LAWS(TLNG)-2022-4-38

ANNAGOUNI VENKANNA GOUD Vs. STATE OF ANDHRA PRADESH

Decided On April 01, 2022
Annagouni Venkanna Goud Appellant
V/S
STATE OF ANDHRA PRADESH Respondents

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 Cr.P.C., by the petitioners/accused Nos.2 and 3 seeking to quash the proceedings against them in C.C.No.164 of 2008, on the file of the XIII Additional Chief Metropolitan Magistrate-cum-Mahila Court, Hyderabad, registered for the offences punishable under Sec. 498-A IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondent-State.

(3.) Originally, A-1 to A-6 were charged for the offences stated above. A-4 to A-6 filed Crl.P.No.3086 of 2008 for quashing of proceedings in C.C.No.164 of 2008, on the file of the XIII Additional Chief Metropolitan Magistrate-cum-Mahila Court, Hyderabad. This court, by order dtd. 26/7/2011, quashed the proceedings against A-4 to A-6. During the pendency of the case, the petitioner/A-2 died on 8/1/2017 and death certificate to the said effect is filed.