KALVAKUNTLA TARAKA RAMA RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. T.V. Ramana Rao, learned counsel for the petitioners - accused Nos.1 to 3 and Mr. Palle Nageswara Rao, learned Public Prosecutor for the State appearing on behalf of the respondents.

(2.) This Criminal Petition is filed under Sec. - 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short 'BNSS'), to quash the proceedings in Crime No.118 of 2024 of Mahadevpur Police Station by calling for records in relation to the said crime.

(3.) The petitioners herein are arraigned as accused Nos.1 to 3 in the aforesaid Crime. The offences alleged against them are under Sec. - 223 (b) read with 3 (5) of the Bharatiya Nyaya Sanhita, 2023 (for short 'BNS'). The aforesaid crime was registered against the petitioners pursuant to the report given by respondent No.2. The allegations made against the petitioners in the said report are as follows: