K VENUGOPAL Vs. K VENKATA MANDADI

JUDGEMENT

(1.) A 1 fled the Criminal Petition No.9232 of 2009, A2 to A9 filed the Criminal Petition No.2285 of 2010, since common question of law and fact would arise for consideration, they are disposed of by a common order.

(2.) THESE two criminal petitions are filed under Section 482 of the Code of Criminal Procedure to quash the entire proceedings against the petitioners in CC No.517 of 2009 on the file of the Judicial First Class Magistrate, Special Mobile Court, Tirupati, Chittoor District.

(3.) FOR the convenience sake, I would like to refer the parties as the complainant and the accused.