VARALA BHARATH KUMAR AND ORS. Vs. STATE OF TELANGANA AND ORS.

JUDGEMENT

(1.) Leave granted.

(2.) The impugned order dated 28.03.2016 passed by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh in Criminal Petition No. 3302 of 2016, as well as, the criminal proceedings initiated against the appellants in C.C. No. 442 of 2015 on the file of XIV Metropolitan Magistrate, Cyberabad at L.B. Nagar, arising out of Crime No. 151 of 2015 of Saroornagar Women Police Station, Cyberabad, registered for the offences punishable under Sections 498A and 406 of the Indian Penal Code, are called in question.

(3.) The brief facts leading to this appeal are as under: