K. SUVARNA Vs. B VENUGOPAL RAO

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure [for short Cr.P.C], seeking to quash the proceedings against the petitioners in PRC No.5 of 2019 on the file of the Judicial First Class Magistrate-cum-Special Mobile Court, Ongole, Prakasaham District, wherein the petitioners have been arrayed as accused Nos.2 to 6.

(2.) The brief facts of the prosecution case are as follows:

(3.) At the time of admission, on 8/3/2019, this Court granted stay of all further proceeding in PRC No.05 of 2019 on the file of the Judicial First Class Magistrate, Special Mobile Court, Ongole, Prakasam District and the same is extended from time to time.