KOTAMARTHI SURESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C to quash the proceedings in C.C.No.784 of 2014 on the file of Judicial First Class Magistrate, Ramannapet, Nalgonda District.

(2.) Heard Sri Ramesh Chilla, learned counsel for the petitioner and learned Public Prosecutor. Perused the record.

(3.) The petitioner herein is Accused No.17 in CC.No.784 of 2014. The offences alleged against the petitioner herein are under Sections 147, 148, 324, 324, 506- II r/w149 IPC. In all, there are 21 accused. On perusal of the said charge sheet, there are no specific overt acts against the petitioner/A-17. All the allegations are general in nature, and against all the accused.