ANUPAMA GUDURU Vs. NAVEEN KUMAR MAMIDALA

JUDGEMENT

(1.) Criminal Petition No.11177 of 2015 is filed by accused No.1, Criminal Petition No.1466 of 2016 is filed by accused No.2 and Criminal Petition No.11187 of 2015 is filed by accused No.3.

(2.) Since all these three Criminal Petitions are filed under Section 482 of Cr.P.C. to quash the proceedings initiated against the petitioners/A-1 to A-3 in C.C.No.947 of 2015, on the file of the XXV Metropolitan Magistrate, Kukatpally at Miyapur, they are being disposed off by this common order.

(3.) Criminal Petition No.11177 of 2015 shall be treated as the leading Criminal Petition.