Mohammad Khadar vs The State Of Telangana
2025 Latest Caselaw 5648 Tel

Telangana High Court

Mohammad Khadar vs The State Of Telangana on 23 September, 2025

     THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO

                WRIT PETITION No.12759 of 2023

ORDER:

This Writ Petition has been filed by the petitioners/accused

seeking to quash the proceedings in (1) C.C.No.300 of 2021 in Crime

No.205 of 2020 (2) C.C.No. 216 of 2022 in Crime No.65 of 2021 (3)

C.C.No.361 of 2022 in Crime No.142 of 2021 and (4) C.C.No.16 of

2022 in Crime No.3 of 2022 of Yellandu Police Station, Bhadradri

Kothagudem District, pending on the files of the Principal Junior

Civil Judge-cum-Judicial Magistrate of First Class, Yellandu.

2. Heard Mr. Kondaparthi Srinivasa, learned counsel for the

petitioners, and Mr. B. Sridhar, learned Assistant Government

Pleader for Home appearing for respondent Nos.1 to 3. No

representation on behalf of respondent No.4.

3. Learned Assistant Government Pleader submitted that the

petitioners are not entitled to seek quashing of the proceedings in

C.C.Nos.300 of 2021, 216 of 2022, C.C.No.361 of 2022 and

C.C.No.16 of 2022 on the files of the Principal Junior Civil Judge-

cum-Judicial Magistrate of First Class, Yellandu, 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 2025 between Pandnya Pranjal Kulkarni

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

liable to be dismissed.

4. Learned counsel for the petitioners submits that the petitioners

may be granted liberty to avail the remedies as available under

Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (for

short, 'the BNSS') or 482 of the Code of Criminal Procedure, 1973 (for

short, 'the Cr.P.C.')

5. In view of the submission made by learned counsel for the

petitioners, without expressing any view on merits of the case, the

petitioners are granted liberty to avail the remedies as available

under Section 528 of the BNSS or 482 of the Cr.P.C.

6. With the above direction, the writ petition is disposed of. No

order as to costs.

Miscellaneous applications, pending if any, shall stand closed.

______________________ J.SREENIVAS RAO, J Date: 23.09.2025 mar