MEKALA RANJITH KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. challenging the order taking cognizance against the petitioners/A2 and A6 in C.C.No.503 of 2015 on the file of the 1st Additional Judicial Magistrate of First Class, Nizamabad, for the offence punishable under Section 498-A IPC.

(2.) The circumstances which lead to filing of the present Criminal Petition are as under:

(3.) A perusal of the material on record would show that though notice served on the second respondent on 05.02.2019, she failed to appear before the Court either in-person or through any Counsel. Hence, heard learned Counsel for the petitioners and the learned Additional Public Prosecutor appearing for the first respondent-State and perused the material available on record.