LAWS(TLNG)-2020-1-148

BENJWAL SANJAY KUMAR Vs. STATE OF TELANGANA

Decided On January 06, 2020
Benjwal Sanjay Kumar Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) I.A.No.3 of 2020 is filed to recall NBW issued against the petitioner/Accused No.1 vide docket order, dated 20.08.2019, in C.C.No.100 of 2018 on the file of Judicial Magistrate of First Class, Chennur.

(2.) The Criminal Petition, under Section 482 Cr.P.C. is filed by the petitioner/accused No.1 seeking to quash the proceedings against him in the afore-mentioned Calendar Case.

(3.) Heard the learned counsel for the petitioner/accused No.1 and the learned Additional Public Prosecutor appearing for the 1st respondent-State. Perused the record.