M.LAKSHMI KIRAN Vs. SATE OF A.P

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'CrPC'), is filed to quash the proceedings in P.R.C. No.2 of 2016 on the file of the Additional Junior Civil Judge, Mangalagiri, registered for the offences punishable under Ss. 306 read with 34 of the Indian Penal Code, 1860 (for short, 'IPC') and 4 (v) and (vi) of the Andhra Pradesh Prohibition of Ragging Act, 1997. Petitioners herein are A.1, A.4 and A.6 in the said case.

(2.) On the strength of a report lodged by 2nd respondent herein, police registered a case in crime No.37 of 2014 of Tadepalli police station and after completion of investigation, laid charge sheet, which was registered as P.R.C. No.2 of 2016 before the learned Magistrate.

(3.) The brief facts of the case are that 1st petitioner/ A.1 is mother of deceased G.Krishna Priya; A.2 is paramour of A.1; A.3 is cousin of A.2; 2nd petitioner/A.4 is mother, A.5 is father, 3rd petitioner/A.6 is younger maternal aunt, and A.7 is brother, of A.1. A.8 is classmate of the deceased.