MOHD WASEEM UDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.02 of 2020 pending on the file of CCS Police Station, Hyderabad. Petitioner is accused No.5 in the said crime. The offences alleged against the petitioner are under Sections 420, 465, 467 and 468 IPC.

(2.) Heard Sri Syed Mustafa Quadri, learned counsel for the petitioner as well as the learned Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner is a practicing Advocate. There are no specific overt acts against the petitioner. The respondents 2 to 5 have implicated the petitioner in a false case.