GOLLA NAVYA 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 petitioner/accused Nos.4 to 6, to quash the proceedings against them in C.C.No.114 of 2023 on the file of Special Judicial First Class Magistrate (Prohibition and Excise Court), Nalgonda, for the offences punishable under Ss. 498-A, 323, 504, 506, 420 and 406 read with Sec. 34 of the Indian Penal Code, 1860 (for short 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'DP Act').

(2.) Petitioner No.1 is the elder sister of accused No.1, petitioner No.2 is the husband of petitioner No.1 and petitioner No.3 is the aunt of accused No.1.

(3.) The de facto complainant, who is respondent No.2 herein, after one year of her marriage, has preferred a complaint initially against accused Nos.1 to 3 vide report dtd. 11/8/2022, which was registered as a case in FIR.No.83 of 2022, for the offences punishable under Ss. 498-A, 323, 504, 506, 420 and 406 read with Sec. 34 of IPC and Ss. 3 and 4 of DP Act.