GUNJA SANDEEP Vs. KANTHAKATLA SHIVANANDA REDDY

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Civil Procedure, 1973, to quash the proceedings in C.C. No.275 of 2020 pending on the file of XIV Metropolitan Magistrate, Cyberabad at Rajendranagar.

(2.) The petitioners herein are accused Nos.1 to 4 in the said C.C. The offences alleged against them are under Sec. s - 365, 498 and 109 of IPC.

(3.) Heard Ms. Sailaja Bandari, learned counsel for the petitioners - accused, Dr. Challa Srinivas Reddy, learned counsel for respondent Nos.2 and 3 - de facto complainant and victim, and learned Assistant Public Prosecutor appearing on behalf of respondent No.3 - State.