GATTU MAHESH & ANOTHER Vs. STATE OF A P REP BY ITS PUBLIC PROSECUTOR, HIGH COURT OF A P , HYDERABAD AND ANOTHER

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Criminal Procedure Code to quash the proceedings in P.R.C. No.31 of 2010 arising out of Crime No.243 of 2009 on the file of the Court of Judicial Magistrate of First Class, Sircilla, Karimnagar District, registered for the offences punishable under Sections 323, 506 IPC, read with Section 3(1)(x) of SC, ST (POA) Act, 1989.

(2.) Heard the learned counsel appearing for the petitioner and the learned Public Prosecutor appearing for the respondent State.

(3.) The second respondent is the complainant and the petitioners are accused Nos.1 and 2. The petitioners earlier filed Crl.P.No.6850 of 2009 seeking to quash the proceedings in Crime No.243 of 2009 of Sircilla Police Station and the same was disposed of by this Court on 20-11-2009 directing the police not to effect arrest of the petitioners till completion of investigation. Now, the investigation has been completed and charge sheet is filed.