MD. ABDUL ALEEM FAROOQI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings against the petitioners in Crime No.24 of 2021 of Sujathanagar Police Station, Bhadradri - Kothagudem District.

(2.) The petitioners herein are accused Nos.1 to 5 in the said crime. The offences alleged against them are under Sections - 143, 148, 323 and 326 read with 149 of IPC.

(3.) Heard Mr. Shaik Madar, learned counsel for the petitioners and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State. Despite service of notice, none appears on behalf of respondent No.2.