MUJAJHID Vs. MD YOUSUFF

JUDGEMENT

(1.) The present Criminal Petition is filed under Section 482 of Cr.P.C. seeking to quash the FIR No.421 of 2020 on the file of Dundigal Police Station, Medchal District, registered for the offence punishable under Section 307 IPC, wherein the petitioner is arrayed as accused No.2.

(2.) Heard Sri Shaik Sadiq Hussain, learned counsel for the petitioner/accused No.2 and learned Additional Public Prosecutor appearing for the respondent-State and 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. 07.12.2020.