VASUDEV DESHPANDE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.6470 of 2021 is filed to quash the order, dated 02.08.2021 passed in Crl.M.P.No.2219 of 2021 in Crime No.515 of 2021 on the file of the II Additional Junior Civil Judge-cum-X Additional Metropolitan Magistrate, Cyberabad, Kukatpally.

(2.) Criminal Petition No.6472 of 2021 is filed to quash the order, dated 02.08.2021 passed in Crl.M.P.No.2220 of 2021 in Crime No.515 of 2021 on the file of the II Additional Junior Civil Judge-cum-X Additional Metropolitan Magistrate, Cyberabad, Kukatpally.

(3.) Since the issue involved in both the petitions is inter- connected, they are being disposed of by this common order.