MOHD YOUNUS Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these matters arise out of one and same Crime viz., FIR No.580 of 2020 and the same are filed seeking different reliefs which can be divided into three categories viz.,

(2.) Heard Mr. M.V. Suresh Kumar, learned Senior Counsel representing Mr. M.V. Pratap Kumar, Mr. K.S. Murthy, learned counsel representing Mr. A. Shravya Murthy and Mr. Aravala Sreenivasa Rao, learned counsel in Crl.P. Nos.5474, 5561, 5611, 5612, 5613, 5628 and 5629 of 2020 and W.P. Nos.3481, 3483, 3489 and 3505 of 2021 respectively, learned Public Prosecutor appearing on behalf of respondent No.1 - State, and Mr. D.V. Sitharam Murthy, learned Senior Counsel representing Mr. H. Srinivasa Rao, learned counsel for respondent No.2 - de facto complainant and also Mr. S. Ram Mohan, learned Assistant Government Pleader for Home.

(3.) Criminal Petition No.5474 of 2020 is the leading case as it is filed seeking to quash the proceedings against accused Nos.1, 2 and 4. Thus, for convenience sake, this petition will be taken up for discussion.