HEMASUNDARA ANATHA KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Criminal Petition No.3969 of 2019 is filed under Section 482 Cr.P.C. seeking to quash the proceedings in Crime No.494 of 2019 on the file of Banjara Hills Police Station, Hyderabad, registered against the petitioner and others for the offences punishable under Sections 420 , 465 , 467 and 471 of I.P.C.

(2.) Writ Petition No.15557 of 2019 is filed under Article 226 of the Constitution of India, seeking issuance of a Writ of Mandamus declaring the action of the second respondent (S.H.O., Banjara Hills Police Station, Hyderabad) in registering Crime No.494 of 2019 on the file of Banja Hills Police Station, as unconscionable, arbitrary, un- constitutional and in violation of principles of natural justice and consequently quash the proceedings in the above crime against the petitioners and direct respondents 1 and 2 to take action against respondent No.3 company (hereinafter referred to as "respondent- company") for filing a false complaint dated 06.06.2019, which was registered as Crime No.494 of 2019 against the petitioners before Banjara Hills Police Station, Hyderabad.

(3.) Since the issue involved in both the Criminal Petition and Writ Petition is inter-connected, they are being disposed of by this common order.