ATUL MATHUR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Projecting that the petitioners are innocent and thereby seeking the Court to quash the proceedings that are pending against the petitioners, who are arrayed as Accused Nos.1 & 2 in S.C.No.358 of 2017, which is pending before the Court of VI Additional Metropolitan Sessions Judge, Secunderabad, the present Criminal Petition is filed invoking Sec. 482 Cr.P.C.

(2.) Heard Sri T.Pradyumna Kumar Reddy, learned Senior Counsel who argued on behalf of Sri S.Leo Raj, learned counsel on record for the petitioners. Also heard the learned Additional Public Prosecutor who is representing Respondent No.1-State.

(3.) Notice sent to Respondent No.2 returned unserved with an endorsement "Unclaimed".