PITA JAGAN MOHAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These two criminal petitions are filed under Section 482 Cr.P.C. to quash the proceedings in Crime Nos.1588 and 1589 of 2020 pending on the file of Law and Order Police Station, L.B.Nagar, Rachakonda. The petitioners herein are the first and second accused in the above said two crimes respectively. The offences alleged against them are under Sections 420, 506, 406 read with Section 34 IPC and Section 156(3) Cr.P.C.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor in both the cases.

(3.) Perused the record.