GOPAL JAYASREE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the petitioners/accused Nos.2 to 5 seeking to quash the proceedings in C.C.No.14743 of 2019 on the file of the XIII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, for the offences punishable under Ss. 498-A and 406 of the Indian Penal Code, 1860 (for short, 'the IPC') and Ss. 3 and 4 of the Dowry Prohibition Act, 1961 (for short, 'the D.P. Act')

(2.) Brief facts of the case:

(3.) Heard Mr. Vemulapati Pattabhi, learned Senior Counsel, representing Mr. Chaitanya Mithra, learned counsel for the petitioners, and Mrs. Prethi Pawar, learned counsel, representing Mr. Srikanth Hariharan, learned counsel for respondent No.2 and Mr. M. Vivekananda Reddy, learned counsel appearing for respondent No.1 State.