GUMMALLA SATYANARAYANA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The criminal petition is filed by the petitioners/A2 to A7 under Section 482 Cr.P.C. to quash the proceedings in C.C. No. 353/2010 on the file of the Additional Judicial Magistrate of First Class, Narsapur, West Godavari District.

(2.) I have heard the learned counsel appearing for the petitioners, the learned counsel appearing for the 2nd respondent/de facto complainant and the Additional Public Prosecutor, representing the State.

(3.) The brief facts of the case which is sought to be quashed may be stated as follows: