MAILURE MADHAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A2 seeking to quash the proceedings against him in C.C.No.5489 of 2020 on the file of learned VI Additional Metropolitan Magistrate-cumJudicial First Class Magistrate, Special (Mobile) Court, Cyberabad at L.B. Nagar.

(2.) Heard the learned counsel for petitioner/A2, learned Assistant Public Prosecutor appearing for respondent No.1-State and perused the record.

(3.) Learned counsel for the petitioner/A2 would submit that the allegations made in the complaint do not constitute the offences punishable under Sections 420, 468, 471, 447, 427 and 506 of IPC. It is further submitted that charges are not yet framed in the subject C.C.