MALYALA MALLAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioners/Accused Nos.1 to 7 seeking to quash the proceedings against them in C.C.No.2582 of 2017 on the file of IV Additional Judicial Magistrate of First Class, Warangal.

(2.) Heard the learned counsel for the petitioners/Accused Nos.1 to 7, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Having regard to the facts and circumstances of the case and on perusal of the material available on record, this Court feels that the contents in the charge sheet are more serious against 1st petitioner/ A-1 viz., Malyala Mallaiah, who is the husband of the complainant, and in view of the same, he is not entitled to any relief and accordingly the Criminal Petition is dismissed against 1st petitioner/A-1.