KANDULA Vs. STATE OF AP

JUDGEMENT

(1.) Heard Sri H.Sudhakar Rao, learned counsel for the petitioners and Sri Mohd. Zafrullah, learned counsel for the unofficial respondent and Sri Vizarath Ali, learned Assistant Public Prosecutor for the State.

(2.) Since the point involved in all these cases is intertwined and since the parties to all the cases are one and the same, all these matters are being disposed of by this common order.

(3.) Criminal Petition No.8528 of 2015 was filed to quash the proceedings against the petitioners in C.C.No.420 of 2013 on the file of the XIII Metropolitan Magistrate, Cyberabad at L.B.Nagar.