KADIRE SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. - 482 of the Code of Civil Procedure, 1973, to quash the proceedings in Crime No.222 of 2021 of Jagtial Town Police Station, Jagtial District.

(2.) The petitioner herein is sole accused in the said Crime. The offences alleged against him are under Sec. s - 417, 420, 493, 496 and 376 (2) (n) of IPC.

(3.) Heard Mr. M.A.K. Mukheed, learned counsel for the petitioner - accused, Mr. M. Srikanth, learned counsel for respondent No.2 - de facto complainant, and learned Assistant Public Prosecutor appearing on behalf of respondent No.1 - State.