TOTTADI BAGHYALAKSHMI Vs. STATE OF A. P.

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of C.C. No.6198 of 2018 on the file of the learned II Additional Chief Metropolitan Magistrate, Vijayawada.

(2.) The petitioners are A-2 to A-5 in the above C.C. No.6198 of 2018 on the file of the learned II Additional Chief Metropolitan Magistrate, Vijayawada.

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