CHINTALA SRINIVAS SRINU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. by the petitioners/accused Nos.1 to 3 seeking to quash the notice dated 17.11.2020 issued under Section 91/160 of Cr.P.C. in Crime No.156 of 2020 of NTPC Police Station, Ramagundam Commissionerate.

(2.) Heard Sri T. Koteshwara Prasad, learned counsel for the petitioners/A.1 to A.3 and learned Additional Public Prosecutor appearing for the first respondent-State. Perused the material placed on record.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e., 14.12.2020.