MUDAMANCHI THIRUPAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These petitions are filed under Section 482 of the Code of Criminal Procedure, 1973, seeking quash of the F.I.Rs. registered in Crime No.13 of 2020 of Tadepalli Police Station, Guntur District and Crime No.149 of 2020 of Gangavaram Police Station, Chittoor District and also the charge sheet in C.C.No.2905 of 2018 on the file of the learned III Additional Chief Metropolitan Magistrate, Vijayawada.

(2.) Heard learned counsel for petitioners and the learned Additional Public Prosecutor.

(3.) Learned counsel for the petitioners would submit that these cases pertain to a covered matter in view of the earlier orders passed by this Court quashing the criminal proceedings initiated against the petitioners therein in the cases based on identical facts on similar allegations and similar sections of law. Therefore, they would submit that the petitioners, who are also similarly placed, are entitled for quash of the criminal proceedings initiated against them.