BAILLY GUI LANDRY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Mr.Baily Gui Landry, petitioner, has filed these two Criminal Petitions under Section - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the order of deportation in the judgments both dated 06.05.2021 in C.C.No.36 of 2020 and C.C.No.27 of 2020 passed by the I Additional Junior Civil Judge-cum-IX Additional Metropolitan Magistrate, Cyberabad at Kukatpally and also release him from custody of Cyber Crime, Cyberabad immediately.

(2.) Since the petitioner is common, the issue involved is common and the contentions raised by the parties are also common, both the Criminal petitions are heard together and decided by this common order.

(3.) Heard Sri P.Shashi Kiran, learned counsel for the petitioner and learned Public Prosecutor for State and perused the record.