ATUL KATARIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition has been filed under Section 482 Cr.P.C. seeking quashing of PRC No.1037 of 2019 on the file of XII Additional Metropolitan Magistrate, Kukatpally, Ranga Reddy District.

(2.) The criminal petition is taken up for hearing today, i.e. 08.12.2020, through video conferencing.

(3.) Heard learned counsel for the petitioner, learned Additional Public Prosecutor appearing for respondent No.1 - State and Sri P. Krishna Murthy, learned counsel appearing for respondent No.2 - de facto complainant.