DANNARAPU MADHAVA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 seeking to quash the proceedings in C.C.No.1665 of 2020 on the file of I Additional Judicial Magistrate of First Class at Khammam against the petitioner - accused. The offences alleged against him are under Secs. - 270 & 273 of IPC.

(2.) Heard Mr. Karunakar Reddy, learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing on behalf of the respondent - State.

(3.) The learned counsel for the petitioner as well as the learned Assistant Public Prosecutor would submit that the subject matter is squarely covered by a common order in Chidurala Shyamsubder v. State of Telangana,Crl.P.No.3731 of 2018 & batch, decided on 27/8/2018. rendered by the High Court of Judicature at Hyderabad for the State of Telangana and the State of Andhra Pradesh, and placed copy of the said judgment for perusal.