SHIVA KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner-A6 to quash the proceedings in connection with crime No.225 of 2019 on the file of the SHO, Central Crime Station, Hyderabad, registered for the offences punishable under Sections 406 and 420 r/w 34 IPC and 5 of TSPDEF Act and to stay all further proceedings in the said crime.

(2.) Heard the learned counsel for the petitioner and learned Additional Public Prosecutor representing the State.

(3.) It is contended by the learned counsel for the petitioner that the petitioner has not committed the offence as alleged in the complaint. He further submits that the 2nd respondent/complainant filed the present complaint with false and frivolous allegations and the present F.I.R. is liable to be quashed.