LAWS(TLNG)-2022-4-122

P. RAMA DEVI Vs. M. SEETA

Decided On April 12, 2022
P. Rama Devi Appellant
V/S
M. Seeta Respondents

JUDGEMENT

(1.) Heard Mr. K. Sai Babu, learned counsel for the petitioner, Mrs. Neeraja Sudhakar Reddy, learned counsel for respondent No.1 and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 in both the petitions.

(2.) The lis involved, the parties and the offence are one and the same and, therefore, the same was heard together and being disposed of by way of this common order.

(3.) Crl.P. No.4448 of 2021 is filed by the petitioner - accused to quash the docket order dtd. 24/2/2020 passed in Crl.A. No.288 of 2016 by the VI Additional District and Sessions Judge (FTC), Ranga Reddy District. Like-wise, the petitioner herein has filed Crl.P. No.4449 of 2021 to quash the docket order dtd. 24/2/2020 passed in Crl.A. No.289 of 2021 by the very same Court.