Nallabelli Kranthi Kiran vs The State Of Telangana
2026 Latest Caselaw 684 Tel

Telangana High Court

Nallabelli Kranthi Kiran vs The State Of Telangana on 13 April, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                     AT HYDERABAD

      THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO

              CRIMINAL PETITION No.5483 of 2026

                           Date: 13.04.2026

Between:
Nallabelli Kranthi Kiran
                                                             ...Petitioner
                                  AND

The State of Telangana, and another.
                                                         ...Respondents

Order:

This Criminal Petition has been filed seeking to quash the

proceedings in Crime No.51 of 2026 of Central Crime Station, D.D.,

Hyderabad, registered for the offence punishable under Section 318(4)

r/w Section 3(5) of the Bharatiya Nyaya Sanhitha, 2023 (for short

'BNS').

2. Heard Mr.Krupachand Gogineni, learned counsel for the

petitioner, and Mr. Jithender Rao Veeramalla, learned Additional

Public Prosecutor, appearing for respondent No.1. With their consent,

the criminal petition is disposed of at the stage of admission.

3. Learned counsel for the petitioner submitted that the petitioner

has not committed any offence and there are no allegations muchless

specific allegations levelled against the petitioner and the petitioner

was not arrayed as accused in the present crime. In spite of the ::2::

same, the police officials are insisting the petitioner to appear before

the Investigating Officer and pressurizing him to transfer the alleged

amount to the de-facto complainant, especially the petitioner has not

received any amount from the de-facto complainant.

4. Learned Additional Public Prosecutor basing upon the written

instructions received from the Sub-Inspector of Police, C.C.S.,

Hyderabad, dated 13.04.2026, submitted that the case is under

investigation for collection of the evidence and as of now, the

petitioner is not arrayed as accused in the present crime. If any

evidence is made out against the petitioner, the Investigating Officer

will follow the due procedure in accordance with law and placed the

copy of written instructions.

5. Recording the above said submission, the Criminal Petition is

closed. The petitioner is granted liberty to avail the remedies as

available under law whenever the cause arises, by raising all the

grounds available to him including the grounds pleaded in the present

criminal petition.

Miscellaneous applications, pending if any, shall stand closed.

___________________ J.SREENIVAS RAO, J Date: 13.04.2026 pgp