CHOUDAM SUMANTH VISHNU TEJA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the submission of Smt. K. Annapurna Reddy, learned counsel for the petitioners/Accused Nos.3 and 4, the learned Assistant Public Prosecutor appearing for respondent No.1 " State, and Sri K. Srinivas, Advocate, representing Sri K. Krishnaiah, learned counsel appearing for respondent No.2.

(2.) This Criminal Petition under Sec. 482 Cr.P.C. is filed seeking the Court to quash the proceedings that are pending against the petitioners, who are arrayed as Accused Nos.3 and 4 in FIR No.153 of 2019 of Central Crime Station, Hyderabad.

(3.) Learned counsel for the petitioners submits that the petitioners have not committed any offences whatsoever and, indeed, they were not present in India during the relevant time i.e. when the crime was registered and they were pursuing their studies at USA and a false case was foisted against them and, therefore, they moved the present Criminal Petition seeking to quash the proceedings that are pending against them.