DEGAVATH SURYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed seeking to quash the proceedings in Crime No.211 of 2020 pending on the file of Pet Basheerabad Police Station, Cyberabad Commissionerate, registered for the offences punishable under Sections 420, 406 and 506 of I.P.C. The petitioners are accused Nos.1 and 2 in the said crime.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.

(3.) On the complaint lodged by the 1st petitioner herein, the police, Pet Basheerabad P.S., has registered a case in Crime No.236 of 2019, dated 29.03.2019, against the 2nd respondent and others, for the offences under Sections 448, 453, 427 and 506 read with 34 of I.P.C. In the said case, the police have already completed investigation and laid charge sheet against the 2nd respondent herein and others. On the complaint lodged by the 2nd respondent herein, the police have registered the present case in Crime No.211 of 2020, dated 13.03.2020, against the petitioners for the offences under Sections 420, 406 and 506 of I.P.C.