RACHAKONDA SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C. by the petitioners-accused Nos.1 to 3 seeking to quash the proceedings against them in C.C.No.2752 of 2023 pending on the file of the learned IX Additional Metropolitan Magistrate at Medchal (for short 'trial Court'), registered for the offences under Ss. 498-A, 420 and 506 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 Mr. M.S.Prasad, learned Senior Counsel representing Mr. CH.Srikanth, learned counsel for the petitioners and Mr. M.Ramachandra Reddy, learned Additional Public Prosecutor appearing for respondent No.1-State. Inspite of the conditional order passed by this Court on 22/12/2025, learned counsel for respondent No.2-de facto complainant failed to appear before this Court and argue the matter. Hence, the learned Additional Public Prosecutor is heard on behalf of respondent No.2, and orders are passed on merits. Perused the record.

(3.) Brief facts of the case: