B.V. RAM KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The instant appeal by special leave preferred by the appellant takes exception to the judgment dtd. 3/5/2024, passed by the High Court of Judicature for the State of Telangana at Hyderabad [Hereinafter, referred to as the "High Court".] in Criminal Petition No. 11653 of 2022, whereby the learned Single Judge dismissed the petition under Sec. 482 of the Code of Criminal Procedure, 1973 [For short, 'CrPC'] preferred by the appellant, seeking quashment of the chargesheet in Case Crime No. 1771 of 2022, submitted against the appellant for the offences punishable under Ss. 269, 270 and 504 of the Indian Penal Code, 1860 [For short 'IPC'] before the Court of learned XI Additional Chief Metropolitan Magistrate, Hyderabad [Hereinafter, referred to as "trial Court"].