DESAVATH RAMA NAIK Vs. ADVENTZ INVESTMENTS

JUDGEMENT

(1.) This Criminal Petition is filed by the Petitioners/Accused Nos.5 to 11 under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") seeking to set aside the docket order dt.21/11/2011 passed in C.F.R.No.6562 of 2011 by the Judicial Magistrate of First Class, Kurnool and to quash the proceedings in Crime No.142 of 2010 of Orvakal Police Station, Kurnool against them.

(2.) Heard Sri J.Janaki Rami Reddy, learned counsel for the petitioners and learned Assistant Public Prosecutor for the State.

(3.) The facts of the case, in brief, are that the 2nd respondent is the de facto complainant and she is the wife of A.1. A.2 is the mother and A.3 is the brother of A.1. A.4 is the wife of A.3. A.6 and A.8 are the sisters and A.5 and A.7 are the brothers-in-law of A.1. A.9 and A.10 are the junior paternal uncle and aunt of A.1 and A.11 is the son of A.9 and A.10.