Pradeep Machineni vs The State Of Telangana
2026 Latest Caselaw 286 Tel

Telangana High Court

Pradeep Machineni vs The State Of Telangana on 1 April, 2026

 IN THE HIGH COURT FOR THE STATE OF TELANGANA
                 AT HYDERABAD

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

             CRIMINAL PETITION No.4110 of 2026
                           Date:01.04.2026
Between:

Pradeep Machineni and two others
                               ...Petitioners/accused Nos.1, 2 and 4
                                AND
The State of Telangana,
Rep. by its Public Prosecutor,
High Court Buildings, at High Court of Telangana
at Hyderabad, through P.S., Madhapur and another
                                                        ...Respondents

                              ORDER

This Criminal Petition is filed seeking to quash the proceedings

in Crime No.1818 of 2025 of Madhapur Police Station, Cyberabad

District, wherein the petitioners were arrayed as accused Nos.1, 2 and

4 for the offences punishable under Sections 447, 427, 406, 420, 467,

468, 471, 342, 504, and 506 of the Indian Penal Code, 1860 and

Section 3(1)(r)(s) of the Scheduled Castes and Scheduled Tribes

(Prevention of Atrocities) Act, 1989,

2. Heard Sri Vedula Venkataramana, learned Senior counsel

representing Mr. B.A.Prakash Reddy, learned counsel for the

petitioners and Mr.V.Jithendar Rao, learned Additional Public

Prosecutor for respondent No.1.

3. During the course of hearing, the learned Additional Public

Prosecutor, basing upon the written instructions furnished by the

Assistant Commissioner of Police, Madhapur Division, Cyberabad

Commissionerate, submitted that the Investigating Officer after

conducting investigation filed the final report before the learned

Special Sessions Judge for Trial of Cases Under SC/ST (POA) Act-

cum-VII Addtiional District and Sessions Judge, Ranga Reddy

District at L.B.Nagar on 25.02.2026 stating the case has been referred

as "Lack of Evidence". He placed a copy of written instructions. By

virtue of the same, the cause in the criminal petition does not survive

for consideration.

4. Accordingly, the Criminal Petition is closed.

Pending miscellaneous applications, if any, shall stand closed.

____________________________ JUSTICE J. SREENIVAS RAO 01.04.2026 gnp