FAISAL BIN TIRIAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.1532 of 2018 is filed under Section 482 Cr.P.C., seeking to quash the investigation in Crime No.48 of 2018 on the file of Moinabad Police Station, Cyberabad, registered against the petitioners/accused Nos.2 and 3 and another, for the offences punishable under Sections 120-B, 406, 419, 420, 468 and 471 of I.P.C.

(2.) Criminal Petition No.3347 of 2018 is filed under Section 482 Cr.P.C. seeking to quash the proceedings in C.C.No.689 of 2018 on the file of the XXIII Metropolitan Magistrate, Cyberabad at Rajendranagar, registered against the petitioners/A-1 and A-2 and another for the offences punishable under Sections 447, 427, 506 and 188 read with Section 34 of I.P.C.

(3.) Since the issues involved in both the petitions are inter-connected, they are being disposed of by this common order.