MADHADI ANIL KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.193 of 2020 on the file of Chandurthy Police Station, Rajanna Siricilla District, registered for the offences punishable under Sections 420, 487, 120-B, 471, 468 and 488 of the Indian Penal Code, 1860, Sections 7 and 19 of the Seeds Act, 1966, Clause 8(9) of the Seed (Control) Order, 1983, Section 7 of the Essential Commodities Act, 1955 and Rule 10 of the Seeds Rules 1968, wherein the petitioners herein are arrayed as accused Nos.1 to 5.

(2.) 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. 08.01.2021.

(3.) Heard learned counsel for the petitioners and learned Additional Public Prosecutor appearing for respondent No.1 - State and perused the material placed on record.