A. RAMAKRISHNA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Since the lis involved in both the matters is the same, they were heard together and are disposed of by way of this Common Order.

(2.) Crl.P.No.659 of 2022 is filed to quash the proceedings in Cr.No.439 of 2021 of Amberpet Police Station. The petitioners are A.1 and A.2 in the said crime. The offence alleged against them is under Sec. 8(2) of the Telangana Public Security Act, 1992 (for short, 'the Act ')

(3.) W.P.No.6479 of 2022 is filed by the wife of Akkiraju Hara Gopal @ Ramakrishna @ RK to quash the above said crime and to issue a consequential direction to all the respondents to release the seized book titled "Sayudha Shanthi Swapnam ' written on her husband, by handing over all the 1000 seized copies to her and also direct the respondents not to obstruct the petitioner in conducting the Book Release Meeting.