SYED HASHIM IBRAHIM Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Ss. 482 of Code of Criminal Procedure (for short 'Cr.P.C.') by the petitioner/accused to quash the proceedings in FIR No.101 of 2023 on the file of the Station House Officer, Kanchanbagh Police Station, Hyderabad, registered for the offences under Ss. 386, 447 and 323 of the Indian Penal Code (for short 'IPC'), which was registered on the basis of complaint given by respondent No2/de-facto complainant.

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

(3.) In the complaint made by respondent No.2, it is alleged that the petitioner has given Rs.2,00,000.00 and video-graphed the incident and after signing the agreement, petitioner has taken back the amount and till date no case was registered in that aspect.