R.SAI SRUTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri A.Manikanta, learned counsel for the petitioners; Ms.S.Madhavi, learned Assistant Government Pleader for respondent No.1-State and perused the record.

(2.) This criminal petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS) by the petitioners (Accused Nos.3 & 4) seeking to quash the proceedings pending against them in C.C.No.483 of 2024 on the file of the learned Judicial First Class Magistrate (Special Mobile), Nalgonda.

(3.) The case against the petitioners, as per the charge sheet, is for the offences punishable under Ss. 504 and 506 r/w Sec. 34 of the Indian Penal Code, 1860. The petitioners are represented by their Special Power of Attorney holder, their father, Mr.Raprolu Devendra Prasad. The 1st petitioner (A3) is the wife of the 2nd respondent (de facto complainant), and the 2nd petitioner (A4) is the brother of the 1st petitioner i.e., brother-in-law of 2nd respondent (de facto complainant).