JAMAKAYALA REVANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the submission of learned counsel for the petitioners as well as the learned Assistant Public Prosecutor representing respondent No.1.

(2.) Seeking the Court to quash the proceedings that are initiated against the petitioners who are arrayed as accused Nos.1 to 5 in Crime No.25 of 2021 of Bhupalpally Police Station, the present Criminal Petition is filed.

(3.) Learned counsel for the petitioners submits that the petitioners have not committed any offences, much less the offences punishable under Sec. 498-A IPC and Ss. 3 and 4 of the Dowry Prohibition Act, 1961. Learned counsel further submits that the investigation in this case is not on proper lines and that, though the petitioners have not committed any offences, they are being harassed by Police to meet their unlawful ends and hence, the proceedings are liable to be quashed.