MURTHY SRINIVAS REDDY RAMESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Code of Criminal Procedure, 1973, is filed by the petitioner/Accused No.5 seeking to quash the proceedings against him in S.C.No.77 of 2003 on the file of Assistant Sessions Judge, Siddipet, Medak District.

(2.) Heard the learned counsel for the petitioner/Accused No.5, the learned Additional Public Prosecutor representing the 1st respondent-State and perused the record.

(3.) Learned counsel for the petitioner/accused No.5 would submit that there is no specific allegation against the petitioner/accused No.5 and moreover the name of the petitioner is also not mentioned in the First Information Report; that there is no prima facie case against the petitioner; that accused Nos.1 to 4 and 6 were acquitted by the Court concerned and the case against Nos.7 and 8 was dismissed as abated and ultimately prayed to quash the proceedings against the present petitioner/accused No.5.