SMR BUILDERS PRIVATE LIMITED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings against the petitioners in Crime No.142 of 2021 of Gachibowli Police Station, Cyberabad Commissionerate.

(2.) The petitioner Nos.2 and 3 herein are accused Nos.3 and 2 and Managing Director and Civil Engineer of petitioner No.1 Company respectively. The offence alleged petitioners are under Sec. s - 304-II, 188 and 201 read with 109 of IPC and Sec. s - 184, 190 and 196 of the Motor Vehicles Act, 1988 (for short 'M.V. Act').

(3.) Heard Mr. E. Madan Mohan Rao, learned senior counsel for the petitioners and the learned Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice, none appears on behalf of respondent No.2 - complainant.