KOMANDLA SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) One K.Srinivas Reddy and I.Shashikanth who are accused Nos.1 & 2 in C.C.Nos.448, 391, 374 & 445 of 2017 respectively on the file of IX Metropolitan Magistrate, Kukatpally, maintained the four (4) quash petitions impugning the said cognizance order respectively of the cases in seeking to quash the CC proceedings. The 2nd respondent in all the four quash petitions are respectively by names Sunkara Mahendra Kumar in CC.No.448 of 2017 and his wife Smt. J.Hitha Sree in CC.Nos.391 & 374 of 2017 respectively and Smt. Jasthi Annapurna in CC.No.445 of 2017 respectively of Hyderabad.

(2.) The police after investigation filed charge sheet in all against 4 accused of whom the quash petitioners are A1 and A.2 by further adding to the FIR offences supra Sections 420 and 120-B IPC, by citing in all 11 witnesses including the 3 I.O.s who issued FIR and investigated the case and filed charge sheet, the complainant, his wife, his sister in law who are the respective defacto complainants supra are witnesses vice versa in all the cases besides one Sambaiah contractor, one Smt. Chitti and one Nageshwar Rao, Singareni employee of Chamaan Basthi, Kothagudem and so called punch witnesses to the scene observation and rough sketch are selfsame in all the 4 cases.

(3.) The learned Magistrate therefrom taken cognizance in allotting the respective CC numbers and the accused Nos.1 and 2/petitioners after appearance sought for quashing of the proceedings by filing the petitions with the following respective contentions: