KAUSAR MOHIUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against the petitioner/accused in CC.No.34 of 2019 on the file of Sessions judge for MPs and MLAs, Nampally at Hyderabad.

(2.) Heard learned counsel for petitioner who submits that the lis in this Criminal Petition is covered by the Orders passed in Criminal Petition Nos.6538 dated 15.12.2020, Crl.P.No.5491 of 2020 dated 10.12.2020, Crl.P.No.5773 of 2020 dated 10.12.2020, Crl.P.No.5456/2020 dated 10.12.2020 and Crl.P.No.5457/2020 dated 10.12.2020.

(3.) Heard Smt.Sridevi, learned Additional Public Prosecutor.