EGA VENKATESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') by petitioners/accused Nos.1 and 2 to quash the proceedings against them in C.C.No.7396 of 2022 on the file of XI Additional Metropolitan Magistrate, Kukatpally, Cyberabad. The offence alleged against petitioners is under Sec. 324 read with Sec. 34 of Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Ms. B.Keerthi Reddy, learned counsel for the petitioners and Mr. Surepalli Prashanth, learned Assistant Public Prosecutor for the respondent - State. Perused the material on record.

(3.) On the basis of a complaint of respondent No.2, FIR bearing No.595 of 2021 was registered on 16/12/2021 for the offence under Sec. 324 read with Sec. 34 of IPC.