ANANTHULA LAXMI Vs. STATE OF TELENGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.C. No.1754 of 2021 on the file of the Judicial Magistrate of First Class at Nalgonda.

(2.) The petitioners herein are arraigned as accused Nos.1 and 2 in the said C.C. The offences alleged against them are under Sec. s - 420 and 506 of IPC.

(3.) Heard Mr. T. Srujan Kumar Reddy, learned counsel for the petitioners and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice, none appears on behalf of respondent No.2 - de facto complainant.