MOHD.RAFIQUE MITHA BHATIYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl. P. No. 209 of 2020 and Crl. P. No. 224 of 2020 are filed to quash the proceedings against the Petitioners in C.C. No. 15 of 2019 and C.C. No. 12 of 2019 respectively, both pending on the file of the I Metropolitan Magistrate (Municipal Court), Chudi Bazar, Hyderabad.

(2.) Heard Mr. Aadesh Varma, learned counsel for the petitioners in both the petitions and learned Public Prosecutor appearing on behalf of the respondents.

(3.) The lis and the Petitioners involved in the criminal petitions are the same. Therefore, they were heard together and are disposed of vide the following common order.