REGENT COMPUTRONICS PVT. LTD.

Sadam Krishna Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

SHEONANDAN PASWAN VS. STATE OF BIHAR [REFERRED TO]
STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
JAHARLALDAS VS. STATE OF ORISSA [REFERRED TO]
TANVIBEN PANKAJKUMAR DIVETIA VS. STATE OF GUJARAT [REFERRED TO]
STATE OF KERALA VS. P SUGATHAN [REFERRED TO]
STATE N C T OF DELHI VS. NAVJOT SANDHU ALIAS AFSAN GURU [REFERRED TO]
A P MAHESH COOPERATIVE URBAN BANK SHAREHOLDERS WELFARE ASSOCIATION VS. RAMESH KUMAR BUNG [REFERRED TO]
STATE VS. M. MARIDOSS [REFERRED TO]

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure (for short 'Cr.P.C.') by the petitioner/accused No.1 to quash the proceedings against him in Crime No.250 of 2023 of Musheerabad Police Station, registered for the offences punishable under Ss. 328, 380 and 120 (B) IPC.

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

(3.) Sri P. Suresh, learned counsel, has filed vakalat on behalf of respondent No.2.

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SADAM KRISHNA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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