SUJATHA ANNANGI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the petitioner/A3 and the 2nd respondent/defacto complainant and also the grounds raised in all these petitions are one and the same, all the criminal petitions are being disposed by way of this Common Order.

(2.) Criminal Petition No.10978 of 2022 is filed to quash the proceedings against the petitioner/A3 in C.C.No.494 of 2021 on the file XI Additional Chief Metropolitan Magistrate at Secunderabad.

(3.) Criminal Petition No.10979 of 2022 is filed to quash the proceedings against the petitioner/A3 in C.C.No.488 of 2021 on the file XI Additional Chief Metropolitan Magistrate at Secunderabad.