A.REVANTH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 528 of the Bharatiya Nagrik Surakhsa Sanhita (hereinafter 'BNSS') to quash the proceedings in C.C. No. 312 of 2024 by setting aside the order dtd. 23/8/2024 in the said C.C. passed by Principal Special Judicial First-Class Magistrate for Excise Cases at Hyderabad (hereinafter 'Trial Court').

(2.) Heard Mr. T. Niranjan Reddy, learned Senior Counsel representing Mr. T. Bala Mohan Reddy, learned Counsel for the Petitioner - Accused, Mr. Devineni Vijay Kumar, learned Senior Counsel representing Ms. Hamsa Devineni, learned Counsel for Respondent No.2 - Complainant and the learned Public Prosecutor.

(3.) FACTUAL BACKGROUND