DUDI SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'the Cr.P.C.'), seeking to quash the FIR / Crime No.437 of 2020 dated 26.10.2020 on the file of Siddipet I Town police station, registered for the offences punishable under Sections 147, 452, 353, 332, 395 read with Section 149 IPC, wherein the petitioners are arrayed as accused.

(2.) This Criminal Petition is taken up for hearing today, i.e. 14.12.2020, through video conferencing.

(3.) Heard Sri B. Narayan Reddy, learned counsel appearing on behalf of Sri Sanjeev Gillela, learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the 1st respondent State. With the consent of both the parties, the above case is taken up for hearing and disposal.