M.SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Leave granted in both the Special Leave Petitions.

(2.) Both these appeals arise out of the common Judgment and Order passed by the single Judge of High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh dated 01.06.2017.

(3.) The criminal appeal arising out of S.L.P. (Crl.) No. 9156 of 2017 filed by M. Srikanth, the original accused No. 4, challenges that part of the order by which the single Judge of the High Court has rejected his application under Section 482 of the Cr.P.C. for quashing the proceedings in Crime No. 311/2010 of P.S., Central Crime Station, Hyderabad. The criminal appeals arising out of S.L.P. (Crl.) Nos. 9160-9161 of 2017 at the instance of the original complainant challenge that part of the order vide which the single Judge of the High Court has quashed the complaint qua accused Nos. 5, 6, 7, 8 and 9.