SASIKANTH PULIKULLU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present petition, under section 482 of the Code of Criminal Procedure, 1973 (for short, 'the Code'), is filed by one Sasikanth Pulikullu, s/o. Srinivasa Rao, describing himself as accused No.1 in Crime No.1129 of 2016 of Rajendranagar Police Station, Cyberabad, and requesting to quash the proceedings in the said Crime.

(2.) As per the submission of Sri K.Srinivasa Reddy, learned counsel for the petitioner, when the remand case diary, remanding one A.Kiran Kumar Sharma, was presented before the Court, the present petitioner was shown as accused No.2 and the said Kiran Kumar Sharma was shown as accused No.1 therein.

(3.) The petitioner alleged to have committed the offences punishable under Sections 408, 420, 379 of IPC and sections 65 and 72 of the Information Technology Act, 2000 (for short, 'the IT Act').