MALA CHOUDHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appellants herein have approached this Court by way of the instant appeal, under Article 136 of the Constitution of India, for assailing the final order dtd. 28/4/2023 passed by the High Court of Telangana at Hyderabad, Hereinafter, referred to as "High Court" in Criminal Petition No. 7869 of 2021 whereby the High Court dismissed the petition filed by the appellants, seeking quashing of the FIR No. 771 of 2020 registered at Police Station Gachibowli, Cyberabad and the Criminal Case No. 3613 of 2021 registered on the file of XII Addl. Metropolitan Magistrate, Kukatpally, Ranga Reddy District pursuant to the chargesheet filed as a sequel to the investigation of the aforesaid FIR. The High Court decided the petition filed by the appellants in the following manner: