HEMALATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since both the Criminal Petitions filed by the accused/petitioners seeking to quash the proceedings against them in C.C.No.7929 of 2020 on the file of VII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, they are being heard together and disposed off by way of this Common Order.

(2.) Criminal Petition No.217 of 2021 is filed by the petitioners/A3 and A4 and Criminal Petition No.1823 of 2021 is filed by the petitioner/A5.

(3.) This Court, by order dtd. 23/1/2023 in Criminal Petition No.10767 of 2022, already quashed the proceedings against the 2nd petitioner/A4 in C.C.No.7929 of 2020 on the file of VII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.