NAGANDLA SESHAMMA Vs. STATE OF TELANGANA

JUDGEMENT

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

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

(3.) Seeking the Court to quash the proceedings that are pending against the petitioners, who are arrayed as Accused Nos.3 to 5 in Crime No.1256 of 2022 of Miyapur Police Station, Cyberabad District, the present Criminal Petition is filed.