MOHAMMED NAZEERUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioners, who were arrayed as accused Nos.1 to 4, seeking to quash the proceedings in S.C. Spl.No.227 of 2022 on the file of the Special Sessions Judge for Trial of SC/ST (POA) Act Cases-cum-Additional Sessions Judge Court at Nalgonda (hereinafter referred to as 'the trial Court' for brevity).

(2.) Heard Mr.Tarun G. Reddy, learned counsel for the petitioners, Mr.M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1- State and Mr.K.Buchi Babu, learned counsel, representing Mr.Polakatla Babu Rao, learned counsel for respondent No.2.

(3.) Brief facts of the case: