MUMMIREDDYGARI PRATHAP REDDY Vs. KALATHURU MUMMIREDDYGARI SRIVANI

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. seeking quashment of proceedings in D.V.C.No.40 of 2018 on the file of Judicial Magistrate of First Class for Trial of Prohibition and Excise Offences, Nellore.

(2.) Respondent No.1 and her minor daughter No.2 are the applicants in the above said D.V.C. Respondent No.3 is the State.

(3.) Sri V.Eswaraiah Chowdary, learned counsel appearing for petitioners, Kum Grandhi Priyanka, learned counsel representing Sri V.V.Satish, learned counsel appearing for respondent Nos.1 and 2 and learned Assistant Public Prosecutor representing respondent No.3 submitted arguments.