KARETI VENKATA SUBBA REDD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.4932 of 2020 is filed by the petitioner/accused No.3 and Criminal Petition No.5529 of 2020 is filed by the petitioners/accused Nos.5 to 7 and 9 seeking to quash the proceedings in Crime No.183 of 2020 of Miryalguda II Town Police Station, Nalgonda District, registered for the offences punishable under Ss. 447, 420 and 506 read with 34 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Brief facts of the case:

(3.) Heard Mr. C. Damodar Reddy, learned Senior Counsel, representing Mr. C. Ruthwik Reddy, learned counsel for the petitioner in Crl.P.No.4932 of 2020, Mr. Krishna Kalyan, learned counsel, representing Mr. K. Venumadhav, learned counsel for the petitioners in Crl.P.No.5529 of 2020, Mr. L.Preetham Reddy, learned counsel appearing for respondent No.2 in Crl.P.No.4932 of 2020 and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1 State in both the criminal petitions.