ISHOO NARANG Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Criminal Petitions, though relating to different crimes but concerning the same petitioners/accused and relating to similar nature of offences, have been considered together and are being taken up for disposal by way of a common order.

(2.) Crl.P.No.3966 of 2020 is filed to quash FIR No.11 of 2018 on the file of CBI, BS and FC, Bangalore. The petitioners are accused Nos.1 to 4 in the said crime. The offences alleged against them are under Sections - 409, 420, 467, 468 and 471 read with 120-B of IPC and also under Section - 13 (1) (d) read with 13 (2) of the Prevention of Corruption Act, 1988 (for short 'Act, 1988').

(3.) The very same petitioners have filed Crl.P.No.3982 of 2020 to quash FIR No.RC0352020A0002 on the file of CBI ACB, Hyderabad. The petitioners are accused Nos.1 to 4 in the said crime. The offences alleged against them are under Section - 420 read with 120-B of IPC and under Section - 13 (1) (d) read with 13 (2) of the Act, 1988.