GANGAPURAM HANUMANTHU REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-accused Nos.2 and 3 under Sec. 482 of the Code of Criminal Procedure for quash of the proceedings against them in C.C.No.174 of 2018 registered for the offence under Ss. 498-A of the Indian Penal Code, Ss. 3 and 4 of Dowry Prohibition Act on the file of VII Metropolitan Magistrate at Hayathnagar (now XXIV Metropolitan Magistrate at Hayathnagar).

(2.) The brief facts, as can be gathered from the record available before this Court, are as hereunder:

(3.) Aggrieved by the proceedings in C.C.No.174 of 2018, the petitioners-accused Nos. 2 and 3 have filed the present criminal petition for quashing the same on the following grounds: