K. RADHADEVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.708 of 2019, pending on the file of Vanastalipuram Police Station. Petitioners are A-1, A-3 and A-5 in the above said crime. The offences alleged against the petitioners are under Sections 420, 406, 419, 468, 471, 120-B r/w.34 of IPC.

(2.) Heard learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioners would submit that the petitioners herein have already cleared the entire loan amount, and in proof of the same, he has filed the statement of bank account. He would further submit that the contents of the complaint lacks ingredients of the offences alleged against the petitioners herein.