AHMED MOHIUDDIN Vs. STATE OF TELENGANA

JUDGEMENT

(1.) Heard learned Party-in-person, learned Public Prosecutor appearing on behalf of respondent No.1 and Mr. Islamuddin Ansari, learned counsel representing Mr. Ahmed Mohiuddin, learned counsel for respondent No.2.

(2.) This Criminal Petition is filed under Sec. - 482 of the Cr.P.C. to quash the order dtd. 15/9/2021 in Crl.M.P. No.1112 of 2021 in C.C. No.57 of 2015 passed by the XIV Additional Chief Metropolitan Magistrate, Hyderabad.

(3.) The petitioner herein is de facto complainant. The offences alleged against respondent No.2 - accused No.1 are under Sec. s - 324 and 506 of IPC.