MOHD. FAYAZUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short "Cr.P.C ") to call for the entire records in C.C.No.600 of 2014 pending on the file of Judicial First Class Magistrate, Vikarabad, Ranga Reddy District and to quash the same. The petitioners are arrayed as Accused Nos.5 and 6. The offences alleged against the 1st petitioner (A5) is under Ss. 498-A of Indian Penal Code and under Ss. 3 & 4 of Dowry Prohibition Act and against the 2nd petitioner (A6) is under Ss. 498-A and 109 of IPC.

(2.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure, 1973 (for short "Cr.P.C ") to call for the entire records in C.C.No.600 of 2014 pending on the file of Judicial First Class Magistrate, Vikarabad, Ranga Reddy District and to quash the same. The petitioners are arrayed as Accused Nos.2, 3 and 4. The offences alleged against the petitioners herein are under Ss. 498-A of Indian Penal Code and under Ss. 3 & 4 of Dowry Prohibition Act.

(3.) Since the petitioners in both the Criminal Petitions are Accused Nos.2 to 6 in the very same Crime No.84 of 2012 and all the petitioners are seeking the same relief of quashing the proceedings in C.C.No.600/2014, both are heard together and disposed of by this common order.