N. SRAVANTHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for shot 'Cr.P.C.'), is filed seeking to quash the proceedings in Cr.No.9 of 2021, on the file of SHO, KPHB Colony P.S., Cyberabad. The petitioners herein are accused Nos.1 to 4 in the said crime. The offences alleged against them are under Sections 420, 406, 441 and 506 read with 34 IPC.

(2.) Heard Mr.K.Venumadhav, the learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) The 2nd respondent has filed a complaint under Section 200 Cr.P.C and the same was referred to Police, KPHB Colony under Section 156(3) Cr.P.C.