S. Raju S/O. S. Gangaram, vs The State Of Telangana,
2025 Latest Caselaw 5410 Tel

Telangana High Court

S. Raju S/O. S. Gangaram, vs The State Of Telangana, on 10 September, 2025

     THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO

                WRIT PETITION No.12065 of 2016

ORDER:

This Writ Petition has been filed by the petitioners/accused

Nos.1 and 2 seeking to quash the proceedings in C.C.No.1039 of

2015 on the file of the XI Additional Chief Metropolitan Magistrate at

Secunderabad, arising out of F.I.R. No.74 of 2015 of Trimulghery

Police Station, Secunderabad, registered for the offences punishable

under Sections 406 and 420 of the IPC and Section 7 of the Essential

Commodities Act, 1955.

2. Heard Mr. K. Anumapama Rao, learned counsel, representing

Mr. Bollam Lingaiah Yadav, learned counsel for the petitioners, and

Mr. M. Srinivas, learned Assistant Government Pleader for Home

appearing for the respondents.

3. Learned Assistant Government Pleader for Home submitted

that the petitioners are not entitled to seek quashing of the

proceedings in C.C.No.1039 of 2015 on the file of the XI Additional

Chief Metropolitan Magistrate at Secunderabad, invoking the powers

conferred under Article 226 of the Constitution of India, as per the

judgment of the Hon'ble Apex Court in Petition for Special Leave to

Appeal (Crl.) No.13424 of 2015 between Pandnya Pranjal Kulkarni v.

State of Maharashtra and another. Hence, the writ petition is liable

to be dismissed.

4. In view of the principle laid down by the Hon'ble Apex Court,

the writ petition is dismissed. However, the petitioners are granted

liberty to avail the remedies as available under law, if so they are

aggrieved. No order as to costs.

Miscellaneous applications, pending if any, shall stand closed.

______________________ J.SREENIVAS RAO, J Date: 10.09.2025 mar