DESHINENI NAGA RAJU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the facts of the case, issue involved and the petitioner is one and the same in all these Criminal Petitions, all these Criminal Petitions are taken up together and are being disposed of by this common order.

(2.) Criminal Petition Nos.7417, 7418, 7419 and 7420 of 2021 are filed by the petitioner/A.8, under Section 482 of the Code of Criminal Procedure, 1973, seeking to quash the proceedings against him in Crime Nos.59/2021, 316/2021, 468/2020 and 421/2020 respectively, of Jangaon Police Station, Warangal District, registered for the offences punishable under Sections 379, 457 and 380 of IPC.

(3.) Heard the learned counsel for the petitioner/A.8 and the learned Assistant Public Prosecutor representing the 1st respondent-State in all these Criminal Petitions and perused the record.