PRASAD VEERA POTLURI Vs. VIKRAM KAILAS

JUDGEMENT

(1.) Mr. Prasad Veera Potluri, filed Criminal Petition No.2745 of 2020 under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), to quash the proceedings against him in Crime No.391 of 2020, pending on the file of Banjara Hills Police Station, Hyderabad City Commissionerate. He is accused No.1 in the said crime. The offences alleged against him are under Sections 452, 427, 504, 506 and 147 read with 149 of the Indian Penal Code (for short 'IPC'), 1860.

(2.) The very same petitioner filed Criminal Petition No.2807 of 2020 under Section 438 of Cr.P.C. to grant anticipatory bail in the said crime.

(3.) The petitioner has also filed another Criminal Petition No.3307 of 2020 under Section 438 of Cr.P.C. to grant anticipatory bail in an unregistered Crime with regard to the complaint dated 23.06.2020 lodged by Mrs. Shruti Reddy with the Banjara Hills Police Station.