MOHD JAMEEL AHMED Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All the above Criminal Petitions are filed to quash the proceedings against the petitioners - accused in respective Crimes / Calendar Cases. The details of relevant Crimes / Calendar Cases, offences alleged, nature of offences etc., are mentioned in the following tabular form:

(2.) Heard Mr. M.A.K. Mukheed, Mr. Gajanand Chakravarthy, Mr. K. Surender, Mr. Praveen Kumar Veerjala, Ms. P. Radhika, Mr. Srinivas Reddy Balakisti, Ms. C. Sunitha Kumari, Mr. Kondadi Ajay Kumar, Mr. S.M. Subhan, Ms. N. Arthi, Mr. Y. Bala Murali, Mr. Boggula Raju, Mr. S. Chandrasekhar, Mr. V. Yadukrishna Sainath, learned counsel appearing on behalf of respective petitioners and learned Public Prosecutor appearing on behalf of respondents - State.

(3.) The question involved in all the above matters is one and the same and, therefore, the same are disposed of by way of this common order.