ARCHANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.767 of 2020, pending on the file of Raidurgam Police Station, Cyberabad Commissionerate. The petitioners herein are accused Nos.1 and 2 in the above said crime. The offence alleged against the petitioners is under Section 420 of IPC.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor. Perused the record.

(3.) A perusal of the complaint would reveal that there is an agreement dated 28.08.2020 between the petitioners and respondent No.2 and the terms of the said agreement are specifically mentioned therein. Respondent No.2 has also issued a legal notice dated 04.02.2021 demanding the petitioners to tender apology and also to return the money.