MANDHA GNANA PRAHALAD REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-accused No.1 to quash the proceedings against him in C.C.No.5070 of 2022 on the file of the learned XIII Additional Chief Metropolitan Magistrate, Hyderabad (for short 'the learned trial Court'). The offences alleged against the petitioner are under Sec. 498-A, 406 of the Indian Penal Code (for short 'IPC') and Ss. 4 and 6 of Dowry Prohibition Act (for short 'the Act').

(2.) Heard Sri T.Pradyumna Kumar Reddy, learned Senior Counsel representing Sri T.S.Anirudh Reddy, learned counsel for the petitioner, Sri Sriram Polali, learned counsel for the respondent No.2 and Sri M.Ramachandra Reddy, learned Additional Public Prosecutor for the State. Perused the record.

(3.) (a). The brief facts of the case are that basing on the complaint made by the respondent No.2, who is the father of wife of the petitioner-accused No.1, a case was registered for the alleged offences punishable under Ss. 406 and 498-A of IPC and Ss. 4 and 6 of the Act vide Crime No.730 of 2021, dtd. 25/9/2021 and consequently a charge sheet, dtd. 22/9/2023 was filed which was taken cognizance and was numbered as C.C.No.5070 of 2022 on the file of the learned trial Court.