MEDIPALLY BHARATH KUMAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the submission of the learned counsel for the petitioners as well as the learned Assistant Public Prosecutor, who is representing respondent No.1.

(2.) Notice sent to Respondent No.2 returned unserved with an endorsement 'door locked'.

(3.) Seeking the Court to quash the proceedings that are pending against the petitioners, who are arrayed as accused Nos.2 to 7 in C.C.No.4224 of 2020, on the file of the Court of XI Metropolitan Magistrate, Kukatpally, the present Criminal Petition is filed.