VANAPATLA KAVITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') by petitioner/accused to quash the proceedings in Crime (FIR) No.592 of 2024 on the file of Vemulawada Town Police Station, Rajanna Sircilla District registered for offence under Sec. 420 of IPC vide FIR dtd. 5/11/2024.

(2.) Heard Mr. V.V.Ramana Rao, learned counsel for petitioner/accused, learned Additional Advocate General for respondent No.1-State and Mr. A.P.Suresh Ram, learned counsel appearing independently for the officer, without there being a vakalat. Learned Senior Counsel Avinash Desai is appointed as amicus.

(3.) This case has a chequered history. This Court is conscious of the fact that a contempt case is pending before this High Court for non-compliance of orders in W.P.No.31271 of 2016 and a Writ Appeal preferred challenging the orders in writ petition as on date.