REGENT COMPUTRONICS PVT. LTD.

Gadeela Raghuveer Reddy Appellant

V/S

State of Telangana Respondents

Referred Judgements :-

STATE OF HARYANA VS. BHAJAN LAL [REFERRED TO]
MEDCHL CHEMICALS AND PHARMA PRIVATE LIMITED VS. BIOLOGICAL E LIMITED [REFERRED TO]
TEEJA DEVI VS. STATE OF RAJASTHAN [REFERRED TO]
MANIK TANEJA VS. STATE OF KARNATAKA [REFERRED TO]
STATE OF TELANGANA VS. HABIB ABDULLAH JEELANI & ORS. [REFERRED TO]
M/S NEEHARIKA INFRASTRUCTURE PRIVATE LIMITED VS. STATE OF MAHARASHTRA [REFERRED TO]
SOMJEET MALLICK VS. STATE OF JHARKHAND [REFERRED TO]
IMRAN PRATAPGADHI VS. STATE OF GUJARAT [REFERRED TO]
M/S. BALAJI TRADERS VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) This Criminal Petition has been filed by the petitioner/accused No.1 seeking to quash the proceedings in F.I.R.No.108 of 2026 of Banjara Hills Police Station, Hyderabad, registered for the offences under Ss. 308(3) and 351(2) read with 3(5) of the Bharatiya Nyaya Sanhita, 2023 (for short, 'the BNS').

(2.) Brief facts of the case:

(3.) Heard Mr. E. Uma Maheshwar Rao, learned counsel representing Mr. M. Pratheek Reddy, learned counsel for the petitioner, Mr. Sripada Prabhakar, learned Senior Counsel representing Mr. N. Krishna Kumar, learned counsel for respondent No.2 and Mr. Jithender Rao Veeramalla, learned Additional Public Prosecutor for respondent No.1-State.

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GADEELA RAGHUVEER REDDY Vs. STATE OF TELANGANA

Referred Judgements :-

JUDGEMENT

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