N.MADHAVI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.7156 of 2022 is filed to quash the proceedings against the petitioners/A5 to A7 in C.C.No.197 of 2021 on the file of Additional Judicial First Class Magistrate at Sangareddy.

(2.) Criminal Petition No.7276 of 2022 is filed to quash the proceedings against the petitioners/A2 to A4 in C.C.No.197 of 2021 on the file of Additional Judicial First Class Magistrate at Sangareddy.

(3.) Petitioners in both the petitions, who are A2 to A7 are aggrieved by the orders of the learned Magistrate directing the issuance of summons, by taking cognizance against them on an application made be the 2nd respondent.