D. LAXMAN RAJU Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the Petitioners/accused 1 to 5 under Sec. 482 Cr.P.C seeking to quash the proceedings in Crl.P.M.P. No. 5884 of 2014 in CC No. 956 of 2007 on the file of the IX Metropolitan Magistrate, Cyberabad, Kukatpally, registered for the offences punishable under Sections 498 -A and 506 IPC.

(2.) Heard learned counsel for the petitioners/accused Nos. 1 to 5 and learned public prosecutor for 1st respondent -state before admission and before ordering any notice to de facto complainant -2nd respondent. Perused the FIR and the petition averments.

(3.) As there are no grounds to admit the petition filed under Sec. 482 Cr.P.C and the same is disposed of with the following observation: