SHASHANK BABU CHINTA VENKATA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-accused Nos.1 to 4 seeking to quash the proceedings against them in C.C.No.15217 of 2024 on the file of learned XIII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, registered for the offences under Sec. 498A IPC and Ss. 3 and 4 of the Dowry Prohibition Act.

(2.) Heard Sri K. Venumadhav, learned counsel for the petitioners, Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1-State and Sri D. Pradeep Kumar, learned counsel for respondent No.2.

(3.) The case of prosecution is that the petitioners-accused Nos.1 to 4 have harassed respondent No.2-de facto complainant for want of additional dowry.