B GOVIND RAO GOVIND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to quash the order dated 10.02.2021 in Crl.M.P.No.649 of 2021 in Crime No.460 of 2020 passed by the Metropolitan Sessions Judge, Cyberabad, Ranga Reddy District at L.B.Nagar (for short, Court below).

(2.) Heard Sri Putta Krishna Reddy, learned counsel representing Sri Pottigari Sridhar Reddy, learned for the petitioner and learned Public Prosecutor.

(3.) The petitioner herein is accused No.5 in Crime No.460 of 2020 on the file of CCS, EOW, Cyberabad, registered for the offences punishable under Sections 420, 406, 506 read with Section 34 of IPC and Section 5 of the Telangana Protection of Depositors of Financial Establishments Act, 1999. The Police have arrested the petitioner herein on 01.02.2021, and at present, he is in Central Prison, Cherlapally.