LEON CHRISTOPHER EMANUEL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') to quash the proceedings against the petitioner/accused in C.C.No.997 of 2022 pending on the file of XI-Additional Chief Metropolitan Magistrate at Secunderabad. The offences registered against the petitioner are under Ss. 420 of Indian Penal Code (for short 'I.P.C') and under Sec. 12 (1) (b) of Indian Passport Act, 1967.

(2.) The facts of the case are that on 14/8/2021 at 1900 hours, respondent No.2 lodged a complaint before the police stating that her husband i.e., petitioner herein, obtained Police Clearance Certificate which was cleared by Karkhana Police, without proper verification, as a D.V.C. case is pending against him in Bombay since 2018. Further, he has also given false particulars to a public servant in Telangana and Indian High Commission at Botswana while issuing a new passport. As such, prayed to take necessary action against him.

(3.) Heard Sri P.Vamsheedhar Reddy, learned counsel for the petitioner and Sri D.Arun Kumar, learned Additional Public Prosecutor appearing for respondent No.1-State.