B.NARSIHMA REDDY Vs. SWETHA PASPULETI

JUDGEMENT

(1.) Criminal Petition No.6982 of 2021 is filed under Sec. 482 of Code of Criminal Procedure (for short 'Cr.P.C.') by petitioners/accused Nos.3, 4, 6, 7, 8, 10, 11 and 12 to quash the proceedings against them in C.C.No.315 of 2021 on the file of II Additional Junior Civil Judge-cum-XIX Additional Metropolitan Magistrate, Cyberabad, Malkajgiri, for the offence punishable under Sec. 494 read with Sec. 109 of the Indian Penal Code (for short 'IPC').

(2.) Criminal Petition No.7903 of 2021 is filed under Sec. 482 of Cr.P.C. by petitioners/accused Nos.5 and 9 to quash the proceedings against them in C.C.No.315 of 2021 on the file of II Additional Junior Civil Judge-cum-XIX Additional Metropolitan Magistrate, Cyberabad, Malkajgiri, for the offence punishable under Sec. 494 read with Sec. 109 of the IPC.

(3.) Criminal Petition No.3273 of 2022 is filed under Sec. 482 of Cr.P.C. by petitioner/accused No.2 to quash the Lookout circular/Notice issued against her by the Deputy Commissioner of Police, Cyberabad, in Crime No.587 of 2020 on the file of the Station House Officer, Kushaiguda Police Station, Rachakonda, which is numbered as C.C.No.315 of 2021 on the file of II Additional Junior Civil Judge-cum-XIX Additional Metropolitan Magistrate, Cyberabad, Malkajgiri, for the offence punishable under Sec. 494 read with Sec. 109 of the IPC.