NIYAMATHULLA KHAN Vs. STATE

JUDGEMENT

(1.) Criminal Petition No.7731 of 2014 is filed by the Petitioners/A.1 and A.2, under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") praying to quash the proceedings against them in C.C.No.314 of 2014 on the file of the Court of Special Mobile Judicial Magistrate of First Class, Guntur, for the offences under Ss. 447 and 427 IPC.

(2.) Since both the criminal petitions are arising out of C.C.No.314 of 2014 and raising common questions of law, they have been heard together and are being decided by this common Order.

(3.) For the sake of convenience, the parties are hereinafter referred to as they are arrayed before the trial Court in C.C.No.314 of 2014.