K.SATYANARAYANA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure by the petitioner - accused No.2 to quash the proceedings in C.C.No.276 of 2015 on the file of learned III Additional Chief Metropolitan Magistrate at Hyderabad, the cognizance of which was taken on file for the offences punishable under Ss. 406 and 420 of the Indian Penal Code.

(2.) The brief facts, as per the record available before the Court are as under: