T. SUPRIYA Vs. SWETA BAJPAI

JUDGEMENT

(1.) Since the transactions, grounds and also the parties in all the three Criminal Petitions are the same, they are being heard together and disposed off by way of this Common Order.

(2.) Criminal Petition Nos.7511, 7513 and 7515 of 2022 are filed to quash the proceedings against the petitioners in C.C.Nos.13985 of 2022, 13990 and 13985 of 2022 respectively on the file of VIII Metropolitan Magistrate at Manoranjan Complex, Nampally, Hyderabad.

(3.) Petitioners are arrayed as A3 to A5 who are partners in A1 firm namely M/s.Sri Supraja Infracon(A1), which is being represented by its Managing partner T.Praveen(A2).