KADAMANCHI SAIRAJANAND Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.866 of 2019 dated 03.08.2019 on the file of Police Station L.B.Nagar, Law and Order, Rachakonda Commissionerate, registered for the offence punishable under Section 420 IPC, wherein the petitioner herein is arrayed as the sole accused.

(2.) With the consent of the learned counsel appearing for the parties, the criminal petition is taken up for hearing through Video Conferencing in the virtual Court today, i.e. 07.01.2021.

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