ELLA LOKANADHAM Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) These Criminal Petitions are filed by the same petitioners but with a different prayer which can be decided by way of a common order. Hence I feel it appropriate to decide both the cases by way of this common order.

(2.) Crl.P.No.3167 of 2019 is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the complaint in C.C.No.567 of 2018 on the file of Additional First Class Judicial Magistrate, Yellamanchili, Visakhapatnam District.

(3.) Crl.P.No.3173 of 2019 is filed under Sec. 482 of Criminal Procedure Code (for short "Cr.P.C.") to quash the complaint in C.C.No.684 of 2018 on the file of Additional First Class Judicial Magistrate, Yellamanchili, Visakhapatnam District.