SURA SANTOSH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 Cr.P.C. is filed by the petitioner/accused No.2 seeking to quash the proceedings against him in Crime No.258 of 2019 of Basanthnagar Police Station, Peddapalli District, registered for the offence punishable under Section 5 of the Explosive Substance Act, 1908.

(2.) Heard the learned counsel for the petitioner/accused No.2 and the learned Additional Public Prosecutor appearing for the respondent-State. Perused the record.

(3.) Learned counsel for the petitioner/accused No.2 would submit that the petitioner has not committed any offence as alleged in the complaint; that the allegations in the complaint, prima facie, do not disclose any offence committed by the petitioner; that the petitioner is not present at the scene of the offence and the same shall be established through documents; that the petitioner is not conducting any blasting operations or he has entrusted the same to any another person and ultimately prayed to quash the proceedings against the petitioner/accused No.2 in the subject crime.