Telangana High Court
K Kanaka Raj And 13 Others vs M.Rajitha And State Of Telangana, Rep By ... on 14 September, 2023
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION NO.8939 OF 2017
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners, who are arrayed as accused Nos.1 to 14, to quash the proceedings against them in PRC No.12 of 2016 on the file of Judicial First Class Magistrate, Peddapalli. The offences alleged against the petitioners are under Sections 147, 448, 427 and 290 read with Section 34 of the Indian Penal Code and Section 3(1)(v) of SCs/STs (POA) Act.
2. Learned Additional Public Prosecutor on instructions would submit that the present criminal petition is filed at the stage of PRC and the case was committed to the Sessions Court. Therefore, nothing survives in this Criminal Petition for adjudication.
3. Accordingly, the Criminal Petition is disposed off. However, the petitioners are at liberty to question the proceedings in Sessions Case.
Miscellaneous Petitions, pending if any, shall stand closed.
_____________________ JUSTICE K.SURENDER Date: 14.09.2023 ns