TAPAL SYED BASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed on behalf of the petitioners herein/Accused Nos.11 to 18, to quash the F.I.R. in Cr.No.3 of 2023 of Rompicherla Police Station, Chittoor District, for the offence U/secs.143, 147, 148, 307, 324 r/w.149 of Indian Penal Code, 1860.

(2.) Heard Sri D.Kodandarami Reddy, learned counsel for petitioners and Sri K.Srinivas, learned counsel representing for the unofficial respondent No.2 (defacto-complainant). Learned Additional Public Prosecutor representing the State present.

(3.) Today, when the matter is taken up, petitioners herein/A-11 to A-18 and 2nd respondent herein are present before this Court. The petitioners/A-11 to A-18 and 2nd respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioners and the learned counsel for 2 nd respondent have identified both the parties in the open Court.