SHAIK MANZOOR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure by the petitioner - accused No.4 for quash of the proceedings against him in C.C.No.2594 of 2019 on the file of learned XVI Additional Metropolitan Magistrate, Cyberabad at Rajendranagar registered for the offence under Ss. 506 and 509 of the Indian Penal Code.

(2.) The facts in brief as can be gathered from the record available before this Court are as hereunder:

(3.) Aggrieved by the proceedings in C.C.No.2594 of 2019 on the file of learned XVI Additional Metropolitan Magistrate, Cyberabad at Rajendranagar, the petitioner-accused No.4 has filled the present criminal petition on the following grounds: