NIMMAGADDA VIJAYA LAKSHMI Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") is filed seeking quash of proceedings in C.C.No.43 of 2016 on the file of the Court of Special Judicial Magistrate of First Class for Prohibition and Excise Cases, Guntur.

(2.) The petitioners are A.2 to A.7 in C.C.No.43 of 2016 on the file of the Court of Special Judicial Magistrate of First Class for Prohibition and Excise Cases, Guntur.

(3.) Heard Sri C.V.Mohana Reddy, learned Senior Counsel for the petitioners; Sri Y.Jagadeeswara Rao, learned Assistant Public Prosecutor for the 1st respondent-State and Sri Krupachand Gogineni, learned counsel for the 2nd respondent/de facto complainant.