N.SUDHA RANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.9285 of 2018 is filed under Section 482 Cr.P.C. by the petitioner/de facto complainant, seeking to quash the docket order, dated 16.08.2018 passed in C.C.No.454 of 2018 on the file of the VII-Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(2.) Criminal Petition No.9475 of 2018 is filed, under Section 482 Cr.P.C., by the petitioner/de facto complainant, seeking to quash the order, dated 07.08.2018 passed in Crl.M.P.No.1475 of 2018 in C.C.No.454 of 2018 on the file of the VII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(3.) Since the issue involved in both the Criminal Petitions is inter connected, they are being disposed of by this common order.