NANDA SRINIVAS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Petition is filed under Section 482 of Criminal Procedure Code, 1973 (Cr.P.C.) to quash the charge-sheet dt.31.07.2017 in C.C.No.362 of 2017 on the file of II Additional Judicial Magistrate of First Class, Mancherial, Mancherial District.

(2.) The petitioners herein are accused Nos.4 and 5 for the alleged offences under Sections 498-A, 506 of Indian Penal Code (I.P.C.), Sections 3 and 4 of Dowry Prohibition Act, 1961 (D.P. Act).

(3.) The case of the prosecution in brief is that basing on the report of 3rd respondent / de facto complainant, a case in Crime No.24 of 2017 dt.10.07.2017, and a charge-sheet was filed on 31.07.2017. The Court has taken cognizance and numbered the case as C.C.No.362 of 2017 and commenced trial.