ANWAR ALI KHAN Vs. STATE OF TELENGANA

JUDGEMENT

(1.) The petitioner is the sole accused in C.C.No.152/2018 pending on the file of I Additional Chief Metropolitan Magistrate, Nampally. Taking cognizance of the offences punishable under Sections 427, 447, 188 and 506 IPC, which is outcome of Crime No.24/2018 on the report of the 2nd respondent/defacto complainant dated 06.02.2018, the Police Asifnagar have registered the crime the offences referred supra. Impugning the said crime, the quash petition is filed.

(2.) Notice sent to 2nd respondent by registered post returned unclaimed and it is deemed service.

(3.) Heard the leaned counsel for the 1st respondent and perused the material on recording including FIR.