GADDAM PRASANNAJANEYULU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition, under Sec. 482 Cr.P.C., has been filed on behalf of the petitioners herein/Accused Nos.2 to 5, to quash the First Information Report in Cr.No.508 of 2024 of Bhavanipuram Police Station, registered for the offence U/secs.120-B, 147, 323, 307 and 506 r/w.34 of Indian Penal Code, 1860.

(2.) Heard Smt. M.Radha, learned counsel for petitioners/A-2 to A-5 and Smt. K.S.G.Padmavathi, learned counsel representing for the unofficial respondent No.2 (defacto-complainant). Learned Additional Public Prosecutor representing the State present.

(3.) Today, when the matter is taken up, petitioners herein/A-2 to A-5 and 2nd respondent herein are present before this Court. The petitioners/A-2 to A-5 and 2nd respondent produced their respective Aadhaar cards in proof of their identity. Learned counsel for the petitioners/A-2 to A-5 and the learned counsel for 2 nd respondent have identified both the parties in the open Court.