A.M.C.S SWAMY Vs. MEHDI AGAH KARBALAI
LAWS(SC)-2019-7-87
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on July 23,2019

A.M.C.S Swamy Appellant
VERSUS
Mehdi Agah Karbalai Respondents

JUDGEMENT

R.Subhash Reddy, J. - (1.) Leave granted.
(2.) This Criminal Appeal is filed by the Officer of the State Distribution Utility Southern Power Distribution of Telangana Limited (formerly known as APCPDCL) challenging the order dated 03.12.2018 passed by the High Court of Judicature at Hyderabad in Criminal Petition No.13678 of 2011.
(3.) By the aforesaid order, the High Court has allowed the Criminal Petition No.13678 of 2011, which was filed under Section 482 of the Code of Criminal Procedure, 1973, and quashed the proceedings in E.S.C. No.3 of 2011 on the file of 1st Additional Metropolitan Sessions Judge, Hyderabad.;


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