SURYAPAGAE SRIKANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, "the BNSS"), seeking quashment of the proceedings in P.R.C. No. 65 of 2022 on the file of the Additional Metropolitan Magistrate at Hayathnagar.

(2.) The petitioners are arrayed as accused Nos. 2 and 3 for the offences punishable under Ss. 452, 376(2), 307, 448, 365 of the IPC and 201 IPC, and under Sec. 30 of the Arms Act, 1959.

(3.) Heard Mr. L. Harish, learned counsel for the petitioners, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No. 1-State.