Pagilla Sagar vs The State Of Telangana
2026 Latest Caselaw 204 Tel

Telangana High Court

Pagilla Sagar 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.4638 of 2026

                         Date: 31.03.2026

Between:

Pagilla Sagar and three others
                            ....Petitioners/Accused Nos.2 to 4 and 6

                                AND
The State of Telangana,
Rep. by the Public Prosecutor,
High Court of Telangana at Hyderabad,
Through Station House Officer,
Chandampet P.S., and another.
                                                     ....Respondents

                              ORDER:

This Criminal Petition has been filed by the

petitioners/accused Nos. 2 to 4 and 6, seeking to quash the

proceedings in C.C.No.18 of 2021, on the file of the learned

Principal Junior Civil Judge-cum-Judicial First Class Magistrate,

Devarakonda, Nalgonda District, for the offences under Sections

188 of the Indian Penal Code, 1860, Section 3 of the Epidemic

Diseases Act, 1897 and Section 51(a) of the Disaster Management

Act, 2005.

2. Heard Mr. Pagilla Naveen, 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.5014 of 2025, dated

15.04.2025.

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.5014 of 2025, dated 15.04.2025, this criminal petition is

allowed. The proceedings against the petitioners/accused Nos.2 to

4 and 6 in C.C.No.18 of 2021, on the file of the learned Principal

Junior Civil Judge-cum-Judicial First Class Magistrate,

Devarakonda, Nalgonda 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.5014 of 2025, dated 15.04.2025, to this order.

b/o gnp