MARAM NIRMALA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted.

(2.) Although respondent No.2 was served on 10/6/2025, there is no appearance on her behalf.

(3.) Being aggrieved by the order dtd. 20/2/2025 passed by the High Court for the State of Telangana at Hyderabad in Criminal Petition No.3995/2023, the appellants are before this Court.