KALVAKUNTLA CHANDRASHEKAR RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. T.V. Ramana Rao, learned counsel for the Petitioners, Mr. Palle Nageshwar Rao, the Public Prosecutor appearing for Respondent No. 1, and Mr. Rapolu Bhaskar appearing for Respondent No. 2.

(2.) The present criminal petition is filed under Sec. 528 of the Bharatiya Nagrik Suraksha Sanhita (hereinafter 'BNSS') seeking to quash the order dtd. 10/7/2024 passed in Crl.M.P. No. 53 of 2024 in Crl.R.P.(SR) No. 138 of 2024 passed by the Principal Sessions Judge, Jayashankar Bhupalapally at Bhupalapally District.

(3.) Respondent No. 2 had filed a private complaint dtd. 6/11/2023 under Sec. 200 of the Code of Criminal Procedure ('CrPC') against the Petitioners. The said private complaint was filed before the Principal Junior Civil Judge-cum-Judicial Magistrate of First Class at Jayashankar Bhupalapally ('learned Magistrate').