Telangana High Court
Smt. P. Mangamma And 2 Others vs The State Of Telangana Through And ... on 11 March, 2020
Author: G. Sri Devi
Bench: G. Sri Devi
HON'BLE JUSTICE G. SRI DEVI
CRIMINAL PETITION No.80 of 2020
ORDER:
This Criminal Petition is filed under Section 482 of the Code of the Criminal Procedure, 1973, seeking to quash the proceedings in C.C.No.2 of 2016 on the file of IX Additional Chief Metropolitan Magistrate, Hyderabad, against the petitioners, who are A.1, A.4 and A.10, for the offences punishable under Sections 341 and 188 of IPC.
Heard learned counsel for the petitioners/A.1, A.4 and A.10 and the learned Additional Public Prosecutor appearing for respondent No.1 - State. Despite service of notice, none appeared for respondent No.2/complainant, who is S.I. of Police, Chikkadpally Police Station.
Learned counsel for the petitioners submits that vide common order dt.25.04.2019 in Crl.P.No.2160 of 2019 (along with Crl.P.No.2153 of 2019) this Court has already quashed the proceedings in C.C.No.2 of 2016 (Crime No.326 of 2015) against the other Accused viz., A.2, A.3, A.5 to A.9, A.11 and A.12 and since the petitioners are also similarly situated, the proceedings against them are also liable to be quashed.
The learned Additional Public Prosecutor appearing for respondent No.1 - State does not dispute the same.
2 GSD, J Crl.P.No.80 of 2020 Accordingly, this Criminal Petition is allowed in terms of the common order dt.25.04.2019 in Crl.P.No.2160 of 2019 (along with Crl.P.No.2153 of 2019) passed by this Court and the proceedings in C.C.No.2 of 2016 on the file of IX Additional Chief Metropolitan Magistrate, Hyderabad, against the petitioners, who are A.1, A.4 and A.10, are hereby quashed.
As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________ JUSTICE G. SRI DEVI 11.03.2020.
Msr 3 GSD, J Crl.P.No.80 of 2020 HON'BLE JUSTICE G. SRI DEVI CRIMINAL PETITION No.80 of 2020 11.03.2020 Msr