POREDDY GOPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioner/A.1 seeking to quash the SC Special Sessions Case SC/ST No.50 of 2019 on the file of VII Special Judge for SC/ST Cases (Court), Khammam.

(2.) Heard Sri J.C. Francis, learned counsel for the petitioner/A.1, learned Additional Public Prosecutor appearing for the respondent State and Sri M.V. Hanumantha Rao, learned counsel appearing on behalf of the 2nd respondent/de facto complainant. Perused the material placed on record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e., 08.12.2020.