AKULA ROHITH Vs. MUPPIDI KISHAN BABU

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioners, who are arrayed as accused Nos.1 to 4, seeking to quash the proceedings in Crime No.112 of 2021 of Women Police Station, Karimnagar District, for the offences punishable under Ss. 498-A and 420 of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 4 of the Dowry Prohibition Act, 1961 (for short 'the Act').

(2.) Heard Sri T.Pradhyumna Kumar Reddy, learned Senior Counsel, representing Sri T.S.Anirudh Reddy, learned counsel for the petitioners, Sri Karam Chendu Komireddy, learned counsel for respondent No.1/de facto complainant and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent No.2-State.

(3.) Brief facts of the case: