SIMMA VENKATA RAMANA MURTHY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/accused Nos.2 to 4 to quash the proceedings against them in C.C.No.391 of 2023 on the file of V Additional Metropolitan Magistrate, L.B.Nagar, Ranga Reddy District, registered for the offences punishable under Ss. 498(A), 406, 506 of the Indian Penal Code (for short 'IPC') and Ss. 3 and 4 of Dowry Prohibition Act, 1961 (for short 'the D.P. Act').

(2.) Heard learned counsel for the petitioners and Sri S.Ganesh, learned Assistant Public Prosecutor for respondent No.1 - State. Perused the record.

(3.) Petitioner Nos.1 and 2 are father-in-law and mother-inlaw and petitioner No.3 is sister-in-law of respondent No.2 and they are residents of Srikakulam and Visakapatnam Districts. Basing on the complaint of respondent No.2, the case was registered against the petitioners for the offences punishable under Ss. 498(A), 406, 506 IPC and Ss. 3 and 4 of the D.P.Act. The Police, after due investigation, has laid a chargesheet and the case was numbered as C.C.No.391 of 2023 on the file of V Additional Metropolitan Magistrate, L.B.Nagar, Ranga Reddy District.