D. RAMA DEVI Vs. D. HEMASRI

JUDGEMENT

(1.) This criminal petition is filed under Sec. 482 Cr.P.C to quash the proceedings against the petitioners/A-2 to A-4 in C.C.No.4153 of 2013, on the file of the learned XIX Metropolitan Magistrate, Cyberabad, at Miyapur, Ranga Reddy District.

(2.) Heard learned counsel for the petitioners/A-2 to A-4, learned counsel for the first respondent/complainant and the learned Assistant Public Prosecutor for the second respondent/State.

(3.) A private complaint was filed by the first respondent and the same was referred to the police who, in turn, registered a case against the petitioners herein and two others for the offences punishable under Ss. 494, 107 and 120-B IPC.