GOPAL AGARWAL Vs. STATE OF A. P.

JUDGEMENT

(1.) Heard the submission of the learned counsel for the parties including the learned Assistant Public Prosecutor.

(2.) Prayer in this criminal petition is to quash the proceedings that are pending against the petitioners in Crime No.245 of 2013 of Narayanguda Police Station.

(3.) A perusal of record reveals that the 2nd respondent herein filed a private complaint before the Court of IX Additional Chief Metropolitan Magistrate, Hyderabad alleging that the petitioners herein and two others have committed offences punishable under Ss. 379, 452, 506 and 120-B of IPC. The said complaint was forwarded to the Station House Officer, Narayanguda Police Station for investigation and report. On that, Police registered a case against the petitioners and two others and took up investigation. Aggrieved by the said steps taken by the Court as well as the Police, the petitioners are before this Court.