NALLA SRINVIAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 Cr.P.C. is filed seeking the Court to quash the proceedings in Crime No.92 of 2022 of Ananthagiri Police Station, Suryapet District.

(2.) Heard the submission of learned counsel for the petitioners/ Accused Nos.1 to 6 as well as the learned Assistant Public Prosecutor appearing for respondent No.1 " State.

(3.) In the light of the limited request made by learned counsel for the petitioners, issuance of notice to respondent No.2/defacto complainant is felt not necessary.