VIJAYENDRA RAO Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition has been filed to quash the first information report in Crime no. 59 of 2008 of Malkajgiri Police Station, cyberabad Commissionerate.

(2.) THE arguments of Sri Govind Reddy mandadi, learned counsel for the petitioner, sri M. Pratap Singh, learned counsel for the second respondent, and Sri A. Ramesh, learned counsel representing the learned public Prosecutor-the first respondent are heard.

(3.) WHILE the learned counsel for the petitioner and the second respondent canvassed against and for the continuance of the Criminal Proceedings, Sri A. Ramesh desired the matter to be decided on merits.