SAMIULLAH KHAN SAMMU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed by the petitioner/A.3 to quash the proceedings in C.C.No.181 of 2018 on the file of the Judicial First Class Magistrate at Adilabad.

(2.) Learned counsel for the petitioner/A.3 and the learned Additional Public Prosecutor representing respondent No.1/State submitted that the issue involved in this petition is squarely covered by the order dated 27.08.2018 of this Court in Criminal Petition No.3731 of 2018 and batch.

(3.) In view of the above submission, the Criminal Petition is allowed in terms of the order, dated 27.08.2018 passed in Criminal Petition No.3731 of 2018 and batch.