SYED RABBANI PASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Both these Criminal Petitions are filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners/A2 & A3 in Crl.P.No.8838 of 2021 and petitioner/A1 in Crl.P.No.1899/2022, to quash the proceedings against them in C.C.No.2860/2021 on the file of X Additional Chief Metropolitan Magistrate, Secunderabad. The offences alleged against them are under Sec. 420 r/w.34 & 494 of the Indian Penal Code and Ss. 3 and 4 of the Muslim Women (Protection of Rights on Marriage) Act, 2019.

(2.) Since the petitioners in both the criminal petitions are accused in the same C.C. i.e. C.C.No.2860/2021, both the petitions are disposed by this common order.

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