NEHA SINGH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of The Code of Criminal Procedure (for short, 'Cr.P.C) seeking to quash the proceedings against the petitioner/accused No.2 in C.C.No.6343 of 2021, on the file of the learned XIII Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Ss. 498A, 354D, 427 and 506 of IPC.

(2.) Heard Sri Pradyuman Kaistha, learned counsel who argued on behalf of Sri J.Sridhar, learned counsel on record for the petitioner/accused No.2 as well as Sri Jitender Rao Veeramalla, the learned Additional Public Prosecutor appearing for the respondent No.1-State.

(3.) The case of prosecution is that the petitioner is a girl friend of the accused No.1 and that she along with accused No.1 harassed the defacto complainant for want of additional dowry, committed stalking by fixing an electronic device in her car and threatened her.