PEDDOLLA NARSIMULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed by the petitioners/A1 to A4 under Section 482 of the Code of Criminal Procedure to quash the proceedings in Crime No.6 of 2012 of the Chevella Police Station, Ranga Reddy District.

(2.) Heard the learned counsel appearing for the petitioners/A1 to A4, the learned Additional Public Prosecutor representing the first respondent/State and none appeared for the second respondent/de facto complainant.

(3.) The brief facts of the case which is sought to be quashed are as follows: