SYED SAMEENA TASNEEM Vs. SAJID HUSSAIN

JUDGEMENT

(1.) Heard the learned counsel appearing for the petitioners, the learned counsel appearing for respondents 1 to 3 and the learned Additional Public Prosecutor representing the State.

(2.) This Criminal Petition is filed under Section 482 of Cr.P.C., seeking to quash the entire proceedings in C.C.No.736 of 2013 on the file of the Court of XI Metropolitan Magistrate, Ranga Reddy District at L.B.Nagar.

(3.) The petitioners are Accused Nos.1 to 4 in the above case and first respondent is the father, second respondent is the mother and third respondent is the sister of first accused.