PISKE NARSINGA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 ("Cr.P.C."), seeking quashment of the proceedings against the petitioners in C.C. No. 848 of 2019, pending on the file of the learned Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Bhongir.

(2.) The petitioners are arrayed as Accused Nos. 1 to 3 and are being prosecuted for the offences punishable under Sec. 420 of the Indian Penal Code, 1860 ("IPC") and Sec. 23 of the Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 ("PCPNDT Act").

(3.) Heard Mr. Papaiah Peddakula, learned counsel for the petitioners, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1/State.