VARRE RAVI KIRAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P.No.11624 of 2025 is filed by the petitioner-accused seeking to quash the proceedings against him in C.C.No.4287 of 2021 on the file of learned II Additional Junior Civil Judge-cum- XIII Additional Judicial Magistrate of First Class, Ranga Reddy District at Rajendranagar, registered for the offences under Ss. 354A and 506 I.P.C.

(2.) Crl.P.No.11625 of 2025 is filed by the petitioner-accused seeking to quash the proceedings against him in C.C.No.292 of 2022 on the file of learned XVII Additional Chief Metropolitan Magistrate, Hyderabad at Nampally, registered for the offence under Sec. 354A and 354D I.P.C.

(3.) Heard Sri R. Rama Krishna, learned counsel representing M/s. JMS Law Firm, learned counsel for the petitioner and learned Additional Public Prosecutor appearing for respondent No.1-State.