P. RAJESHWARI Vs. STATE OF A.P.

JUDGEMENT

(1.) Crl.P.No.6400 of 2013 is filed by the petitioners/A-2 and A-4 under Sec. 482 Cr.P.C. to quash the proceedings in P.R.C.No.123 of 2013 on the file of IX Metropolitan Magistrate, Miyapur.

(2.) Crl.P.No.7242 of 2013 is filed by the petitioner/A-3 under Sec. 482 Cr.P.C to quash the proceedings in P.R.C.No.123 of 2013 on the file of IX Metropolitan Magistrate, Miyapur.

(3.) Since these two criminal petitions arose out of the same crime number and one P.R.C., they are being disposed of by way of common order.