ATTILI SWETHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973, is filed by A1 and A2, to quash the proceedings in C.C.No.162 of 2016 on the file of the III Metropolitan Magistrate, registered for the offences punishable under Ss. 324 and 323 r/w 34 of the Indian Penal Code, 1860 (IPC).

(2.) The allegations, in brief, in the charge sheet may be stated as follows:

(3.) Heard the learned counsel for the petitioners (A1 and A2), and the learned Special Assistant Public Prosecutor, appearing for 1strespondent. Though notice was served on the respondent No.2, none appeared on behalf of her. This Court perused the entire record.