DENA BOINA LAVAN KUMAR Vs. STATAE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.9789 of 2023 is filed by the petitioner/accused No.3 and Criminal Petition No.9790 of 2023 is filed by the petitioners/accused Nos.1, 2 and 4 seeking to quash the proceedings in F.I.R. No.101 of 2023 of Velair Police Station, Warangal District, registered for the offences punishable under Ss. 386, 420, 468, 471, 447, 427 and 506 read with 34 of the Indian Penal Code, 1860 (for short, 'the IPC').

(2.) Brief facts of the case:

(3.) Heard Mr. T. Surya Satish, learned counsel for the petitioners, Mr. B. Ramulu, learned counsel for respondent No.2 and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1 State.