BORE SRINIVAS 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.121 of 2021 of Naspur / CCC Police Station, Ramagundam District.

(2.) The petitioners herein are accused Nos.1 to 7 in the said Crime. The offences alleged against them are under Sections - 188, 186 of IPC, Section - 3 of the Epidemic Diseases Act, 1897 (for short 'E.D. Act') and Section - 51 (b) of the Disaster Management Act, 2005 (for short D.M. Act) respectively.

(3.) Heard Mr. D. Pochaiah, learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of respondent Nos.1 to 3 - State.