BATHINA SUGUNA Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973, by the Petitioners/A.1 and A.2 seeking quashment of the Proceedings in C.C.No.143 of 2020 on the file of the Court of Judicial First Class Magistrate, Pithapuram, East Godavari District, against them.

(2.) The brief facts of the case, as per the charge sheet allegations, are that:

(3.) Heard Sri K.B.Ramanna Dora, learned counsel for petitioners/A.1 and A.2, Sri K.Sandeep, learned Assistant Public Prosecutor for respondent No.1/ State and Sri R.Yella Reddy, learned counsel for respondent No.2.