Mr.Lmtiaz Shaik Mohammed vs. The State Of Telangana

Held

The Court granted the petitioner's request to withdraw the Criminal Petition. Consequently, the Criminal Petition was dismissed as withdrawn. The petitioner was granted liberty to seek appropriate remedies according to law. The Court did not delve into the merits of the case or the specific order passed by the Special Judge, as the withdrawal rendered the proceedings moot. Any pending miscellaneous petitions were also closed.

Facts

The petitioner, Imtiaz Shaik Mohammed, filed a Criminal Petition before the High Court of Telangana seeking to modify an order dated 13.06.2025 passed by the Special Judge for Trial of Cases under Economic Offences at Nampally, Hyderabad. The original case number is F.No.INV/DGGI/HZUIGST/127/2018-19 PF -1 (legal) (RSG). The petitioner was the accused in this matter. The State of Telangana and the Senior Intelligence Officer, Directorate General of GST Intelligence, Hyderabad, were the respondents. The petition was filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (BNSS).

Key Issues

1. Whether the Criminal Petition filed under Section 528 of BNSS is maintainable for modification of the order passed by the Special Judge for Economic Offences. The petitioner's counsel sought permission to withdraw the criminal petition. The respondents did not present any arguments as the petitioner decided to withdraw the petition. The judgment does not record any specific arguments made by the respondents.