N.V.SUBBA RAO Vs. T.YASHWANTH RAO

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 482 of Cr.P.C. by the petitioners-accused Nos.6, 3, 1 and 5 respectively, seeking to quash the proceedings against them in C.C.No.2925 of 2025 on the file of the learned XII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, arising out of Crime No.24 of 2022 of Central Crime Station, Hyderabad. The offences alleged against the petitioners herein are under Sec. 420 r/w. Sec. 120-B of the Indian Penal Code (for short 'IPC').

(2.) Since all the four criminal petitions are arising out of C.C.No.2925 of 2025, they are heard together and disposed of by way of this common order.

(3.) Heard Mr. V.Raghunath, learned Senior Counsel representing Ms.Ayesha Saba, learned counsel for the petitioners in Crl.P.Nos.1916 and 1917 of 2022, Mr. Pasham Mohith, learned counsel representing Mr. T.S.Anirudh Reddy, learned counsel for the petitioners in Crl.P.Nos.1713 and 2441 of 2022; Mr. V.T.Kalyan, learned Special Public Prosecutor representing Mr. Gadi Praveen Kumar, learned Deputy Solicitor General of India appearing for unofficial respondent and Mr. M.Vivekananda Reddy, learned Assistant Public Prosecutor appearing for the State.