BUDIDA BIKSHAMAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. Deshpande, learned counsel for the petitioner and Dr. D. Manikya Rao, learned counsel for respondent No.2.

(2.) This petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") for quashing of proceedings in C.C.No.160 of 2019 (Cr.No.235 of 2015 registered before Yadagirigutta Police Station) on the file of learned Judicial First Class Magistrate, Alair under Ss. 120 (B), 418, 419, 420, 465, 468 and 471 of Indian Penal Code, 1860 (for short "IPC").

(3.) Case of the petitioner is that he is a former member of the Telangana State Legislative Assembly (MLA) representing Alair constituency in the District of Nalgonda. He was M.L.A for the term 2009-2014.