B. BHAVANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Code'') to quash the order dated 10.12.2018 passed by the learned XVII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad in Crl.M.P. No.3028 of 2018 in C.C. No.1062 of 2016.

(2.) The petitioner herein is de facto complainant in C.C.No.1062 of 2016 while respondent No.2 herein is accused and they are wife and husband.

(3.) Heard Mrs.S.A.V. Ratnam, learned counsel for the petitioner. Though Mr. D. Ram Reddy entered his appearance on behalf of respondent No.2 did not represent the case when it was listed for arguments.