BORLAKUNTA RAJU VENKAT Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners/A.1 to A3 to quash the proceedings in C.C.No.88 of 2019 on the file of the I Additional Judicial First Class Magistrate, Jagtial.

(2.) Learned counsel for the petitioners/A.1 to A3 and the learned Additional Public Prosecutor representing respondent No.1/State submitted that the issue involved in this petition is squarely covered by the order dated 27.08.2018 of this Court in Criminal Petition No.3731 of 2018 and batch.

(3.) In view of the above submission, the Criminal Petition is allowed in terms of the order, dated 27.08.2018 passed in Criminal Petition No.3731 of 2018 and batch.