FAYAZ AHMED @ HASAN Vs. STATE OF A.P.

JUDGEMENT

(1.) These two criminal petitions are filed to quash the proceedings in C.C.Nos.61 and 984 of 2010 on the file of the Chief Metropolitan Magistrate, City Criminal Courts, Hyderabad, for the offences punishable under Sections 454, 427 and 506 I.P.C. read with Section 34 I.P.C.

(2.) Criminal Petition No.12866 of 2010 is filed by Accused Nos.7 to 10, whereas Criminal Petition No.12867 of 2010 is filed by Accused Nos.1 to 6 in Crime No.31 of 2007 of Falaknuma Police Station, Hyderabad. C.C.No.61 of 2010 is a case which was split up from C.C.No.984 of 2010, since Accused Nos.7 to 10 are minors. Both these C.Cs. virtually relate to one and the same case.

(3.) I have heard Sri Shard Sanghi, learned counsel for the petitioners/Accused Nos.1 to 10 as well as Sri M.A. Hameed, learned counsel appearing for respondent No.2/defacto-complainant and the learned Public Prosecutor representing the State.