 2014, 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. Petitioner Nos.1 and 2 are parents, petitioner Nos.3, 4 and 6 are brothers-in-law, petitioner No.5 is sister and petitioner No.7 is maternal aunt of A-1.