PILLENDLA SARITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the submission of the learned counsel for the petitioners as well as the learned Assistant Public Prosecutor representing Respondent No.1-State.

(2.) In the light of the limited request made, issuance of notice to Respondent No.2 is felt not required.

(3.) Seeking the Court to quash the proceedings that are pending against the petitioners who are arrayed as Accused Nos.1 and 2 in Crime No.265 of 2022 of Bhongir Town Police Station, the present Criminal Petition is filed.