ABDUL AZIZ BIN ALI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), seeking quashment of the proceedings against the petitioner/Accused No.5 in C.C. No. 324 of 2024 on the file of the learned Chief Metropolitan Magistrate, Hyderabad.

(2.) Heard Mr. Mohd. Muzaffer Ullah Khan, learned counsel for the petitioner and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No.1/State.

(3.) Briefly stated, the prosecution case is that on 2/2/2023, the complainant (respondent No.2), along with his staff, while on patrolling duty near Peeli Dargah, Barkas, noticed a Santro car and two persons behaving in a suspicious manner. Upon enquiry, they disclosed their identities as Accused Nos.1 and 2. Thereafter, in the presence of mediators, a confessional-cum-seizure panchanama was recorded, pursuant to which three carton boxes each containing 200 gelatin sticks (totaling 600 gelatin sticks), 12 packets of detonators each containing 50 pieces (totaling 600 detonators), along with the Santro car and two mobile phones, were seized. Based on the said report, Crime No. 180 of 2023 was registered for the offence under Sec. 5 of the Explosives Substances Act, 1908 (for short, "the Act, 1908"). Upon completion of investigation, a charge sheet was filed, and the case was taken on file as C.C. No. 324 of 2024. Aggrieved thereby, the present petition is filed by Accused No.5.