GEDDAM KUSUMA SREE Vs. STATE OF A.P.

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short 'Cr.P.C'] has been filed, by the Petitioners/Accused Nos.1 to 4, seeking quashment of proceedings against them in Crime No.9 of 2020 on the file of Kadiri Urban Police Station, Ananthapuram District registered for the offences punishable under Ss. 452, 307, 323, 506 read with 34 of the Indian Penal Code, 1860[in short, 'I.P.C.'].

(2.) The contents of the complaint filed by Respondent No.3/Complainant, in brief, are as follows:

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