VASUNDHARA CHARY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') to quash the proceedings against the petitioner/accused No.1 in Crime No.140 of 2024 of Charminar Police Station, Hyderabad, registered for the offences punishable under Sec. 420 of the Indian Penal Code, 1860 (for short 'IPC') and Sec. 80(a) of the Motor Vehicles Act, 1988 (for short 'the Act').

(2.) The brief facts of the case are that respondent No.2-Sub Inspector of Police, lodged a complaint against the accused stating that when he along with his staff are conducting vehicle checking at Gulzar House X road, they stopped 3 two- wheeler vehicles, driven by the accused, without number plate and that when they asked them why they are driving the vehicles without number plate, they gave hasty answers. Therefore, respondent No.2, seized the vehicles and brought them to Police Station along with the accused. Thereafter, a case was registered; vide Crime No.140 of 2024 for the offences punishable under Sec. 420 of IPC and Sec. 80 (a) of the Act.

(3.) Heard Sri Baglekar Akash Kumar, learned counsel appearing on behalf of the petitioner as well as Sri D. Arun Kumar, learned Additional Public Prosecutor appearing on behalf of the respondents.