SYED AIJAZ ALI KHAN 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 in Crime No.231 of 2020 dated 04.11.2020 on the file of Yallandu, Badradri-Kottaguddem police station, for the offences punishable under Section 294-b, 494 and 506 read with Section 34 IPC, wherein the petitioners are arrayed as accused Nos.1 and 2

(2.) This Criminal Petition is taken up for hearing today, i.e. 07.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the 1st respondent. With the consent of both the parties, the above cases are taken up for hearing and disposal.