RONDLA BHOOPATHI REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The petitioners/A1 and A2 in Criminal Petition No.3634 of 2022 are questioning the proceedings against them in SC. Spl.No.58 of 2022 pending on the file of Special Judge for Trial of Cases under SCs & STs Act-cum-III Additional District & Sessions Judge, Karimnagar on the basis of the complaint of the 2nd respondent/Smt.Thummala Sushila.

(2.) The petitioners/A1 to A3 in Criminal Petition No.1965 of 2021 are questioning the proceedings against them in SC. Spl.No.76 of 2022 pending on the file of Special Judge for Trial of Cases under SCs & STs Act-cum-III Additional District & Sessions Judge, Karimnagar on the basis of the complaint of the 2nd respondent/Smt.Thummala Sushila

(3.) Since the petitioners and the 2nd respondent are one and the same, both the Criminal Petitions are heard together and disposed off by way of this Common Order.