MOHAMMED ALEEM PASHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. to quash the proceedings in FIR No.73 of 2020 dated 05.07.2020 on the file of P.S.Marikal, Mahabubnagaar, registered for the offences under Section 9 of the Telangana Gaming Act, 1974, as amended from time to time, and to release the petitioners' seized two wheeler vehicles.

(2.) The criminal petition is taken up for hearing today, i.e. 09.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the 1st respondent - State.