Y. S. VIJAYALAXMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the petitioners/A.1 and A.2, to quash the proceedings in C.C.No.1 of 2019 pending on the file of Special Judge for the Trial of Cases against MPs/MLAs, Hyderabad, wherein, cognizance was taken against the petitioners/A.1 and A.2 for the offences punishable under Sections 188 and 341 of IPC and Section 127 of the Representation of Peoples Act, 1951 ('R.P.Act', for brevity).

(2.) Heard the submissions of Sri S.Niranjan Reddy, learned senior counsel, appearing for Sri N.Naveen Kumar, learned counsel for the petitioners/A.1 and A.2, Sri C.Pratap Reddy, learned Public Prosecutor representing the respondents and perused the record.

(3.) The facts of the case, in brief, are as follows: