A.SRIDEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioners-accused Nos.5 to 9 seeking to quash the proceedings against them in C.C.No.245 of 2021 on the file of the Junior Civil Judge at Alampur, pertaining to Crime No.52 of 2021 of P.S. Undavelly, registered for the offences under Sec. 498-A of the Indian Penal Code (for short 'IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short 'the Act').

(2.) Heard Sri N.Krishna Sumanth, learned counsel for the petitioners and Mrs. S.Madhavi, learned Assistant Public Prosecutor appearing for the respondent-State. No representation on behalf of respondent No.2. Perused the record.

(3.) The petitioners-accused Nos.5 and 7 are the sisters of accused No.1. The petitioner-accused No.6 is the husband of petitioner-accused No.5. The petitioner-accused No.8 is the wife of petitioner-accused No.9. The petitioner-accused No.9 is the maternal uncle of accused No.1.