BHOGYAM RAMA KRISHNA Vs. STATE

JUDGEMENT

(1.) These petitions are filed under Section 482 of Cr.P.C. seeking quash of the F.I.R in Crime No.447 of 2020 of Mangalagiri Town Police Station, Guntur District.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the 1st respondent State.

(3.) The petitioner in Crl.P.No.2900 of 2020 is A1 and the petitioners in Crl.P.No.2902 of 2020 are A2 and A3 in Crime No.447 of 2020 of Mangalagiri Town Police Station.