Telangana High Court
Narne Ranga Rao Another vs The State Of Telangana And Another on 12 October, 2022
THE HON'BLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No. 9033 OF 2016
O R D E R:
This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Crime No.192/2015 of Bibinagar Police Station, Nalgonda District The petitioners herein are accused Nos.7 & 8 in the said crime. The offences alleged against them are under Section 306 & 109 of the Indian Penal Code.
2. Heard learned counsel for the petitioners and learned Assistant Public Prosecutor appearing for the State and perused the record.
3. As seen from the allegation in the complaint, the deceased committed suicide for the sake of land that was purchased. However, keeping in view the crime is of the year 2015, the police are directed not to arrest these petitioners and complete the investigation.
4. Accordingly, the Criminal petition is disposed off.
Miscellaneous applications pending, if any, in this criminal petition, shall stand closed.
________________ K.SURENDER, J 12.10.2022 tk 2 THE HON'BLE SRI JUSTICE K.SURENDER CRIMINAL PETITION NO. 9033 OF 2016 Dt.12.10.2022 tk