PATNAM NARENDER REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri Gandra Mohan Rao, learned Senior Counsel representing Mr. T.V. Ramana Rao, learned counsel for the petitioner and Sri Palle Nageswar Rao, learned Public Prosecutor.

(2.) The present Criminal Petition is filed under Sec. 528 Bharatiya Nagarik Suraksha Sanhita, 2024 (for short, 'BNSS'), to quash the docket order dtd. 13/11/2024 passed by the learned Judicial Magistrate of First Class at Kodangal, Vikarabad (for short, 'the Magistrate') in Cr.No.153 of 2024 of Bomraspet Police Station.

(3.) The petitioner is an Ex-MLA. He is an accused No.1 in the aforesaid crime. The offences alleged against the petitioner herein are under Ss. 61 (2), 49, 191(2), 191(3), 132, 109, 121(1), 126(2), 336(4), 324(4) read with 49 and 190 of Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS') and Sec. 3 of the Prevention of Damage to Public Property Act, 1984 (for short, 'PDPPA') and Sec. 128 of BNSS.