POLASA RAVI KUMAR Vs. STATE OF 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 seeking to quash the proceedings in C.C. No.6035 of 2022 on the file of the I Additional Metropolitan Magistrate, Cyberabad at Malkajgiri.

(2.) Heard Sri P.Giri Krishna, learned counsel for the petitioner, Sri Gaddam Srinivas, learned counsel for respondent No.2, and Sri M.Vivekananda Reddy, learned Assistant Public Prosecutor, appearing on behalf of respondent No.1-State.

(3.) Brief facts of the case: