H.LOKESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) I have heard Mr. B. Chandrasen Reddy, learned Senior Counsel argued on behalf of Mr. B.Vamsidhar Reddy, learned counsel for the petitioners, Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor, appearing on behalf of respondent No.1-State and Mr. Sama Sandheep Reddy, learned Standing Counsel for Telangana State Medical Council appearing on behalf of respondent No.2.

(2.) Since the contentions raised, the issues requiring consideration, and the questions of law involved in these matters are substantially analogous, all the petitions were heard together and are accordingly being disposed of by this common order.

(3.) Criminal Petition No.7669 of 2025 is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS') for quashment of proceedings in Crime No.393 of 2025 on the file of the Police Station, KPHB Colony, Cyberabad District against the petitioner/accused. Criminal Petition No.7691 of 2025 is filed under Sec. 528 of the BNSS for quashment of proceedings in Crime No.222 of 2025 on the file of the Police Station, Sangareddy Town, Sangareddy District against the petitioner/accused.