Telangana High Court
Kunchanapally Gopal Reddy vs The State Of Telangana on 17 July, 2025
Author: N. Tukaramji
Bench: N. Tukaramji
THE HONOURABLE SRI JUSTICE N. TUKARAMJI
CRIMINAL PETITION No.1648 of 2024
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.,1973') seeking quashment of the proceedings against the petitioners in Crime No.64 of 2024 of Kamareddy Town Police Station, Kamareddy District.
2. The petitioners are arrayed as accused in Crime No.64 of 2024, registered for the offences punishable under Sections 498-A, 313 and 342 of the Indian Penal Code, 1860 .
3. Learned Additional Public Prosecutor submits that charge sheet was filed against the petitioners and numbered as P.R.C.No.12 of 2024.
4. Having regard to the development in the proceedings and as the petitioners have to reconstruct and strategize the pleadings, granting liberty to the petitioners to file appropriate application to challenge the precipitated proceedings, if so advised, this Criminal Petition is disposed of.
As a sequel, pending miscellaneous applications, if any, shall stand closed.
_______________ N. TUKARAMJI, J Date:17.07.2025 lk