T. MARREDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions i.e. Criminal Petition No.2156 of 2024 filed by the petitioners-accused Nos.2 and 3 and Criminal Petition No.2813 of 2025 filed by the petitioner-accused No.4, seeking to quash criminal proceedings pending against them in C.C.No.378 of 2016 and C.C.No.1394 of 2023 respectively, pending on the file of the learned XIII Additional Chief Metropolitan Magistrate at Hyderabad, (for short 'the learned trial Court') arising out of the same crime vide FIR No.208 of 2016. The offences alleged against the petitioners-accused Nos.2 to 4 are under Ss. 498-A, 420, 406, 506, 379 read with 120-B of the Indian Penal Code (for short 'IPC') and Ss. 4 & 6 of the Dowry Prohibition Act (for short 'the Act').

(2.) Since the parties, allegations, and issues involved are common, both the Criminal Petitions are disposed of by way of this common order.

(3.) Heard Sri T.Niranjan Reddy, learned Senior Counsel representing Sri P.Srihari, learned counsel for the petitioners-accused Nos.2 to 4; Sri G.Ashok Reddy, learned counsel for the unofficial respondent No.2 in CRL.P.No.2813 of 2025 and representing Ms. Y.Ratna Prabha, learned counsel for the unofficial respondent No.2 in CRL.P.No.2156 of 2024 as well as Sri M.Ramachandra Reddy, learned Additional Public Prosecutor for the State. Perused the record.