ALDA DSOUZA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure (for short Cr.P.C.) by the petitioner/Accused Nos.4 and 5 to quash the proceedings in C.C No.1903 of 2019 on the file of the II Additional Junior Civil Judge - cum - XIX Additional Magistrate at Malkajgiri, Cyberabad, for the offences punishable under Ss. 420, 467, 468, 417 of Indian Penal Code.

(2.) Heard learned counsel for the petitioners and learned Public Prosecutor for the Respondent No.1 and perused the record.

(3.) Petitioner No.1 was arrayed as Accused No.4 and she died during pendency of this petition. Death certificate is filed.