MODEPALLI SRINIVASA RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) Criminal Petition No.5568 of 2020 under Sec. 482 of Code of Criminal Procedure, 1973, for short Cr.P.C" has been filed by the Petitioners/Accused Nos.1 and 2, seeking quashment of the proceedings against them in Crime No.216 of 2020 on the file of Amaravati Police Station, Guntur District registered for the offence under Sec. 420 read with 34 of the Indian Penal Code, 1860 . for short IPC" Criminal Petition No.5569 of 2020 under Sec. 482 of Cr.P.C has been filed by the Petitioners/Accused Nos.1 and 2, seeking quashment of the proceedings against them in Crime No.217 of 2020 on the file of Amaravati Police Station, Guntur District registered for the offence under Sec. 420 read with 34 of IPC.

(2.) The contents of the complaint, in brief, are as follows:

(3.) The contents of the complaint, in brief, are as follows: