LAWS(TLNG)-2021-1-24

BANDLA SRINIVAS Vs. STATE OF TELANGANA

Decided On January 08, 2021
Bandla Srinivas Appellant
V/S
State of Telangana Respondents

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.333 of 2020 on the file of Police Station Miryalaguda(R), registered for the offences punishable under Sections 498-A, 494, 324 and 506 read with Section 34 of the Indian Penal Code, 1860, wherein the petitioner herein is arrayed as accused No.1.

(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 petitioner and learned Additional Public Prosecutor appearing for respondent No.1 - State and perused the material placed on record.