VIVEKANAND YADAV Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. N. Naveen Kumar, learned counsel for the petitioner, learned Assistant Public Prosecutor appearing on behalf of respondent No.1 and Mr. Kasi Nageswara Rao, learned counsel appearing on behalf of respondent No.2.

(2.) This petition is filed to quash the proceedings in Crime No.125 of 2020 of Trimulghery Police Station, Hyderabad City Commissionerate.

(3.) The petitioners herein are accused Nos.1 to 4 in the aforesaid crime. The offence alleged against them are under Ss. - 420, 406, 467, 468, 471 and 506 read with 34 of IPC.