S. SRINIVAS BABJI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed by the petitioner/ A-1 under Section 482 of Cr.P.C., seeking to quash the proceedings in Crime No.321 of 2019 of Chandanagar Police Station, Cyber bad, which was registered against him and others for the offence punishable under Section 306 read with Section 34 of I.P.C.

(2.) The facts in issue are as under:

(3.) Heard learned Counsel for the petitioner/ A-1, learned Additional Public Prosecutor appearing for the 1st respondent-State and learned Counsel appearing for the 2nd respondent/ de facto complainant.