NARAHARI SHETTI RAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/Accused Nos.2 and 3 to quash the proceedings in C.C.No.272 of 2020 on the file of XXVII Additional Metropolitan Magistrate, Rachakonda at Maheshwaram, for the offences under Ss. 420, 468, 471 and 120-B IPC.

(2.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the 1st respondent - State. Perused the record.

(3.) A perusal of record would reveal that the allegations leveled against petitioners herein are triable issues. The petitioners herein have to face trial and prove their innocence. In view of the same, this Court is not inclined to quash the proceedings in C.C.No.272 of 2020 on the file of XXVII Additional Metropolitan Magistrate, Rachakonda at Maheshwaram against the petitioners herein.