PATHAN JAMEEN KHAAN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These criminal petitions under Sec. 482 of the Code of Criminal Procedure, 1973, are filed seeking quash of the F.I.Rs registered against the petitioners.

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

(3.) The petitioners in Criminal Petition No.1075 of 2021 are A-1 to A-3 in Crime No.51 of 2021 of Jaggaiahpet Police Station, Krishna District and the petitioner in Criminal Petition No.1079 of 2021 is the accused in Crime No.18 of 2020 of Koilakuntla Police Station, Kurnool District, respectively.