E. PADMA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners to quash the proceedings in Cr.No.163 of 2021 pending on the file of the Police, Shankarpally Police Station, Cyberabad. The petitioners herein are accused Nos.1 to 3 in the said crime registered for the offences under Sections 447 and 427 read with 34 of IPC.

(2.) Heard Sri D.V.Seetha Rama Murthy, learned senior counsel, representing Sri T.Mamidi Avinash Reddy, learned counsel for the petitioners, Sri K.S.Murthy, learned counsel representing Sri Naresh Reddy Chinnolla, learned counsel for the 2nd respondent, and the learned Public Prosecutor and perused the record.

(3.) As per the complaint, dated 31.03.2021, the allegations against the petitioners are as follows:-