RATANLAL Vs. SMT. DEVARAPALLI INDIRA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking to quash the proceedings against the petitioners who are arrayed as Accused Nos.3 to 7 in C.C.No.1332 of 2014 on the file of XI Additional Chief Metropolitan Magistrate at Secunderabad, Hyderabad registered for the offences punishable under Ss. 420, 468, 471, 466 read with 34 of Indian Penal Code (for short 'IPC').

(2.) Heard the learned counsel for the petitioners/Accused Nos.3 to 7 and the learned Additional Public Prosecutor for the respondentState and perused the record.

(3.) The Station House Officer, Mahankali Police Station filed charge sheet against the petitioners and others for the offences as stated above.