SAMBARI PAVAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioners - accused Nos.1, 2 and 3 seeking to quash the proceedings against them in Crime No.7 of 2021 pending on the file of the Station House Officer, Mamada Police Station, Nirmal District. The offences alleged against the petitioners are under Sections 270 and 273 read with Section 34 of the Indian Penal Code, 1860.

(2.) Heard learned counsel for the petitioners and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) The learned counsel for the petitioners as well as the learned Assistant Public Prosecutor would submit that the subject matter is squarely covered by the common order in Chidurala Shyamsubder v. State of Telangana; Crl.P.No.3731 of 2018 and batch, decided on 27.08.2018 rendered by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, and placed a copy of the said judgment for perusal.