MOHAMMED GUFRAN RABBANI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State, and perused the record.

(2.) The present Criminal Petition is filed by the petitioner under Sec. - 482 of Cr.P.C. seeking to quash the proceedings in Crime No.1326 of 2021 pending on the file of Rajendranagar Police Station, Cyberabad Commissionerate.

(3.) The petitioner herein is arraigned as accused No.1 in the said crime. The offences alleged against him are under Sec. s - 420, 468 and 471 read with 34 of IPC.