MAHMOOD MOHIUDDIN Vs. THE STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under section 482 of Cr.P.C., 1973 seeking to quash the proceedings in C.C. No. 582 of 2014 on the file of the VI Additional Chief Metropolitan Magistrate at Hyderabad, against the petitioner-accused registered for the offence under Section 188 I.P.C.

(2.) Heard both sides and perused the record.

(3.) The learned counsel for the petitioner-accused would submit that there is no required permission to prosecute the petitioner-accused for the offence under Section 188 I.P.C. He has relied on a decision rendered by this Court in Kottu Satyanarayana v. State of Andhra Pradesh 2015(1) ALD (Crl.) 572 (AP) .