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Judgment
Instant Criminal Petition, under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023, has been filed on behalf of the petitioners herein (A1 to A8), seeking to quash the proceedings in FIR in Crime No.42 of 2025, of Chandarlapadu Police Station, NTR District.
Learned Assistant Public Prosecutor appearing on behalf of respondent-State on written instructions submits that the police referred the FIR in Crime No.42 of 2025, of Chandarlapadu Police Station, NTR District as “False” vide C.No.03/RFR/ACP-NDG/2026 dated 17.01.2026 issued by the concerned authority.
Copy of proceedings vide C.No.03/RFR/ACP-NDG/2026 dated 17.01.2026 issued by the concerned authority is made part of the record.
Learned counsel for the petitioners also acceded to the submission made by learned Assistant Public Prosecutor.
Accordingly, the Criminal Petition is closed, as the main criminal case itself was referred as “False”. However, it is made clear that all the remedies are left open to the respective parties to proceed, in accordance with the law.
Interlocutory applications, if any, pending shall stand closed.