GOREMIYA Vs. STATE OF A P

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr. P. C. , seeking to quash the proceedings against the petitioners/a-1 to A-3 in pursuance of the F. I. R in cr. No. 178 of 2007 of Madhapur Police Station.

(2.) THE second respondent herein filed a private complaint before the IX Metropolitan Magistrate, Cyderabad against the petitioners/a-1 to a-3 alleging offences under Sections 307, 354, 420, 447, 448, 452, 456, and 458 read with Section 34 IPC. The learned Magistrate forwarded the same to the police under Section 156 (3) Cr. P. C. , for investigation, based on which the station House Officer, Madhapur Police Station registered a case in Cr. No. 178 of 2007 under the above sections of law. Aggrieved by the same, the petitioners/a-1 to A-3 filed the present application seeking quashing of the proceedings.

(3.) HEARD the learned counsel for the petitioners and the learned counsel for the respondents. Records are perused.