Jatoth Sampath vs The State Of Telangana
2026 Latest Caselaw 145 Tel

Telangana High Court

Jatoth Sampath vs The State Of Telangana on 30 March, 2026

IN THE HIGH COURT FOR THE STATE OF TELANGANA
                AT HYDERABAD

     THE HONOURABLE SRI JUSTICE J.SREENIVAS RAO
              CRIMINAL PETITION No.4301 of 2026
                          Date: 30.03.2026

Between:
Jatoth Sampath and seven others.
                      ...Petitioners/Accused Nos.3 to 8, 11 and 12.

                               AND

The State of Telangana and another
                                                     ...Respondents

                             ORDER

This Criminal Petition has been filed by the

petitioners/accused Nos.3 to 8, 11 and 12 seeking to quash the

proceedings in C.C.No.1075 of 2025 on the file of the X

Additional Chief Metropolitan Magistrate at Secunderabad, for

the offences punishable under Sections 223, 126(2) of the

Bharatiya Nyaya Sanhita, 2023, Section 3 of the Police

Incitement to Disaffection Act-1922 and Section 4 of the Police

Forces Restriction of Rights Act-1966.

2. Heard Mr.Y.Sai Teja, learned counsel, representing

Ms.Tadakamalla Himaja, learned counsel for the petitioners, and

Mr. Jithendar Rao Veeramalla, learned Additional Public

Prosecutor appearing on behalf of respondent No.1.

3. Learned counsel for the petitioners submitted that the

petitioners have not committed any offence and they were falsely

implicated in this case. Even according to the complaint or the

final report, the allegations levelled against the petitioners are

not attracted. He further submitted that in the similar

circumstances, this Court in Criminal Petition No.6089 of 2025

quashed the proceedings against the accused therein on

30.12.2025 and the said order has become final. Similar

allegations are levelled against the petitioners in the present

complaint. Hence, continuation of the proceedings against the

petitioners is a clear abuse of the process of law.

4. Learned Additional Public Prosecutor has not opposed the

submissions made by the learned counsel for petitioners and also

the order passed by this Court in Crl.P. No.6089 of 2025 dated

30.12.2025.

5. Taking into consideration the submissions made by the

respective parties and the orders passed by this Court in

Crl.P.No.6089 of 2025, dated 30.12.2025, this Court is of the

view that continuation of the proceedings against the

petitioners/accused Nos.3 to 8, 11 and 12 is a clear abuse of the

process of law.

6. Accordingly, the Criminal petition is allowed and the

proceedings against the petitioners/accused Nos.3 to 8, 11 and 12

in C.C.No.1075 of 2025 on the file of the X Additional Chief

Metropolitan Magistrate at Secunderabad, are hereby quashed.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ JUSTICE J. SREENIVAS RAO

30.03.2026

Note :

The Registry is directed to enclose a copy of the order in Crl.P.No.6089 of 2025, dated 30.12.2025, to this order.

b/o pgp