RENIKUNTLA @ CHINTHALA KAVITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS'), seeking quashment of the proceedings against the petitioner in C.C.No. 26 of 2022, on the file of the learned Special Judicial First Class Magistratecum-Excise Court, Mancherial.

(2.) The petitioner is arrayed as Accused No.1 in the Calendar Case registered for the offence under Sec. 494 of the Indian Penal Code, 1860 (for short 'I.P.C.').

(3.) I have heard Mr.Venkataiah Ediga, learned counsel for the petitioner and Mr.Jithender Rao Veeramalla, learned Additional Public Prosecutor, representing Respondent No.1-State.