J. ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) Heard Mr. B. Mayur Reddy, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of the respondents, and perused the record.

(2.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1971 (for short 'Cr.P.C.') to quash the order dtd. 5/11/2022 passed in Crl.M.P. No.1150 of 2018 in C.C. No.113 of 2016 by the learned XV Additional Chief Metropolitan Magistrate, Hyderabad.

(3.) The petitioner herein is accused No.1 in C.C. No.113 of 2016. The offences alleged against him are under Secs. - 498A and 406 of the IPC and Secs. - 4 and 6 of the Dowry Prohibition Act, 1961.