B.PERUMAL SWAMY Vs. YAMIMI SIVA JYOTHI

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/Respondents seeking quashment of proceedings against them in D.V.C.No.41 of 2015 on the file of the Court of Special Mobile Judicial Magistrate of First Class, Guntur.

(2.) Petitioners herein are Respondents and Respondent No.1 herein is the Petitioner in D.V.C.No.41 of 2015.

(3.) The facts of the case, in brief, are as follows: