MALLIDI VENKATA THATA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.358 of 2020 on the file of Rachakonda Cyber Crime Police Station, Ranga Reddy District, registered for the offences punishable under Sections 417, 419, and 420 IPC and under Sections 66C and 66D of the Information Technology Act, 2000, wherein the petitioner herein is arrayed as A.2.

(2.) The criminal petition is taken up for hearing today, i.e. 04.01.2021, through Video Conferencing.

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