ALAKONDA MALLA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P.No.1643 of 2021 is filed to quash the order dated 16.01.2021 passed in Crl.M.P.No.526 of 2020 in Crime No.110 of 2019 in C.C.No.1374 of 2020 by the learned V Metropolitan Magistrate, Cyberabad, Ranga Reddy District (for short, Court below), while Crl.P.No.2321 of 2021 is filed to quash the order dated 24.11.2020 passed in C.C.No.1374 of 2020 by the Court below.

(2.) Heard Sri N.Naveen Kumar, learned counsel for the petitioner, Sri Veera Babu Gandu, learned counsel appearing for the second respondent and the learned Public Prosecutor in both the criminal petitions.

(3.) Perused the record.