VADDADI RAJESWARI Vs. STATE

JUDGEMENT

(1.) This Criminal Petition has been taken out under Section 482 Cr.P.C by Vaddadi Rajeswari (A-4) in C.C. No. 585 of 2011 on the file of IV Additional Chief Metropolitan Magistrate, Visakhapatnam to quash the proceeding therein in so far as she is concerned. Facts, in brief, are: -

(2.) Earlier, A-2-Pilla Sashank and A-3-Talluri Harshavaradhan approached this Court by moving Criminal Petition No. 10266 of 2011 under Section 482 Cr.P.C to quash the proceeding against them. The said petition came to be allowed on 31-10-2011. The relevant portion of the order passed in Criminal Petition No. 10266 of 2011 needs to be noted and it is thus:-

(3.) Heard learned counsel appearing for the petitioner/A-4 and learned Additional Public Prosecutor appearing for the respondent-State.