(1.) Heard Sri S. Niranjan Reddy, learned Senior Counsel, representing Sri N.Naveen Kumar, learned counsel for the petitioners, Smt. Shalini Saxena, learned counsel representing learned Public Prosecutor, appearing for respondent No.1 and Sri T.Niranjan Reddy, learned Senior Counsel, representing Sri A.Vijaya Bhaskar Reddy, learned counsel appearing for 2nd respondent.
(2.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ( for short, 'the CrPC') to quash the proceedings in Cr.No.45 of 2016 dtd. 27/4/2016 pending on the file of P.S. Kowtala, Kowtala Mandal, Adilabad District. Facts of the case:-
(3.) The petitioners herein are A.1, A.2 and A.4. The offences alleged against the petitioners herein are under Ss. 406, 420, 447 and 504, 120-B and 294 (b) read with 34 of Indian Penal Code, 1860 ( for short, ' the IPC'). On the complaint dtd. 27/4/2016, lodged by 2nd respondent, P.S. Kowtala have registered a case in Cr.No.45 of 2016 against the petitioners herein and A.3.
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