BEGAN RAVIDER RAVI 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 / Crime No.27 of 2020 dated 18.03.2020 on the file of Kotepally police station, Vikarabad District for the offences punishable under Sections 447, 427, 509, 505 and 506 read with Section 34 IPC.

(2.) This Criminal Petition is taken up for hearing today, i.e. 14.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for the respondent Nos.1 and 2. With the consent of both the parties, the above case is taken up for hearing and disposal.