PATNALA BULLI APPARAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing for the 1st respondent.

(2.) The present Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 seeking to quash the proceedings against the petitioners in C.C. No.931 of 2021 on the file of the Court of I Additional Junior Civil Judge-cum-I Additional Judicial Magistrate of First Class, Tadepalligudem.

(3.) Though several grounds are raised in the Criminal Petition for quashing the proceedings, at the time of arguments, learned counsel for the petitioners confined arguments to the relief of dispensing with the appearance of the petitioners before the Trial Court.