W KALYANI Vs. STATE TR INSPECTOR OF POLICE

JUDGEMENT

(1.) Delay condoned in special leave petition (criminal) No. 3856 of 2010.

(2.) The Andhra Pradesh High Court by its judgment and order dated November 2, 2009 quashed the proceedings arising from a criminal complaint in respect of accused Nos. 5, 6 and 9 but declined to interfere in favour of accused No. 8 in the complaint. These three Special Leave Petitions arise from the same judgment. SLP (Crl.) Nos. 2450/2010 and 3856/2010 are filed by the complainant who is aggrieved by the order insofar as it quashed the proceedings against accused Nos. 5, 6 and 9 and SLP (Crl.) No. 648 of 2010 is filed by accused No. 8 whose petition for quashing was dismissed by the High Court.

(3.) On hearing counsel for the parties and on going through the materials on record, we find no merit in SLP (Crl.) Nos. 2450 of 2010 and 3856 of 2010. These two special leave petitions are dismissed.