D.BHASKARA RAO Vs. STATEOF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.') by the petitioner/accused No.1, seeking to quash the proceedings in C.C. No.2654 of 2022 on the file of the XIV Additional Metropolitan Magistrate, Cyberabad, Ranga Reddy District at Rajendranagar.

(2.) Heard Mr.S.Ram Reddy, learned counsel for the petitioner, Mr.Goverdhan Venu, learned counsel, representing M/s Nomos Vistas The Lawyers, appearing for respondent No.2 and Mr.M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1.

(3.) Brief facts of the case: