N. VENUGOPAL RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the docket order dated 20.08.2020 in C.C. No.3381 of 2020 passed by the learned V Additional Metropolitan Magistrate - cum - V Additional Junior Civil Judge, Cyberabad at L.B.Nagar by recalling the Non- bailable Warrant (NBW) issued against the petitioner.

(2.) The petitioner is sole accused in the said C.C.No.3381 of 2020. The offence alleged against him is under Section 420 of IPC.

(3.) Heard Mr. S. Surender Reddy, learned counsel for the petitioner - accused and the learned Assistant Public Prosecutor appearing on behalf of the respondent - State, and perused the entire material available on record.