KALVAKUNTLA TARAKA RAMA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The Criminal Petition is for quashing of the records related to FIR.No.590 of 2024 on the file of P.S. Medipally, Rachakonda, registered against the petitioners pursuant to the complaint made by the respondent No.2 for the alleged offences under Sec. 505(2) of The Indian Penal Code, 1860 ('IPC') and Sec. 66C and 66D of The Information Technology Act, 2000 ('IT Act').

(2.) The petitioner No.1/accused No.1 is a Member of the Legislative Assembly ('MLA') from Sircilla Assembly Constituency, State of Telangana and is the working President of the Bharat Rashtra Samithi (BRS) Political Party. The petitioner No.2/accused No.2 is a Member of the Legislative Assembly from the Suryapet Assembly Constituency, State of Telangana.

(3.) The respondent No.2 is the de facto complainant who contested for the Graduate Member of the Legislative Council ('MLC') Elections for Warangal-Nalgonda-Khammam Constituency in the elections held on 27/5/2024. The learned Public Prosecutor represents the respondent No.1/State of Telangana.