Sri K Satyapal Goud vs The State Of Telangana
2022 Latest Caselaw 7004 Tel

                                                 Crl.Petition No.11668 of 2022
                                   1




      THE HONOURABLE SRI JUSTICE K.SURENDER

          CRIMINAL PETITION No.11668 OF 2022

O R D E R:

This Criminal Petition is filed under Section 482 of the Code of

Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner-

Accused to quash the proceedings against him in STC NI No.95 of

2022 pending on the file of I Additional Judicial Magistrate of First

Class at Nizamabad. The offence alleged against him is under

Section 138 of Negotiable Instruments Act.

2. Learned counsel for the petitioner after arguing for sometime

seeks permission of this Court to agitate all the grounds that are

raised before this Court by filing discharge application before the

concerned Court.

3. Permission is accorded to file discharge application before the

concerned Court.

4. Accordingly, the Criminal Petition is disposed off. Needless to

say, in the event of the petitioner filing an application under Section

239 of Cr.P.C. seeking discharge, the concerned Court shall dispose

it off on merits in view of the judgment rendered by the Hon'ble Crl.Petition No.11668 of 2022

Supreme Court in case of Bhushan Kumar and another vs. State

(NCT of Delhi) and another1, within a period of four (04) weeks

from the date of filing.

Miscellaneous applications pending, if any, shall stand closed.

_____________ K.SURENDER, J Date: 26.12.2022 rev

(2012) 5 SCC 424