MOHAMMED FAROOQ ALI KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.3078 of 2019 is preferred by petitioner/A1, Criminal Petition No.6513 of 2019 is preferred by petitioner/A2 and Criminal Petition No.6467 of 2019 is preferred by petitioners/A4 and A5 seeking quashing of the proceedings in CC No.250 of 2017 on the file of XXVI Metropolitan Magistrate, Maheshwaram, Cyberabad.

(2.) Criminal Petition No. 8059 of 2019 is preferred by A1 and A2 for quashing of proceedings in CC No.230 of 2017 on the file of XXVI Metropolitan Magistrate, Maheshwaram, Cyberabad. Initially a private complaint was filed in September 2016, which was sent to the police station for the purpose of investigation. The said complaint was received by the police on 6/10/2016, which was registered on the same day by Maheshwaram Police and filed final report on 6/1/2017 stating that complaint filed by the defacto complainant was closed for lack of evidence. On the same day i.e., 6/1/2017, protest petition was filed by the defacto complainant questioning the correctness of the final report filed in the said Crime No.240 of 2016 referring the case as 'lack of evidence'. The cognizance taken in CC230/2017 is on the basis of protest petition and cognizance taken in CC 250/2017 is on the basis of a private complaint on the very same facts.

(3.) Since the subject matter in both the complaints/CC's, accused and complainant is one and the same and similar grounds are raised in all the Criminal Petitions, they are being heard together and disposed off by this Common Order.