KALYANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioners-accused Nos.2 to 4 seeking to quash the proceedings against them in C.C.No.1437 of 2021 on the file of the Special Judicial First Class Magistrate (Prohibition and Excise Offences) at Nalgonda, pertaining to Crime No.47 of 2021 of W.P.S. Nalgonda, registered for the offences under Ss. 498-A, 420, 323 and 506 of the Indian Penal Code (for short 'IPC') and Sec. 4 of the Dowry Prohibition Act, 1961 (for short 'the Act').

(2.) Heard Mr. S.Ganesh, 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.) When the matter is taken up, it is submitted by the learned counsel appearing for the petitioners as well as the learned Assistant Public Prosecutor that the petitioner-accused No.3, who is the father of accused No.1, has expired.