Bantu Shiva vs The State Of Telangana. Through S.H.O., ...
2026 Latest Caselaw 255 Tel

Telangana High Court

Bantu Shiva vs The State Of Telangana. Through S.H.O., ... on 1 April, 2026

HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD

        THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

                CRIMINAL PETITION No.4743 of 2026

                           Date: 01.04.2026

Between:

Bantu Shiva

                                            ...Petitioner/Accused No.2
                                  AND

The State of Telangana,
Through s.H.O., Prohibition & Excise Station,
Miryalguda, Nalgonda District,
Rep. by Public Prosecutor,
High Court Buildings, Hyderabad.

                                                        ...Respondents

                             :ORDER:

This Criminal Petition has been filed by the petitioner/accused

No.2 seeking to quash the proceedings in C.O.R.No.123 of 2025 on

the file of the Prohibition and Excise Station, Miryalguda, Nalgonda

District, registered for the offences under Section 7(A) read with 8(3)

of T.S. Prohibition Act, 1995 and Section 34(3) of the T.S. Excise Act,

1995.

2. Heard Mr. Hari Kishan Kudikala, learned counsel for the

petitioner, and Mr. Jithender Rao Veeramalla, learned Additional

Public Prosecutor, appearing on behalf of the respondent-State.

3. Learned counsel for the petitioner submitted that the issue

raised in this criminal petition is squarely covered by the orders passed

by this Court in Crl.P.No.14768 of 2025, dated 13.11.2025, and also

placed a copy of the said order. The petitioner is also entitled for the

very same relief. Hence, the continuation of the proceedings against

the petitioner is a clear abuse of the process of law.

4. The said submission has not disputed by learned Additional

Public Prosecutor.

5. Taking into consideration the orders passed by this Court in

Crl.P.No.14768 of 2025, dated 13.11.2025, and in view of the

submission made by the both counsel, this Court finds it to be a fit

case to exercise jurisdiction under Section 528 of the BNSS to quash

the proceedings against the petitioner herein.

6. Accordingly, the Criminal Petition is allowed and the proceedings

in C.O.R.No.123 of 2025 on the file of the Prohibition and Excise

Station, Miryalguda, Nalgonda District, against the

petitioner/accused No.2, are hereby quashed.

Miscellaneous applications, pending if any, shall stand closed.

______________________ J.SREENIVAS RAO, J Date: 01.04.2026 Note:

Registry is directed to enclose a copy of the order dated 13.11.2025 in Crl.P.No.14768 of 2025 to this order.

Issue C.C. in three (3) days. mar