ASHANNAGARI JEEVAN REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. D. Prakash Reddy, learned Senior Counsel representing Mr. K. Venu Madhav, learned counsel for the petitioners in both the matters, Mrs. Shalini Saxena, learned counsel representing learned Public Prosecutor appearing on behalf of respondent No.1 - State and Mr. Pappu Nageswara Rao, learned Senior Counsel representing Mr. Anirudh Sadhu, learned counsel for respondent No.2.

(2.) Crl.P. No.5708 of 2024 is filed by the petitioners to quash the proceedings in Crime No.190 of 2024 of Chevella Police Station, Cyberabad Commissionerte, while Crl.P. No.5709 of 2024 is filed to quash the proceedings in Crime No.175 of 2024 of Mokila Police Station, Cyberabad Commissionerate.

(3.) The petitioners herein are arraigned as accused Nos.1 to 4 in Crime No.190 of 2024 and Crime No.175 of 2024. The petitioners and respondent No.2 - de facto complainant in both the said crimes are one and the same except petitioner No.4. Even the offences alleged against them in both the Crimes are also same i.e., Ss. - 447, 427, 341, 386, 420 and 506 read with 34 of IPC.