Andhra Pradesh High Court - Amravati
Gummadi Nageswara Rao vs The State Of Andhra Pradesh on 4 January, 2023
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
CRIMINAL PETITION No. 10621 OF 2022
ORDER:
The Petitioners are accused Nos. 6 & 7 in Crime No. 148 of 2022 of Vemuru Police Station, Bapatla District, for the offences under Sections 498-A of I.P.C. read with Sections 3 & 4 of the Dowry Prohibition Act.
2. The petitioners have approached this Court, for quashing the said complaint on the ground that the allegations against the petitioners are untrue and in any event are more of a general and omnibus in nature which do not make out a case against the petitioners.
3. The allegations in the complaint require to be investigated before any conclusion can be drawn in this regard. It would not be appropriate for this Court to stop the investigation at this stage.
4. Accordingly, this Criminal Petition is dismissed. However, the petitioners shall be entitled to the benefit of notices under Section 41-A of Cr.P.C. before any further steps are taken against them.
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Miscellaneous petitions, pending if any, in this Criminal Petition shall stand closed.
____________________________ R. RAGHUNANDAN RAO, J 04.01.2023 MJA/MVK 3 41 HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO CRIMINAL PETITION No. 10621 OF 2022 04.01.2023 MJA/MVK