REGENT COMPUTRONICS PVT. LTD.

Vedula Venkataramana Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

LALITA KUMARI VS. GOVT. OF U.P. [REFERRED TO]
NEEHARIKA INFRASTRUCTURE (P) LTD. V. STATE OF MAHARASHTRA [REFERRED TO]
YACOOB V. EMPEROR [REFERRED TO]
NAGI REDDY VS. STATE [REFERRED TO]
THE PUBLIC PROSECUTOR VS. K. BHIMESWARA RAO [REFERRED TO]
RAMA SHANKAR SHUKLA VS. RIKHAB KUMAR JAIN [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF TELANGANA VS. HABIB ABDULLAH JEELANI & ORS. [REFERRED TO]
LAL KAMLENDRA PRATAP SINGH VS. STATE OF U P [REFERRED TO]
HEMA MISHRA VS. STATE OF U.P. [REFERRED TO]
RAVURI KRISHNA MURTHY V. STATE OF TELANGANA [REFERRED TO]
PRATHVI RAJ CHAUHAN VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) The present criminal petition is filed under Sec. 482 CrPC seeking to quash FIR No. 26/2024 dt. 25/1/2024 registered by P.S. Central Crime Station.

(2.) Heard Mr. V. Pattabhi, learned senior counsel appearing for Ms. B. Vanaja, learned counsel for the Petitioner, Mr. PalleNageshwar Rao, learned Public Prosecutor appearing for Respondent Nos.1 and 2 and Mr. Nimma Narayana, learned counsel for Respondent No. 3.

(3.) Respondent No. 3 herein is the complainant. He lodged a complaint dt. 16/12/2023 against the Petitioner herein and another accused before P.S. IS Sadan. The following was allegedin the complaint dt. 16/12/2023:

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VEDULA VENKATARAMANA Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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