NUNASAVATH NAGA RAJUS Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) A.1 to A.9 in C.C.No.786 of 2019 on the file of learned Additional Judicial First Class Magistrate, Tiruvuru, Krishna District filed this Criminal Petition under Sec. 482 of Code of Criminal Procedure (Cr.P.C.) seeking to quash the criminal proceedings against them.

(2.) Respondent No.1 is the State. Respondent No.2 is the de facto complainant.

(3.) Despite notice being served, none entered appearance for respondent No.2.