KAJJAM VISHWANATH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973 (for short, 'Cr.P.C.'), is filed by the petitioner/accused seeking to quash the proceedings in Crime No.215 of 2017 of Shadnagar Police Station, Cyberabad, registered for the offences alleged under Sections 153, 153A and 504 I.P.C.

(2.) Heard learned counsel for the petitioner/accused and the learned Additional Public Prosecutor representing respondent Nos.1 and 2. Perused the record.

(3.) It is submitted by the learned counsel for petitioner/accused that notices were addressed to the official as well as residential address of respondent No.3 and a Memo, dated 01.08.2018, along with track report is filed to show service of notice on respondent No.3.