RAMESH KUMAR M. Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in C.C.No.8140 of 2020 pending on the file of XII Additional Chief Metropolitan Magistrate at Nampally, Hyderabad. The petitioner herein is Accused No.11 in the said case. The offences alleged against the petitioner herein are under Sections 409, 420, 464, 465, 466, 468 and 471 read with 120-B of IPC.

(2.) Heard Sri A.Ramesh, learned senior counsel, representing M/s. Pillix Law Firm, for the petitioner, learned Assistant Public Prosecutor and Sri B.Narasimha Sharma, learned counsel for 2nd respondent and perused the record.

(3.) As per the charge sheet, the allegations against the petitioner are as follows:-