GUGLOTH VEERA BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.172 of 2020 on the file of Miryalaguda I Town Police Station, Nalgonda District, registered for the offences punishable under Sections 120-B, 420, 423, 468 and 471 IPC, wherein the petitioner herein is arrayed as accused No.3.

(2.) The criminal petition is taken up for hearing today, i.e. 06.01.2021, through Video Conferencing.

(3.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for respondent No.1 - State.