B.VEERA VENKATA PRASAD 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 No.1 to quash the proceedings against him in Crime No.270 of 2024 of Adibatla Police Station, Rachakonda for offences under Ss. 406 and 420 of IPC.

(2.) This Court on 17/3/2025, passed the following order:

(3.) Heard Mr. Mohammad Nabeel Ali, learned amicus curiae for petitioner and Mr. Surepalli Prashanth, learned Assistant Public Prosecutor for respondent No.1 - State. Perused the material on record. Notice issued to respondent No.2, no representation.