LINGAMANENI VENKATA SURYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions seven in number, vide Criminal Petition Nos.9830, 9832, 9836, 9843, 9860, 9861 and 9744 of 2022, though arose out of different Criminal Revision Petitions, are based on similar set of facts. Also, common question of law is involved. Hence, all are taken up together for discussion and disposal.

(2.) Challenge in Criminal Petition No.9830 of 2022 is the order that is rendered by the Court of Metropolitan Sessions Judge, Hyderabad in Criminal Revision Petition No.82 of 2022 dtd. 14/10/2022. The said order is the outcome of the decision rendered by the Court of VI Metropolitan Magistrate, Hyderabad in Crl.M.P.No.90 of 2022 in STC.NI.No.288 of 2021, dtd. 13/6/2022.

(3.) Challenge in Criminal Petition No.9832 of 2022 is the order that is rendered by the Court of Metropolitan Sessions Judge, Hyderabad in Criminal Revision Petition No.83 of 2022 dtd. 14/10/2022. The said order is the outcome of the decision rendered by the Court of VI Metropolitan Magistrate, Hyderabad in Crl.M.P.No.88 of 2022 in STC.NI.No.300 of 2021, dtd. 13/6/2022.