MUTHYALA SADANANAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.215 of 2002 dated 20.07.2020 on the file of Sultanabad Police Station, Peddapally District, registered for the offences punishable under Sections 420 and 506 read with Section 34 of the Indian Penal Code, 1860, wherein the petitioners herein are arrayed as accused Nos.1 and 2.

(2.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 08.01.2021.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for respondent No.1 - State and perused the material placed on record.