MOHAMMAD NASEEM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All the above Criminal Petitions are filed to quash the proceedings against the petitioners-accused in respective Crimes/Calendar Cases/Preliminary Register Cases (P.R.Cs)/ Sessions Cases. The details of the relevant Crimes/C.Cs/ S.Cs/P.R.Cs, offences alleged etc., are mentioned in the following tabular form: <IMG>JUDGEMENT_63_LAWS(TLNG)8_2023_1.jpg</IMG> <IMG>JUDGEMENT_63_LAWS(TLNG)8_2023_2.jpg</IMG> <IMG>JUDGEMENT_63_LAWS(TLNG)8_2023_3.jpg</IMG> <IMG>JUDGEMENT_63_LAWS(TLNG)8_2023_4.jpg</IMG>

(2.) Heard Sri Nageshwar Rao Pujari, Sri C. Rajeshwar Reddy, Sri T.S. Praveen Kumar, Sri M. Anil Kumar, Sri C. Vijay Shekar Reddy, Sri K. Venumadhav, Sr. R.R. Kalyan, Sri S. Ram Reddy, Sri Tera Rajinikanth Reddy, Sri Pranay Aditya Boyini, Sri Mohd. Fasiuddin, Sri Mettu Shankar, Sri Venkat Rao Patil and Sri Shaik Mahammad Hussen, the learned counsel appearing on behalf of respective petitioners and Sri C. Pratap Reddy, the learned Public Prosecutor appearing on behalf of respondent - State.

(3.) The question involved in all these criminal petitions is one and the same and, therefore, they are being disposed of by way of this common order.