KALERU INDRANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C to quash the proceedings against the petitioners/A-2 to A-8 in C.C.No.2758 of 2014 on the file of the XIX Metropolitan Magistrate, Cyberabad, Ranga Reddy District (New C.C.No.400491 of 2014) on the file of II AJCJ-cum-XI Additional Metropolitan Magistrate at Cyberabad, Ranga Reddy District).

(2.) A private complaint was filed by the second respondent and the same was referred to the police who, in turn, registered a case in Cr.No.160 of 2014 of Balanagar Police Station, Cyberabad District and investigated and charge sheet was filed against the petitioners herein for the offences punishable under Ss. 498-A, 420, 406 and 386 IPC.

(3.) According to the allegations in the complaint, A-1 is the husband of the second respondent, A-2, A-3, A-4, A-5, A-6, A-7 and A-8 are in-laws and blood relatives of the second respondent respectively.