INDURI SAI KIRAN ENDURI Vs. STATE OF TELANGNNA

JUDGEMENT

(1.) The petitioners are A-1 to A-3 in C.C.No.203 of 2015, on the file of the learned III Metropolitan Magistrate, Cyberabad, at L.B. Nagar, taken cognizance for the offences punishable under Sections 498-A, 323 & 506 of Indian Penal Code (for short, 'IPC') and Sections 3 & 4 of the Dowry Prohibition Act, 1961, in Crime No.546 of 2014, dated 03.09.2014, of Station House Officer, Medipally Police Station, Cyberabad, and it is outcome of the report of the 2nd respondent/de facto complainant, no other than wife of 1st petitioner/A-1.

(2.) Heard learned counsel for the petitioners, learned Public Prosecutor representing the 1st respondent State and learned counsel for the 2nd respondent/de facto complainant and perused the material on record.

(3.) At the post cognizance after accusations of the accused and from framing of charges, trial commenced. P.W.1 also shown examined. It is at that stage, Crl.M.P.No.1250 of 2018 filed by the State of Telangana, Medipally Police Station, Cyberabad, through learned Additional Public Prosecutor against the accused persons invoking Section 91 of Code of Criminal Procedure, 1973 (for short, 'Cr.P.C'), to call for documents from the Manager of ICICI Bank, Kondapur, dated 30.03.2010 & 20.05.2010.