DR. VIJAY ANAND REDDY Vs. N.SHASHANK REDDY

JUDGEMENT

(1.) Since the facts of the case and issue involved in both these Criminal Petitions are similar and both these Criminal Petitions emerge out of the same Calendar Case, they are taken up together and being disposed of by this common order.

(2.) Both these Criminal Petitions are filed by the petitioners/A1 and A2 under Section 482 of the Code of Criminal Procedure, 1973, (Cr.P.C.) seeking to quash the proceedings against them in C.C.No.1304 of 2014 on the file of the III Additional Chief Metropolitan Magistrate, Hyderabad, registered for the offences punishable under Sections 418, 420, 304A and 120B of IPC. The petitioner in Criminal Petition No.8621 of 2014 is A1 and the petitioner in Criminal Petition No.4586 of 2014 is A2 in the subject Calendar Case.

(3.) The respondent No.1 in both these criminal petitions/de facto complainant filed a private complaint under Section 200 of Cr.P.C. before the learned III Additional Chief Metropolitan Magistrate, Hyderabad, making certain allegations against the A1 and A2. The learned Magistrate, having examined the complaint, referred the same to the Station House Officer, Banjara Hills Police Station, under Section 156(3) of Cr.P.C., for investigation and report. On such referral, the Station House Officer, Banjara Hills Police Station, registered a case in Crime No.587 of 2013 against the A1 and A2 for the offences punishable under Sections 418, 420, 304A and 120B of IPC; and, on completion of investigation, filed charge-sheet before the trial Court on 20.03.2014. The trial Court had taken cognizance against A1 and A2 for the offences mentioned supra. Aggrieved by the same, A1 and A2 filed both these Criminal Petitions to quash the proceedings against them in the subject C.C.No.1304 of 2014.