MOHD. AHTESHAMUDDIN @ ASIF Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioners, who are arrayed as accused Nos.1 to 4, 6 and 7, seeking to quash the proceedings in C.C. No.715 of 2015 on the file of the XVI Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) Heard Sri D.Prakash Reddy, learned Senior Counsel, representing Ms. Vladimeer Khatoon, learned counsel for the petitioners, Sri S.Someshwar Rao, learned counsel for respondent No.2/de facto complainant and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1-State.

(3.) Brief facts of the case: