Md Salmanuddin, A12 vs The State Of Telangana
2026 Latest Caselaw 203 Tel

Telangana High Court

Md Salmanuddin, A12 vs The State Of Telangana on 31 March, 2026

     IN THE HIGH COURT FOR THE STATE OF TELANGANA AT
                        HYDERABAD

       THE HONOURABLE SRI JUSTICE J. SREENIVAS RAO

              CRIMINAL PETITION No.4639 of 2026

                         Date: 31.03.2026

Between:

MD Salmanuddin and another
                         ....Petitioners/Accused Nos.12 and 15

                                AND
The State of Telangana,
Through S.H.O, P.S., Jagtial Town,
Rep. by its Public Prosecutor,
High Court at Hyderabad and another.
                                                      ....Respondents

                               ORDER:

This Criminal Petition has been filed by the

petitioners/accused Nos.12 and 15, seeking to quash the

proceedings in C.C.No.1072 of 2020, on the file of the I Additional

Judicial First Class Magistrate, at Jagtial, Jagtial District, for the

offences under Sections 341 read with 149 of the Indian Penal

Code, 1860 (for short 'IPC') and Section 3(XII) of the Town Nuisance

Act, 1889.

2. Heard Mr. MD Jameel Ahmed, learned counsel for the

petitioners, and Mr. Jithendar Rao Veeramalla, learned Additional

Public Prosecutor appearing on behalf of the respondents.

3. Learned counsel for the petitioners submitted that the

issue raised in the present criminal petition is squarely covered by

the order passed by this Court in Crl.P.No.4628 of 2025, dated

22.04.2025.

4. Learned Additional Public Prosecutor has not opposed the

submissions made by the learned counsel for petitioners.

5. Taking into consideration the submissions made by the

respective parties and the order passed by this Court in

Crl.P.No.4628 of 2025, dated 22.04.2025, this criminal petition is

allowed. The proceedings against the petitioners/accused Nos.12

and 15 in C.C.No.1072 of 2020, on the file of the I Additional

Judicial First Class Magistrate, at Jagtial, Jagtial District, are

hereby quashed.

Pending miscellaneous applications, if any, shall stand

closed.

______________________________ JUSTICE J. SREENIVAS RAO

31.03.2026

Note :

The Registry is directed to enclose a copy of the order in Crl.P.No.4628 of 2025, dated 22.04.2025, to this order.

b/o gnp