VUPPALA PAVAN KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) (a). Criminal Petition No. 5466 of 2024 has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (hereinafter 'BNSS, 2023'), seeking to quash the proceedings against Petitioners 1 to 4 (Accused Nos. 1, 3 to 5) in Calendar Case No. 20 of 2024, pending before the Metropolitan Sessions Judge, Nampally, Hyderabad.

(2.) In each of these cases, the petitioners are charged with offences under Ss. 406 and 420 read with Sec. 34 of the Indian Penal Code, 1860 ('IPC'), Sec. 76 of the Chit Funds Act, 1982, and Sec. 5 of the Telangana State Protection of Depositors of Financial Establishments Act, 1999 ('TSPDFE Act').

(3.) I have heard arguments of Mr. N. Naveen Kumar, learned counsel for the petitioners, and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for Respondent No. 1. Summary of Prosecution Cases: