(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A1 to A5 to quash the proceedings in C.C.No.812 of 2021 on the file of Additional Judicial Magistrate of First Class at Ramannapet, Yadadri Bhongir District. The offences alleged against the petitioners/A1 to A5 are under Ss. 290, 325 and 506 R/w.34 of the Indian Penal Code.
(2.) Heard. Perused the record.
(3.) The petitioners are questioning the petty case charge sheet which is filed pursuant to information received by the Ramannapet Police of Yadadri Bhongir District, and a GD entry was made. A requisition was sent to the Additional Judicial First Class Magistrate to accord sanction to investigate the complaint, since the offences alleged were non-cognizable in nature and punishable under Ss. 290, 323 and 506 r/w.34 of the Indian Penal Code. Having received such permission, the Police Ramannapet investigated the case and filed charge sheet for the offences under Ss. 290, 325 and 506 r/w.34 of the Indian Penal Code.