ROHIT MAWLE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita (for short 'BNSS') by petitioners/accused Nos.1 and 2 to quash the F.I.R.No.1686 of 2004 on the file Narsingi Police Station, Cyberabad (before the XIII Judicial First Class Magistrate, Cyberabad, Rajendranagar).

(2.) Heard Mr. S. Satyam Reddy, learned Senior Counsel representing Mr. P. Durga Rao, learned counsel for the petitioners, Mr. S.Prashanth, learned Assistant Public Prosecutor for respondent No.1 - State and Mr. Md. Abdul Mateen Qureshi, learned counsel for respondent No.2. Perused the material on record.

(3.) I.A.No.1 of 2025 is filed seeking to change the Crime Number as 'FIR No.94 of 2024 P.S.EOW Cyb (Cyberabad)' registered for the offences under Ss. 316(2), 318(4), 338, 336(3), 340(2) and 61(2) of Bharatiya Nyaya Sanhita (for short 'BNS') instead of 'FIR No.1686 of 2024 of P.S. Narsingi, Cyberabad' for the offences under Ss. 316(2), 318(4), 338, 336(3), 340(2) and 61(2) of BNS. This Court, by order dtd. 22/4/2025, ordered the said application.