NAROJU NARASIMHA CHARY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in C.C.No.402 of 2012 pending on the file of the learned Judicial Magistrate of First Class, Jangaon (for short, trial Court).

(2.) The brief facts of the case are as follows:

(3.) The petitioners further allege that during the pendency of the above C.C., the father of the second respondent had filed an application under Section 202 Cr.P.C. before the learned Principal Junior Civil Judge, Jangaon, in Crime No.294 of 2012 by suppressing the pendency of C.C.No.184 of 2012. They state that the allegations in C.C.No.184 of 2012 and C.C.No.402 of 2012 are literally one and the same and the trial in C.C.No.184 of 2012 is already commenced. Therefore, the petitioners requested the Court to grant interim stay of all proceedings in C.C.No.402 of 2012 and also to quash the same.