P.VIJAYA KUMARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] has been filed by the Petitioners/Accused Nos.4 and 5, seeking to quash the proceedings against them in Crime No.31 of 2019 on the file of Mylavaram Police Station, YSR District, registered for the offence under Ss. 406 and 420 of Indian Penal Code,1860[for short 'IPC'].

(2.) Brief facts of the case are as follows:

(3.) Being aggrieved by the registration of the said crime, Petitioners/ Accused Nos.4 and 5 filed the present petition seeking quashment of the proceedings against them on the following grounds.