BOGA PARIJATHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and learned Special Public Prosecutor for the respondent-State.

(2.) Present petition has been filed by the petitioner/A8 with a prayer to quash all further proceedings in connection with crime No.02 of 2019 of CBI, BSFB, Hyderabad, registered for the offences punishable under Sections 406, 420, 468 and 471 r/w 120-B IPC and to stay all further proceedings in the said crime.

(3.) It is contended by the learned counsel for the petitioner that the F.I.R. registered against the petitioner is nothing but sheer abuse of process of law and not at all maintainable on the face of record. It is also submitted that there is no specific or particular averment or allegation in the entire F.I.R. which is attributable to the petitioner. In the absence of such specific or particular averment or allegation implicating the petitioner, no case whatsoever can be made out against the petitioner. Thus, prayed to quash the proceedings against the petitioner.