ABDUL SAYEED MOHAMMAD 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 proceedings in Criminal Petition No.2110 of 2020 in Crl.MP. No.1807 of 2020 in C.C. No.271 of 2017 which has been registered by the Women Police Station, South Zone, Hyderabad for the offences under Section 498-A and 406 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 petitioner and learned Additional Public Prosecutor appearing for the respondent State. With the consent of both the parties, the above case is taken up for hearing and disposal.