NALLA BALU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) I have heard Mr. T.V.Ramana Rao, learned counsel for petitioners and Mr.Palle Nageshwar Rao, learned Public Prosecutor, representing the respondent No.1-State.

(2.) As the crimes are arising out of similar factual matrix and the petitioner/accused is alleged to have committed the offences within the scope of self same Sec. of prosecution, these matters were heard together and are being adjudicated in this common order.

(3.) Criminal Petition No. 4905 of 2025 has been filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'the BNSS') seeking quashment of the proceedings in FIR No. 8 of 2025 registered at Police Station, CCPS Ramagundam, Telangana Cyber Security Bureau ("TSCSB") against the petitioner/accused. Pursuant to a report lodged by Respondent No. 2, the said police station registered a case alleging commission of offences under Ss. 192, 353(1)(b), 352, and 356 read with Sec. 61(2) of the Bharatiya Nyaya Sanhita, 2023 ("BNS") and Sec. 67 of the Information Technology Act, 2008 ("ITA, 2008"). The allegation is that the petitioner, using the Twitter handle @Nallabalu, posted a tweet criticising the Congress Party in the following terms: