NALLA SANJEEVA 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 FIR No.314 of 2020 on the file of Police Station CCC Naspur, Mancherial District, against the petitioners.

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

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