MEKALA KOTESWARA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 of Cr.P.C., seeking to quash the proceedings in Crime No.57 of 2020 on the file of police, Julurpad Police Station, Bhadradri Kothagudem district. The petitioners are A.1, A.2, A.4 and A.5 in the above said crime. The offences alleged against the petitioners are under Sections 406, 420 and 506 read with 34 IPC.

(2.) Heard Sri G.Ravichandra Sekhar, learned counsel for the petitioners, learned Assistant Public Prosecutor and perused the record.

(3.) As per the contents of the complaint, there are disputes between the petitioners and the 2nd respondent/ defacto-complainant with regard to misappropriation of college funds. The petitioners 2 to 4/A.2, A.4 and A.5 are common friends of the 1st petitioner/A.1 and 2nd respondent/defacto-complainant. They are nothing to do with the affairs of the college.