R.PRABHAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the petitioners in these Criminal Petitions are accused in P.R.C.No.4 of 2014 on the file of the learned II Additional Judicial First Class Magistrate, Mancherial, Adilabad District, they are heard together and being disposed of by this common order.

(2.) These Criminal Petitions are filed under Sec. 482 of Cr.P.C. seeking to quash the proceedings initiated against the petitioners/accused in PRC.No.4 of 2014 on the file of the learned II Additional Judicial First Class Magistrate, Mancherial, Adilabad District.

(3.) Heard Sri K.V.Bhanu Prasad, learned Senior Counsel, representing Sri E.Venkata Reddy, learned counsel appearing for the petitioners, as well as Sri Vizarath Ali, learned Assistant Public Prosecutor appearing for the respondent-State and perused the record.