COL RANGA RAO NARNE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Cr.P.C., by the petitioners/accused Nos.1, and 2, to quash the charge-sheet in C.C.No.834 of 2006, on the file of the Additional Judicial First Class Magistrate, Bongir.

(2.) Heard learned counsel for the petitioners/accused Nos.1 and 2 and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor for respondent No.1 - State.

(3.) It is informed that accused No.1 has died. Accordingly, this petition is heard only against accused No.2/petitioner No.2.