GUDEM MAHIPAL REDDY Vs. POTTI CHANDU KUMAR

JUDGEMENT

(1.) Heard Mr. S.Niranjan Reddy, learned senior counsel for the petitioner; Mr. M.S. Achyutha Bharadwaj, learned counsel for the first respondent - de facto complainant; and Mr. Ganesh, learned Assistant Public Prosecutor for the State of Telangana.

(2.) This petition has been filed under Sec. 482 of the Criminal Procedure Code, 1973 (Cr.P.C) for quashing of offences arising out of C.C.No.320 of 2015 on the file of learned Additional Judicial First Class Magistrate, Sangareddy, culminating in conviction vide the judgment and order dtd. 10/12/2015 now pending in appeal vide Criminal Appeal No.156 of 2015 on the file of the learned IX Additional District Judge, Medak at Sangareddy.

(3.) Case of the petitioner is that he is a Member of Legislative Assembly (MLA) representing Patancheru constituency in the district of Sangareddy having been elected on the ticket of Telangana Rashtra Samithi (TRS) party.