Andhra Pradesh High Court - Amravati
Chodipalli Bangaramma, vs The State Of Andhra Pradesh, on 19 February, 2020
Author: J. Uma Devi
Bench: J.Uma Devi
THE HON'BLE Ms.JUSTICE J.UMA DEVI
CRIMINAL PETITION NO.394 OF 2020
ORDER:
This petition is filed under section 482 of Cr.P.C., to quash the proceedings in C.C.No.17 of 2020 on the file of Court of the Special Mobile Judicial First Class Magistrate, Kakinada, registered for the offences punishable under Sections 498-A, 324, 323, 354, 506 and 509 r/w 34 I.P.C and Sections 3 and 4 of Dowry Prohibition Act, against the petitioners/ A-6 to A-9, on various grounds.
Heard the learned counsel for the petitioners and the learned Additional Public Prosecutor appearing for the 1st respondent-State and perused the material placed on record.
Charge sheet filed against the petitioners for the offences punishable under Sections 498-A, 3234, 323, 354, 506 and 509 r/w 34 IPC and Sections 3 and 4 of Dowry Prohibition Act.
Though various grounds are urged seeking to quash the proceedings against the petitioners, learned counsel for the petitioners restricts his claim to the extent of dispense with the appearance of the petitioners before the Court below.
Having regard to the submissions made by the learned counsel for the petitioners, this criminal petition is disposed of, giving a direction to the Court below not to insist for appearance of the petitioners 6 to 9 only, unless their presence is necessary.
Consequently, miscellaneous petitions pending, if any, shall also stand closed.
________________ J. UMA DEVI, J Dated 19.02.2020 KA 2