BUSSA RAJENDRA Vs. STATE OF A.P.

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.1 to 4, seeking quashment of proceedings against them in C.C.No.1822 of 2019 on the file of the Court of III Additional Judicial Magistrate of First Class, Chittoor for the offence under Ss. 447, 379 and 506 read with 34 of the Indian Penal Code[for short "IPC"].

(2.) The factual background leading to filing of this Petition:

(3.) Aggrieved by the registration of the said case, Petitioners/Accused Nos.1 to 4 filed the present petition seeking quashment of the proceedings against them, on the following grounds: