KODAMANCHILI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since these criminal petitions arise out of the same crime, they are being disposed of by way this common order.

(2.) Criminal Petition No.3839 of 2020 is filed by A1, Criminal Petition No.4339 of 2020 is filed by A3 to A5 and Criminal Petition No.4434 of 2020 is filed by A2 under Section 482 of Cr.P.C to quash the proceedings in Crime No.245 of 2020 pending on the file of Raidurgam Police Station, Cyberabad. A1 has also filed Criminal Petition No.4356 of 2020 under Section 438 of Cr.P.C to grant anticipatory bail in the very same crime.

(3.) The offences alleged against the petitioners herein are under Sections - 420, 406, 409, 468, 471 and 506 read with 34 of IPC.