DENDHI KOUSHIK REDDY Vs. NARAYANA SURESH KUMAR

JUDGEMENT

(1.) Criminal Petition No.13406 of 2016 is filed by the petitioners/accused Nos.3 and 4 and whereas Criminal Petition No.16148 of 2016 is filed by the petitioners/accused Nos.1 and 2 both under Sec. 482 of Criminal Procedure Code (for short 'Cr.P.C.') seeking to quash the proceedings against them in PRC No.25 of 2016 on the file of the learned XX Metropolitan Magistrate, Malkajgiri, Cyberabad.

(2.) Heard Sri P.Vamshidhar Reddy, learned counsel for the petitioners in both the matters, Sri Palle Nageswar Rao, learned counsel for the 1st respondent in both the matters and Sri Vizarath Ali, learned Assistant Public Prosecutor, representing learned Public Prosecutor for the respondent No.2/State.

(3.) Since both the criminal revision petitions are filed against PRC No.25 of 2016 by the petitioners, this Court is decided to dispose of the same through this common order. For the sake of convenience and brevity, the parties hereinafter are referred to as accused Nos.1 to