BOYA SHAIK SHAVALI Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petitions under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] have been filed by the Petitioners/Accused Nos.1 to 3 and 4 & 5 respectively, seeking to quash the proceedings against them in Crime No.2 of 2020 on the file of Kadapa Taluq U/G Police Station, YSR Kadapa District, which was registered for the offence punishable under Ss. 420 and 506 read with 34 of Indian Penal Code, 1860[for short 'IPC'].

(2.) The facts mentioned in the complaint, in brief, are as follows:

(3.) Aggrieved by the registration of the said Crime, Petitioners/Accused Nos.1 to 5 filed the present petitions seeking quashment of the proceedings against them on the following grounds.