KOLLI RAMI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure by the petitioners-accused Nos.1 to 3 to quash the proceedings in C.C.No. 300 of 2010 on the file of learned XIII Additional Chief Metropolitan Magistrate at Hyderabad, the cognizance of which was taken for the offences under Sec. 498-A of the Indian Penal code and Ss. 4 and 6 of the Dowry Prohibition Act.

(2.) The facts in brief as can be seen from record available before the Court are as under:

(3.) Now the point for determination is: