MANAGA SRIDHAR RAO Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition is filed by the Petitioners/A-1 to A-5 under Section 482 of Cr.P.C. seeking to quash proceedings in Crime No.242 of 2007, dated 24-12-2007 of Kazipet Police station, Kazipert, Warangal District.

(2.) WHEREAS the Petitioners are A-1 to A-5, the Respondent No.1 is the de facto complainant in the F.I.R.

(3.) HEARD the learned counsel for the Accused and the learned Additional Public Prosecutor appearing for the Respondents- State.