SAKINALA VENKATESHWARLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present petition is filed under section 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.') requesting to quash the proceedings in C.C.No.883 of 2015 on the file of the Additional Judicial Magistrate of First Class, Huzurabad, Karimnagar District.

(2.) The petitioner is the sole accused and he alleged to have committed the offences punishable under Sections 323 and 506 of the Indian Penal Code, 1860 (IPC).

(3.) Heard Sri Nazir Khan, learned counsel for the petitioner and learned Additional Public Prosecutor for the State of Telangana.