VADANKI VENKATARAMANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present criminal petitions are filed under Section 482 Cr.P.C. seeking to quash the proceedings in FIR No.593 of 2020 dated 16.11.2020 on the file of Police Station Sanath Nagar, Cyberabad Commissionerate, registered for the offences punishable under Sections 406, 420 and 120-B read with Section 34 of the Indian Penal Code, 1860, wherein the petitioners in both the criminal petitions are arrayed as accused Nos.1 to 5 (A.1 to A.5).

(2.) Since, the FIR in both these criminal petitions is one and the same and the petitioners in Crl.P.No.6702 of 2020 are arrayed as accused Nos.1 to 3 and petitioners in Crl.P.No.6718 of 2020 are arrayed as accused Nos.4 and 5, they are being disposed of by this common order.

(3.) With the consent of the learned counsel appearing for the parties, the criminal petitions are taken up for hearing through Video Conferencing in the virtual Court today, i.e. 08.01.2021.