(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), seeking quashment of the proceedings against the petitioners/Accused Nos.1 and 2 in C.C. No.437 of 2023 on the file of the learned Judicial First Class Magistrate, Choutuppal.
(2.) Heard the submissions of learned counsel for the petitioners, the learned Additional Public Prosecutor appearing for respondent No.1/State; and Sri Y. Jayanth Naidu, learned counsel representing Sri Kothapalli Sai Sri Harsha, learned counsel for respondent No.2/defacto complainant.
(3.) The petitioners are arrayed as Accused Nos.1 and 2 in the above calendar case for the offences punishable under Ss. 406 and 420 of the Indian Penal Code, 1860 (IPC).
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