YERRAM KISHORE KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Seeking to quash the proceedings that are pending against the petitioner in PRC No.191 of 2022 on the file of the Court of III Additional Metropolitan Magistrate, Hyderabad, the present criminal petition is filed.

(2.) Heard the submission of Sri Achyuth Bharadwaj representing the petitioner and learned Assistant Public Prosecutor who argued on behalf of respondent No.1.

(3.) The Detective Inspector of Police, Banjara Hills Police Station, Hyderabad laid charge sheet against the petitioner and two others. The petitioner herein is arrayed as accused No.3. The contents of the charge sheet are that the other two accused i.e., accused Nos. 1 and 2 committed offences punishable under Sec. 370, 370(A)(2) of Indian Penal Code and petitioner/accused No.3 has committed offence punishable under Sec. 3, 4 and 5 of Immoral Traffic (Prevention) Act, 1956.