PRATHIPATI SWATHI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These Criminal Petitions are filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS') (previously Sec. 482 of Cr.P.C.) by the petitioners-accused Nos.1 to 5, seeking to quash the proceedings against them in C.C.No.185 of 2024 pending on the file of the learned Principal Junior Civil Judgecum-Judicial Magistrate of First Class at Medak, registered for the offences under Ss. 420 and 504 r/w. 34 of the Indian Penal Code (for short 'IPC').

(2.) Since all the three criminal petitions are arising out of C.C.No.185 of 2024, they are heard together and disposed of by way of this common order.

(3.) Heard Mr. Avinash Desai, learned Senior Counsel representing Mr. Vimal Varma Vasireddy, learned counsel for the petitioners in Crl.P.Nos.13763 and 13740 of 2024 and Mr. Appasani Ram Dheeraj, learned counsel for the petitioner in Crl.P.No.13735 of 2024; Mr. P.Raja Sripathi Rao, learned Senior Counsel representing Mr. Ramavaram Chandrashekar Reddy, learned counsel for respondent No.2-de facto complainant in Crl.P.Nos.13763 and 13740 of 2024 and Mr. L.Preetham Reddy, learned counsel for respondent No.2-de facto complainant in Crl.P.No.13735 of 2024; and Mr. M.Ramachandra Reddy, learned Additional Public Prosecutor appearing for respondent No.1-State.