TIGALA LAKSHMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. seeking to quash the C.C.No.1876 of 2020 on the file of Additional Judicial First Class Magistrate's Court, Kodad, which has been registered, based on the complaint made by the 2nd respondent/de facto complainant, upon which a case, vide Crime No.26 of 2020 has been booked by the Anantagiri Police Station, Suryapet District.

(2.) Heard Sri G. Ravi Chandran, learned counsel for the petitioners/accused Nos.2 to 4 and learned Additional Public Prosecutor appearing for the respondent-State and perused the material placed on record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 07.12.2020.