TUMMALA RAMNARAYANA Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C to quash the proceedings in C.C. No.262 of 2009 on the file of the Court of the II Additional Judicial First Class Magistrate, Rajahmundry.

(2.) Heard the learned counsel appearing for the petitioners-A2 to A6 and the learned Additional Public Prosecutor representing the State. The second respondent-de facto complainant though served with notice has not made her appearance either in person or through a counsel.

(3.) The brief facts of the case are as follows: