NARESH MANDPURAM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure (for short 'Cr.P.C.') by the petitioners/accused Nos.1 and 3 seeking to set aside the docket order dtd. 17/4/2023 in C.C.No.1016 of 2017 passed by the I Additional Chief Metropolitan Magistrate at Nampally, Hyderabad.

(2.) The brief facts culled out from the complaint are that respondent No.2 filed a complaint against the petitioners/accused Nos.1 and 3 and other accused alleging that the petitioners along with others gathered and staged dharna in front of TS Secretariat, NTR Marg, Hyderabad and started raising slogans against the Government of Telangana with the following demands:

(3.) Heard learned counsel for the petitioners and Sri S.Ganesh, learned Assistant Public Prosecutor for respondent No.1 - State. Perused the record.