VEENA S RAJNALKAR Vs. N.BHARGAVI DEVI

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner seeking to quash the proceedings in C.C.No. 985 of 2006 on the file of the learned X Additional Chief Metropolitan Magistrate, Secunderabad by setting aside the orders passed by the learned Metropolitan Sessions Judge, Hyderabad in Crl.R.P.No. 148 of 2008.

(2.) Petitioner herein is the sole accused and 1st respondent herein is the defacto complainant.

(3.) The facts of the case, in brief, is follows: