Nikhil Yadav Totavar vs. State Of Telangana

IN THE HIGH COURT FOR THE STATE OF TELANGANA AT HYDERABAD TUESDAY, THE FIFTH DAY OF MAY TWO THOUSAND AND TWENTY SIX PRESENT THE HONOURABLE SRI IUSTICE J SREENIVAS RAO CRLP.Nos.2809 957 981 1,620 2508 2878 ?453 2856 2857 2977 2928 2944 3028 3029 307 4. 37 42. 3143. 37M. 3745 3206 3426, 3433. 3587. 3921., 4024, 4027, 4058.4t45.4249.4250. 4255 4'.256 4:257. 4259 4260 4261. 4316 4361, 4383 4482 4J.83 4J.85 4486 4558 4559 4624 466,0. 462. 478't.51 5220 5252. 5505.5986. 6057. 6251.. 6385 AND 6863 0F 2026 CRLP NO: 2f,09 OF 20'26 Between: Kasam Sathvik, S/o. Kasam Jagan, aged about 25 years, Occ Managing Director, M/s. Chamundeswari Agro Industries Pvt. Ltd., R/o. H. No. 14-80, Alankar Road, Beside Canara Bank, Ward-9, Suryapet, Suryapet District, Telangana -508213. AND 'Petifioner' 1. State of Telangana, Rep. by its Public Prosecutor, High Court of Telangana at Hyderabad, through Kethapally Police Station, Nalogonda District, Telangana. 2. Mr. B. Rampathi, S/o. Bheekya, aged about 47 years, Occ District Manager, Telangana State Civil Supplies Corporation Limited, Nalgonda District, Telangana. - ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Crirninal Petition, the High Court may be pleased to quash thc FIR No. 32 of 20% dated ?i.02.2026, registered with KethaPally Police Station, Nalgonda District. I.A NO:2OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may bc pleased to stay all further proceedings in pursuant to the registration of FIR No.32 of 2O26, dated 2i.02.2026, registered with Kethapally Police Statiory Nalgonda District, including the investigatiory arrest and any coercive actions against the Petitironer. I.A. NO:3OF2026 Be[ween: Mr. B. Rampathi, S/o. Bheekya, aged about 47 years, Occ District Manager, Telangana State Civil Supplies Corporation Limited, Nalgonda District, Telangana. ..Petitioner/ Respondcnt No.2. lN Crl.P.No.2809 / 2026 Anci ,.. Kasam Sathvik, S/o. Kasam Jagan, aged about 25 years, Occ Managing Director, M7.=;. (lhamundcswari Agro lndusrries pvt. Ltd., R/o. H. No. 1-4-g0, Alankir Road, Beside (lanara Bank, Ward-9, Suryapet, Suryapet District, Telangana _50g213. 2 state orrerangana, Rep by its pubric o.";l'i1'.:*:il15::lT:ii["t;::"Y "'e/2026' Flydcrabad, through Kethapally police Station, Nalogonda District. Tela"ngana . Respondents/ Respondent No.1 in Crl.p.No.2809/ 2026 Petition under Scction 528 of BNSS praying that in the circumstances stated in the lv{emorandum of Grounds of Criminal petitiory tni uign Court may be pleased to vacated tte interim order passed in Crr.p.No.280g/2026, dismisi the Criminal petition. - ^ This letition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of sii sarrnapaneni Lohit, Advocate for the Petitioner and the Public prosecutor on behalf of the Respondent No.1 and of the Atlvocate Ceneral appearing for the Respondent No.2. Berween: !h Ravi Kanth, Proprietor of M/s. 3RS Food products (Rudra Rice Milr), occ- Rice Mi[, S/,>.Ramesh, Age. 30 years, R/o.D.No.4-3, Hanuman Temple, Damerakunta Village, Ka:aram Mandal, Jayashankar Bhupalpally District _ 505 503. CRLP NO: 957 oF 2026 AND 7. ...Petitioner/ Accused. The state'of Telangana, rep. by its pubric prosecutor, High Court at Hyderabad- Sri S.Rabhavender, l)istrict Manager, Telangana State Civil Supply a";ff.tff#;t. Bhu palpa tly Jayashankar tshupalpally District. ...Respondent/ Defacto Complainant. 2 Petitio^ under Secti.n 528 of BNSS praying that in the circumstances stated in the Mernorandum o[ Grounds of Criminar petitiory ttr" Higt court may be pleased to euash in FtR No.95 of 2024 on the File of p.s Kataram, Bhupalpally oisrrict in the interest of iusti,:e. I.A. \O: 2OIt 2026 Petition under Se<'tion 528 of BNSS praying that in the circumstances stated in the Merr'orandum of Grounds.f Criminal petitioru the High court may be pleased to grant r_tuy "r all furrher procccrlings, in FIR No. 95 of 2d24 on the i.itu or p.s Kataram, Bhupalpaily District. This Petititrn comirtg on for hearing, upon perusing the Memorandum of Grounds of (-rrmirral P.titrrrn arrtl upr,p.hcaring tnE ,rgr*I"t, of Sri K.Buchi Babu, Advocate for the p'''ririoner anrr the pubric I'rosecu',o. "r-, iJrri of the Respondent No.l and of the Advo,:atc Gt.nt,ral appcaring on bchalf of ,f," n"rflra"r,t fVo.Z CRLP NO: 987 OF 2026 Between: Smt. Kottam Veena @ K.Veena, W/o Kottam Vamshidhar Reddy, Aged about 34 years, Occ. Business, Proprietor of M/ s. Kottam Industries (Mill Code. 43207), R/ o H.No. 2-24, Sankireddypally Village Kothakota Mandal, Wanaparthy District, Telangana 509381. .,.Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, through The Station House Officer, Police Station Kothakota, Wanaparthy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Kothakota, Wanaparthy District, Telangana. 3. The Assistant Manager (Gen), Telangana State Civil Supplies Corporation Ltd (TCSCSCL), Wanaparthy District, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to Call for the records in FIR No.25 of 2026 date,d 27.01.2026 on the file of the Police Station Kothakota, Wanaparthy District and Quash the same against the Petitioner Accused. I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may bc pleased to STAY all further proceedings, including the arrest of the Petitioner, in FIR No.25 of 2026 dated 27 .01 .2026 on the f ile of Police Station Kothakota, Wanaparthy District. I A. NO: JOF 2026 Bctween: Thc Assistanr Manager (Gen), Telangana state civil supplies Corporation Ltd (TGSCSCL), Wanaparthy District, Telangana. And ..petitioner/ Respondent NO.3. 1 Smt. Kottam Veena @ K.Veena, @o Kottam Vamshidhar Reddy, Aged about 34 Ililr 9^.: Business, Proprietor of M/s. Kottam Industries (Mill Cod1. a3201), R/ o H.No. 2-24, Sankireddypally Vilage, Kothakota Mandal, Wanaparthy Dlstrict, Telangana 509381. The Srate of Telangana, Rep. by its pubtic prosecuror. ,*;l;iT#H:{,::"ff"::: officer, Police station Kothakoia, wanaparthy District, High court for the state of Telangana, Hyderabad. The Station House Officer, police Station Kothakota, Wanaparthy District, Telarrgana- ..Respondents. 2 3 Petition under S€ction 528 of BNSS praying that in the circumstances stated in tf-. Nlemorandum of crounds of Criminal Petition, the High Court may be pleased to vacated tlre interim orders dated 02/ 03 /2026 in Crl.p.No.981 of 2026. This Pe'tition coming on for hearing, upon perusing the Memorandum of Grounds oI Criminal Petition a^d upon hearing the arguments of sri BHARGAVAKRISHNA.L, A,lvocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Advocate General appearing for Respondent No.3. CITLP NO: 7620OF 2026 Between: Battini Meena Reddy @ B Meena Reddy, w/o B. Devaraj, Aged about 40 years, occ. Business, Proprietor of M/s sfuinidhi Rice Mill (Mill code. lrzgss), R7o u.No.s-rr- 51i52/303, Priyadarshini Nagar, Nirmal, Nirmal District, Telangana - 504106. ANID "'PETITIONER/ACCUSED 1. The state of Telangana,, Rep. by its public prosecutor, Through the Station House officer, Police station Bhainsa Rural, Nirmal District, Telangana. High Court for the State of Telangana, I{yderabad. il- The Statron House Officer, Police Station Bhainsa Rural, Nirmal District, Telangana. Ii. The Districr Manager, 'felangana state civil supplies Corporation Ltd (TGSCSCL), Nirmal Disrrict, 'l elangana . ... Respondents. Petition under Sectiorr 528 of UNSS praying that in the circumstances stated in the Mernorandum of Grounds ol Criminal Petition, the High Court may be pleased to Call for the records in FIR No.15 of 2026 dated 04.02.2026 on the file of the Police Station Bhainsa Rural, Nirmal District ancl Quash the same against the Petitioner/Accused. I.A. IJO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grouncls of Criminal Petition, the High Court may be pleased to sTAY all further proceedings, including the arrest of the Petitioner in connection with FIR No'15 of. 2026 dated 04-02.202(r orr the file of Police Station Bhainsa Rural, Nirmal District, pending disposal of the main Criminal Petition. LA,NAiAF2A26 Between: Sri Ctr.Sudhak ar,S/o. Satv;rnaravana, The District Manager, Telangana State Civil Supplies Corporation Ltcl ( |(;SCSLIL.), Nirmal Disrrict, Telangana' ..Respondent/ Petitioner. And 1. Battini Mec,na [ietitlv (r) B Mccna ltcddy, W/o B. Devaraj, Aged about 40 years, Occ. Business, Proprietor of M/ s Shrinidhi Rice Mill (Mill Code. 177955), R/o H.No.S_ 17-51/52/303, [)rivarla rshirri Nagar, Nirmal, Nirma] District, Telangana _ 504106. ..Respondent/ Petitioner. 2 The State of Telangana,, Rep. by its Public Prosecutor, Tfuough the Starion House officer, Police station Bhainsa Rural, Nirmal District, Telangana. High Court for the State of Telangana, Hyderabad. The Station House Officer, Police Station Bhainsa Rural, Nirmal Disrric! Telangana. ..Respondent/ Respondent Nos.1 & 2. 3 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to vacate the interim order dated 02.03.2026 passed in cRLP.No.1620 of 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Perition and upon hearing the arguments of sri BHARGAVAKRISHNA.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 & 2 and of the Advocate General appearing for Respondent No.3. CRLP NO: 2608 OF 2026 Between: Mohd. Waheed, s/ o. Mohd. Ishag (Owner of M/s. Fauziya Traders Hangara, Potangal(M)) Aged about 65 yearg occ. Business, R/o. Pothangal Village and Mandal, Nizamabad District- ...ETITI.NER/ACCUSED. AND 1. State of Telangana, Rep. by its Public Prosecutor, High Court at Hyderabad through SHO PS Bodhan Rural, Nizamabad District. M.Srikanth Reddy, s/o. not known, Aged not known to the Petitioners, Occ. Emp I oyee, Dis rric t Manager, TSCSCL, Nizamabad-503001 ...Respondents/Complai nant. LA. NO:1 oF 2026 LA. NO:2 oF 2026 Between Pctition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of crimina.r petition, tie High Court may be pleased to quash the FIR No.28 of 2026 on the file of ps Koragiri, Nizamabad aatiati-oz-2026, for the offences registered u/s.376(5),37g(4),r/w.3(siBNS, 7 ECA, andto pass such other order or orders as this Hon'bre Court maydeem fit and proper in the circumstances of the case. 2 Perition under secrion 12g oj B-ryss praying that in the circumstances stated in the Memorandum of Grounds of Criminar peuii".u ,r,? High_cor.t may be preased to stay a, f1rff1' nror""dings in FIR No-28 of 2026." ,r,"]ir" .r r., Kotagiri, Nizamabad dated 17_ 02-2026, for the ofrcnces registered u/s. zte(s,1,iii1+1, ,1*.a1E1 aNs, , Ed, including arrest of the petirioner, pending dispo*l "f th";;;triminal petirion. M.Srikanth Retldy, Disrrict !1nager, Telangana State Civil Supplies Corporation Ltd., (TGSCSCL), Nizamabad-503001. ..Petitioner/Respondent No.i Arrd 1. Mohd. Waheed, s,/o- Mohd. Ishaq, (Owner of M/s. F auziva Traders Hangara, Potangal(M)) Aged about 65 years, occ. Business, R/o. Pothangal Village and Mandal, Nizamabad District. ..Respondent/ Petitioner. 2. State of Telangana, Itep. by its Public Prosccutor, High Court at Hyderabad through SHO t€ Bodhan Rural, Niz.amabad District. ..Respondent/Respondent No.1. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of criminal Petition, the High Court may be pleased to vacate the order d.ated 02/03/2026 in cRLP.No,2608 of 2026 and dismissing the Criminal Pehtion. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Clriminal Petition and upon hcaring the arguments of Sri K.Durga Prasad, Advocate for the Petitioner and the Public Prosecutor on bchalf of the Respondent No.1 and of the Adv ocate General appearing for llespondent No.2. CRLP NO: 2878 OF 2026 Betw'een: Konda laxmaiah, S/ o. Gopaiah, a11erl about 70 years, Occ. Managing Partner, Ram laxnun Paraboiled Ricc Mill t-t(I., It/o. H No.6-2-920, Ramagiri, Nalgonda Town and District. ..,Petitioner/ Accused. AND 1. The state of Telanl5ana, Ilep, bv [,ublic Prosecutor, High Court of Judicature at HYderabad 'ResPondent' 2.B.Rampathi,S/o.Bheekya,allcdabout4Tyears,Occ'DistrictManager(FAC)'Civil Supplies Corporation, Nalgontla Town and District' ...ResPondent/ ComPlainant' Petition under sechorl 52ll of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Crin-rina[ pctir,on, the High Court may be pleased to quash theproceedingsinFllt.NoT5/2026tlnthcfileP.s.NalgondallTown,againstthe petitioner/ Accused herein in tlrt: itrttrt'st o[ Justice and equity' I.A. NO: 2OF 2026 Petition under Section 52u of BNSS praving that in the circumstances stated in the Memorandum of Crouucls of Crrnrinal l)etition, the High Court may be pleased to stay of all furi:her proceeciings in [rtli No.75/2026 on the file P.s. Nalgonda-II Town, agairst the petitioner/ Accused hercin inclutling rppcarance of the petitioners and pending disposal of the (lriminal Pctition I.A. NO: 3OF 2026 Befween: B.Rampathi, S/o. Bheekya, aged about 47 years, Occ. District Manager, Telangana State Civil Supplies Corporation, Nalgonda DistricL Telangana. ..Petitioner/ Respondent No.2- And 1. Konda Laxmaiah, S/o. Gopaiah, aged about 70 years, Occ. Managing Partner, Ram laxman Paraboiled Rice Mill Ltd., R/o. H.No.6-2-920, Ramagiri, Nalgonda Town and District. ..Respondent/ Petitioner. The State of Telangana, Rep, by Public Prosecutor, High Court of Judicature at Hyderabad. ..Respondent/ Respondent No.1. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to vacate the interim orders dated 05.03.2026 passed in CRLP.No.2818 of 2026 and dismiss the Criminal Petition. This Petition coming on for hearing upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri VENKATARAMANAIAH.K, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing for Respondent No.2. CRLP NO: 2853OF 2026 Between: M/s Sri I-akshmi Venkateshwara Rice Mill, Raigudem, Nelakondapally, Rep by its proprietor M. Rama Rao, S/o Venkateswarlu Mekala, Aged about 55 Years, Occ.Business, R/o H.No. 3-51, Indira Gandli center, Nelakondapally, Raigudem, Clheruvu Madharam, Khammam District. ...Petitioner/ Accused. AND 1. The State of Telangana, through P.S. Nelakondapally, Rep by is Public Prosecutor, High Court for the State of Telangana, Hyderabad. 2. G. Srilatha, Occ- Dislrict Manager, Civil supplies Corporatiory IDOS Khammam, R/o Khammam Disfrict. ...Respondents/ Complainant. Petition under Section 528 of BNSS praying ttrat in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to quash the proceedings against rhe petitioner in FIR.No.47/2026 dt.24.02.2026 on the file of P.s. Nelakondapalli, for the offence U /kc.316(2),316(5), 318(4), 67(2) of BNS and section 7 of Essential cornmodities Act. 2 I.a. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to stay of all further Proceedings against the pctitioncr in FIR.No.47/2026 dt.24.02.2026 on the file of P.S. Nelakondapalli, for the offence U/Sec.376(2),316(5), 318(4), 67(2) of BNS and section 7 rf Essential commodities Act pcncling disposal of the above criminal petition. I.r\. NO: 3 OF 2026 Br:tween G. Srilatha, Occ. District Manager, Telangana Civil Supplies Corporatiory Khammam, Khammam District ..Petitioner/Respondent NO.2. M/s Sri l-akshmi Venkateshwara Rice Mill, Raigudem, Nelakondapally, Rep by its proprietor M. Rama Rao, S/o Venkateswarlu Mekala, Aged about 55 years, Occ.Business, R/o H.No. 3-51, Indira Gandli center, Nelakondapally, Raigudem, Clheruvu Madharam, Khammam District. .. Respondent/ Petitioner. The State of Telangana, through P.S. Nelakondapally, Rep by is public prosecutor, High Court for the State of Telangana, Hyderabad. ..Respondent/ Respondent No.1. And 1. 2 Petition under Section 52tt of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the order dated 06/ 03/2026 on CRL.I'. N o.2853 of 2026 and dismiss the Criminal petition, This Petition coming on for lrcaring, up.n perusing the Memorandum of Grounds of t-riminal Petition and upon hearinll thc arguments of sri praveen Kumar veerjala, Ad'vocate for the Petitioner and the Pubtic Prosecutor on behalf of the Respondent No.1 and of the Advocate General appcaring for Respondent No.2, CRI-P NO: 2856 OF 2026 Behveen: sanka Rajendra Prasad, S/ o.S. Rajeswararao, Aged about 52 years, occ . Business, R/o.H.No.8-2-50, Marker Road, Bhadrachalam post, Bhadradri Kothagudem Distric! T.G. Bikkumalla Hanumantharao, sf o B.suralah, Aged about 54 years, occ . Business R/o.H.No.11-17-77, Flat No 201, NMR Vagrleyi Residency, Road No.1, Telephone Colony, R.K.Puram, Saroornallar, ttanga Recldy District, T.G_ Mashetty Kalpana, */" y y:rh:_Krishna, Aged about 54 years, Occ . Business, R/o.Flat No.401. I{No6-2_831, Meerbagh Cjony, Srinivasa T;*;;; fVJg""a, Town and District, fciang.rna Statt.. Fi:H,t"X;-?;J:'xl,,V"''-Darnodar' Aged about 53 vears, occ Business and District, Terangana r,n,l,t*ttt' Near T-i'D Kalyanamandapu*, rvrrgondu*io-., 4 5. Edukulla Tharun, S/o.E.Damodar, Aged about 27 years, Occ Business, R/o.H.No.6-5-778, Beat Market, Near TTD Kalyanamandapam, Nalgonda Town and District, Telangana State. ...Petitioners/Accused Nos.1, 2 & 4 to 6. AND 1. The State of Telangana., Through S.H.O, P.S. Chityal, Rep. by its Public Prosecutor, High court at Hyderabad, Hyderabad. 2. Sri B.Rampathi, S/o.Bheekya, Aged about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda District. ...Respondents/ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circurnstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the Criminal Proceedings against the Petitioners/ Accused No.1,2 & 4 to 6 in Crime No.3E ot2l26, dt.22.02.2026 on the file oI Chityal Police Starion, Nalgonda District. I.A. NO: 1,OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to grant stay of all further proceedings including arrest of the Petitioners/Accused No.1, 2 & 4 to 6 in Crime No.38 of 2026, dt.22.02.2026 on the file of Chityal Police Station, Nalgonda District, pending disposal of thc Criminal Petition. Between: Sri B.Rampathi, S/o.Bheekya, Agcd about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda Distric t. ..Petitioner/Respondent No.2 And 1. Sanka Rajendra Prasad, S/ o.S.Rajeswararao, Aged about 52 yeart Occ . Business, R/o.H.No.8-2-50, Market Road, Bhadrachalam Post, Bhadradri Kothagudem District, T.G. Bikkumalla Hanumaniharao, S/o.B.Suralah, Aged about 54 years, Occ . Business R/o.H.No.11-11.-17, Flat No.201, NMR Vagdeyi Residency, Road No.1, Telephone Colony, R.K.Puram, Saroornagar, Ranga Reddy District T.G. Mashetty Kalpana, W/o.M.Radha Krishna, Aged about 54 years, Occ . Business, R/o.Flat No.401, H.No.6-2-831, Meerbagh Colony, Srinivasa Towers, Nalgonda Town and District, Telangana State. Edukulla Manjulatha, W/o.E.Damodar, Aged about 53 yearg Occ Business R/o.H.No.6-5-178, Beat Market, Near TTD Kalyanamandapam, Nalgonda Town and District, Telangana State. 5. Edukulla Tharun, S/o.E.Damodar, Aged about 27 years, Occ Business, R/o.H.No.&5-178, Beat Market, Near TTD Kalyanamandapam, Nalgonda Town and District, Telangana State. ..Respondents/Petitioners No.1,2 & 4 to6. The State of Telangana., Through S.H.O, P.S. Chityal, Rep. by its Public Prosecutor, High court at Hyderabad, Hyderabad 2 3 4 5 6 I.A. NO: 2OF 2026 Respondent/ Respondent No 1 Petition undcr Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate thr: interim orders dated 05 /03 / 2026 in CRLp.No.28s6of 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of sri C.I{ari preeth, Advocate for thr: Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing for Respondent No.2. CR LP NO: 2857 OF 2026 I.A. I.JO:3 OF 2026 Between: Pa<lma Kandukuri, w/o.K.Mahender, Aged about 57 years, occ.Business, R/o. H.No.6-5- 163/1, Raveendra Nagar, Nalgonda-508 001, Telangana State. AND ... petitioner/ Accused No.3. 1- The state of relangana, Through s.H.o, p.s. Chityal, Rep. by its public prosecutor, High court at Hyderabad, Hyderabad. 2. sri B Rampathi, srlo.Bheekya, Aged about 47 years, occ.working as District Manager, TGSCSCL, Nalgonda, Nalgonda Disrrict. .. Responden ts/ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Mernorandum of Grounds of Criminal petition, thc High Court may be pleased to quash the Criminal Proceedings against the petitioner/ Accused No.3 in brime No.3g of 2026, dt.2:.1.02.2026 on the file of Chityal police Station, Nalgonda Disrrict I.A. NO: zOF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Menrorandum of Grounds of Criminar petition, the High Court may be pleased to grant stay of all further proceedings against the petitioner/ Accused No3 in ^Crime No.3g of 2026. dt.22.02.2026 on the file of Chityal police station, Nalgonda District, pending disposal of the Criminal petition. Befween: sri B.Rampathi, s/o.Bheekya, Aged about 47 years, occ.working as District Manager, 'ICSCSCL, Nal gonda, Nalgonda Disrricr. Ancl I Peri tioner/ Respondent No.2. Padma Kandukuri, W/o.K.Mahendcr, Agcd about 57 vcars, Occ.Business, R/o. H.No.6_5_163/1, Raveendra N"8.r, N;t8;;;rffi;i; Telangana stare. rhe.StatcolTelangana,JhrouphslI() Dq /-L:. -'Respondent/Petitioner. t rigr, .o,.i,,iilffJl;'r:1i;;i';' P s Chitvar, Rcp bv ,,' h,uri.'pl"#,1" .. Iicspondentr/ Ilcspondent No.1. ) ' Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the interim orders dated 05/A3/2026 passed in CRLP.No.2S57of 2026 and dismiss the Criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri C.HARI PREE-IH, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing for Respondent No.2. CRLP NO: 2917 OF 2026 Between: Musku Ranjith Reddy @ M. Ranjith Reddy, S/o Musku Chinna Reddy, Aged about 33 years, Occ. Business, Proprietor of M/ s. Hanvika Rice Mill, R/ o.23, Sunkli, VTC. Sunkli, District Ntmal, Telangana - 504109. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, through The Station House Officer, Police Station Bhainsa Rural. Nirmal District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officcr, Police Station Bhainsa Rural, Nirmal District Telangana. 3. Ch. Sudhakar, District Manager, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Nirmal District, Tclangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to Call for the records in FIR No. 22 of 2026 clated 77 /02/2026 on the file of the Police Station Bhainsa Rural, Nirmal District and Quash the samc- I.A. NO:2OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner, in FIR No.22 of 2026 d.ated 17.02.20% on the file of Police Station Bhainsa Rural, Nirmal Dishict. I.A. NO:3OF2026 Between: Ch. Sudhakar, S/o. Satyanarayana, agetl 47 years, Occ: Working as District Manager, Nirmal District, Telangana. ..Peritioner/Respondent No.3 And 1 Musku Ranjith Reddy @ M. Raniith Rcddy, S/o Musku Chirura Reddy, Aged about 33 years, Occ. Business, l)roprietor of M/s. Hanvika Rice Mi]I, R/ o.2-3, Sunkli, VTC. Sunkli, District Nirmal, Telangana - 504109. . . Respondent/ Petitioner No.1- 2- The State of Telangana, Rep. by its Public Prosec,tor, tl-rrough The Station Hous; Officer, Police Station Bhainsa Rural, Nirmal District, High Court for the State of Telangana, Hyderabad. 3. The station House officer, Police station Bhainsa Rural, Nirmal District, Telangana. ..Respondents/ Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Mt:morandum of crounds of Criminal Petitioru the High Court may b€ pleased to vacate th(' interim orders dated 02.03.2026 passed in CRLP.No.2917 of 2026 and dismiss the crirrinal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri IIHARGAVAKRISHNA.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 ar-rd of the Advocate General appearing for Respondent No.3. CRLP NO: 2928 OF 2026 Between: Korrda Venkanna, S/o. l-axmaiah aged about 43 years, Occ. Managing Partner Kanaka Mahalaxmi Paraboiled Rice Mill Ltd., R/o.H.No.G2-920, Ramagiri, Nalgonda Town and Disrrict. -..Petitioner/ Accused. AND 'l T he State of Telangana, Rep, by Public Prosecutor, High Courr o[ Judicature at I lyderabacl. .-Respondent. 2. B.Rampathi, S/o. Bheekya, aged abott 47 years, Occ. Disrricr Manager (FAC), Civil Supplies Corporation, Nalgonda Town and District. .-. Respondent/Complainant. Pctition under Section 528 of BNSS praying that in the cir<'umstances stated in the Mcnrorandum of Grounds of Criminal Petitioru the High Court may be pleased to quash the proceedings in FIR.No.76/2026 on the file P.s. Nalgonda, II-Town, against the petitLoner/ Accused herein. I.A. I'JO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Mcmorandum of Grounds of Criminal Petition, the High Court may be pleased to stay of all further procecdings in FIR.No.z6/2026 on the file p.s. Nalgonda-ll T'own, against the ffi:,:;]X,{.#.lT:j*"t" including appearance of rhe petitioner and pending disposalof I.A NO:3 OF 2026 Betwg,-,n B.R,r nr pa thr. S/o. lJh€,pky2 s,ppri,',.-c;,;;'";;,,""'jX,ii;li::1::#:il";rs, o<c Disrricr rrranag,,r 1F'AC). civir Peti tioner/Respondent No-2. And 1. Konda Venkanna, S/o. laxmaiah aged about 43 years, Occ. Managing Partner Kanaka Mahalaxmi Paraboiled Rice Mill Ltd., R,ro.H.No.6-2-920, Ramagiri, Nalgonda Town and District. ..Respondent/ Petitioner. The State of Telangana, Rep, by Public Prosecutor, High Court of Judicature at Hyderabad. ..Respondent/Respondent No.1. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the interim orders dated 05/03/n26 in CRLP.NO.2928 of 2026 and dismiss the criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri VENKATARAMANAIAH.K, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing for Respondent No-2. CRLPNO: D$OF2026 Between: Gattu Sravan, S/o. Swarajyam aged abofi 47 years, Occ.Managing Partner, Gouthami Paraboiled Rice MiIl Ltd., R/o. H.No.6-3-92/D, Ramagiri, Nalgonda Town and District. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep, by Public Prosecutor, High Court of Judicature at Hyderabad. ..Respondent. 2. B.Rampathi, S/o. Bheekya, aged about 47 years, Occ. District Manager (FAC), Civil Supplies Corporation, Nalgonda Town and District. ... Respondent/ Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the proceedings in FIR.No.37 / 2026 on the file P.S. Nalgonda Rural, against the petitioner/ Accused herein in the interest of Justice and equity. I.A. NO: zOF 2026 Petition under Section 528 of BNSS praying that in the circurnstances stated in the Memorandum of Grounds of Criminal Petition, the Fligh Court may be pleased to stay of all further proceedings in FIR.No.37l 2026 on the file P.S. Nalgonda Rural, against the petitioner/ Accused herein including appearance of the petitioners and pending disposal of the Criminal Petition. 2. I.r\. NO:3Ot 2026 Be'tween: B.Rampathi, S/o. Bheekya, aged about 47 years, Occ_ District Manager (FAC), Civil Supplics Corporation, Nalgonda Town and District. A.d ..Petitioner/ Respondent No.2. 1. Catfu Sravan, S/o. Swarajyam aged about4T years, Occ.Managing Partner, Gouthami Paraboiled Rice Mill Ltd., R/o. H.No.6-3-92/D, Ramagiri, Nalgonda Town and District. ..Respondent/ Petitioner. 2. The State of Telangana, Rep, by Public Prosecutor, High Court of .f udicature at Hyderabad- ..Respondent/ Responcrent No.2. Petition under Sechon 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to vacate the interim order dated 02/ 03 / 2026 in CRLP.No. 29M of 2026 and dismiss the Criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of (lriminal l)etition and upon hearing the arguments of sri vENKA'IAI{AMANAIAH.K, Adrrocate for thc Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Adv<xate General appearing for the Respondent No.2. CRLP NO: 3028 Ot- 2026 Betrvecn: Ratlrocl Dinesh, S/o ltathoci Ramesh, Aged about 25 years, occ. Business, proprietor of M/S. JSR RI(IE MILL, R/o 2-70/1, Marlagonda, Pardi (b), Actitabad, Andhra pradesh - 504103, Business Adclress. 30/3/2, Narsapur G Mandal, Nandan, Nirmal, Telangana - 504104 ANr) ..PIr.ilTIONEI{/ACCUSED. 1 The state of relangana, Rep. by its Public Prosecutor, Tfuough rhe station House Officer, Police Station Narsapur, Nirmal District, High C-ourt for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Narsapur, Nirmal District, 'felangana_ 3. Ch. Sudhakar, S/o Satyanarayana, District Manager, Telangana State Civil Supplies Corporation Ltd (TCSCrcL), Nirmal District, Telangana. ...Rcspondcnts. Petition uncler Section 528 of BNSS praying that in the circumstances stated in the Mem,rrandum or cirouncrs of Crirninar petitioru *re High court may bc preased to Call for l|:#I:i'l:if,I:i.ffj a'JXr1ii"fl 21/02/202i on the rire or r;.,1;;." sration, LA. NO: 2 OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner, in FIR No. 30 of 2026 dated 27 /02/2026 on the file of Police Station Narsapur, Nirmal District, pending disposal of the above criminal petition. I.A. NO:3OF 2026 Berween: Ch. Sudhakar, S/o Satyanarayana, District Manager, Telangana State Civil Supplies Corporation Ltd CIGSCSCL), Nirmal District, Telangana. .. Peti rioner/ Respondent No.2. And 1 Rathod Dinesh, S,/ o Rathod Ramesh, Aged about 25 years, Occ. Business, Proprietor of M/S. ISR RICE MILL, R/o 2-70/7, Marlagonda, Pardi (b), Adilabad, Andhra Pradesh - 504103, Business Address. 30/3/2, Narsapur G Mandal, Nandan, Nirmal, Telangana - 504104. .. Respondent/ Petitioner. The State of Telangana, Rep. by its Public Prosecutor, Tfuough The Station House Officer, Police Station Narsapur, Nirmal District, High Court for the State of Telangana, Hyderabad. The Station House Officer, Police Station Narsapur, Nirmal District, Telangana. ..Respondents/ Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the interim orders dated 05.03.2026passed in CRLP.3028 of 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri BHARGAVAKRISHNA.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Advocate General appearing for Respondent No.3. CRLP NO:3029OF 2f,26 Between: Chawan Rohidas @ Chowan Rohidas, S/o Chawan Khamna @ Khamna, Aged about 50 years, Occ. Business, Proprietor of M/S. SSDR RICE MILL, R/o 243/7, Marlagonda, Adilabad, Telangana-504103, Business Address. SY NO 30/3, Nandan Village, Narsapur4 Mandal, Nirmal District, Telangana - 504104. ... PETTTTONER/ ACCUSED. AND 1. The State of Telangana, Rep. by its Public Prosecutor, Through The Station House Officer, Police Station Narsapur, Nirmal District, High Court for the State of Telangana, Hyderabad. 2- The Station House Officer; Police Station Narsapur, Nirmal District, Telangana. 2 3 Sri Clr- Sudhakar, S/o Satyanarayana, Aged 47 years, Diskict Manager, 'I'elangan- State Civil Supplies Corporation Lrd (TGSCSCL), Nirmal Disrrict, Telangana. ... Respondents. Petition under Scction 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of criminal Petition, the High court may be pleased to Call for the' records in FIR No.29 of 2026 dated 2z/02/2026 on the file of the police station Narsapur, Nirmal District ancl QUASH the same. I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to srAy all further proceedings, including the arrest of the Petitioner, in FIR No.29 of 2026 dated 27 / 02/ 2026 on the file of Police station Narsapur, Nirmal Distric! pending disposal of the above criminal petition I.A. NO: 3OF 2026 Betrveen: Sri (lh. Sudhakar, S/ o Satyanaray Civ;l Supplies Corporation Ltd (T ana, Aged 47 Years, District Manager, Telangana State L), Nirmal District, Telangana. -.Petitioner/ Respondent No.3 Ancl l. Chawan llohiclas @ C-howan Rohidas, S/o Chawan Khamna @ Khamna, Aged about 50 ve ars, Occ. Business, Proprietor of M/S. SSDR RICE MILL, R/ o 2-43 / 7, Marlagonda, Adilabad, Telangana-504103, Business Address. Sy NO 30/3, Nandan Villagc, Narsapur-G Mandal, Nirmal District, Telangana - 504104. . ..Respondent/Petitioner. 2. The statc of 1'e[;rngana, Rcp. by its public prosecutor, Through rhe Station House officer, Police stati.n Narsapur, Nirmal District, High Court for the state of Telangana, Hyderabad. 3. The station Housc officer, Police station Narsapur, Nirmal District, Telangana. ..Respodent Nos.1 & 2. Petition utrder Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grountls of Criminal Petition, the High Court may be pteased to vacate the interim orders datcrl 05.03.2026 passed in CRLp.No.3029 of 2026 and dismiss the criminal Petition. 3 _ This Petitiorr coming on for hearing, upon perusing the Memorandum o[ Grounds of Criminal Petition and upon hcaring the arguments .rJ s.i BHaRCAVAKRISHNA.L, Advocate for the Petitionr:r ancl thr: public prosecutor on behalf of the Respondent Nos_1 & 2 and of the Advocate Ccncral appearing for the Respondent No.3. CRLP NO;307 oF 2026 4 Bctween Mcdarn Krishnamrrrlhv. S,/rr. l\.'l('LJ.,rn Sonraiah, Aged 74yrs, occupation Rt,tirr,rr, R/o.6_5_ 236 / l, Bee t ma rkt,t. N.r lg,,n, 1.1. fu" f ,,"^,-i,'fr,r*;;?:;^r"." _ 50800 t. PETIIIONER/ ACCUSED 4ND -1. The State of Telangana, Rep. by the Station House Officer, P.S. - Nalgonda Rural, Nalgonda District. ..Respondent No.1. Sri B-Rampathi, District Manager, TGSCSCI Nalgonda, Nalgonda Disrrict - 508001 ...Respondent No.2. / Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call Ior the records and examine the same in pursuance to the F.l.R No.36/ 2126 dated.23.02.2026 registered at P.S. Nalgonda Rural, Nalgonda District, under Sections 316(2), 316(5), 318(3), 378(4) r / w 3(5) of the Bharatiya Nyaya Sanhita , 202j agairst the petitioners. I.A. NO: zOF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to stay all further proceedings of the Petitioners in FIR No.36/ 2026 on the file of P.S. Nalgonda Rural, Nalgonda District under Sections 31.6(2),376(5),318(3), 318(4) r/w 3(5) of the Bhara tiya Nyaya Sanhita, 202. I.A.NO: 3OF 2026 Between: Sri B.Rampathi, District Manager, T Nalgonda, Nalgonda District - 508001 ..Petitioner/ Respondcnt No.2 And 1 Medam Krishnamurthy, S/o. Medam Somaiah, Aged 74 yrs, Occupation Retired, R/o.6-5-2j6/1,, Beet market, Nalgonda, Nalgonda District, Telangana - 508001. .. Respondent/ Petitioner. The State of Telangana, Rep. by the Station House Officer, P.S, - Natgonda Rural, Nalgonda District. ..Respondent/ Respondent No.1. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to vacate the interim orders dated 05.8.2026 passed in CRLP.No-3074 of 2026 and dismiss the Criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Peridon and upon hearing ttre arguments of Sri NAGULARAPU KEERTHI SIMHA, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing Respondent No.2- CRLP NO: 3742OF 2026 Between: Ramesh Raianna Chiliveri @ Chiliveri Ramesh, S/o Rajanna, Aged about 45 years, Occ. Business, Proprietor of M/S. PRANAVI RICE MILL. R,/o.H.No.4-42, Near Masiid, Morthad, VVaddyat, Vaddiyat, Nizamabad. Telangana-503225, Business Address survey 2 2 No.2Z/D, 225/C2,225/ A, Battay:ar to Tadpakal Road, Tadpakal. Nizamabatl, Telarrgarra_ - 503308 Petitioner/ Accused. AT.ID 1. The State of Telangana,, Rcp. by its Public Prosecutor, through The Station House Officer. Police Station Ycrgatla, Nizamabad District, High Court for the State of Telangana, Hyderabad, 2. The Station House Officcr, Police Station Yergatla, Nizamabad District, Telangana. 3. M. Srikanth Reddy, District Manager, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Nizamabad Disrrict, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Crimin:rl Petitiory the High Court may be pleased to CaIl for the records in FIR No.10 of 2026 dated 26-02-2026 on the file of the Police Station Yergatla, Nizamabad District, and QUASH the same against the Petitioner/Accused. I.A. NO:2OF 7026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Mernorandum of Grouncls of Criminal Petition, the High Court may be pleased to STAY all lurther proceedings, including thc arrest of the Petitioner, in FIR.No.10 of 2026 dated 2642-2026 on the file of Policc Station Yergatla, Nizamabad District, pending disposal of the r:riminal case. I.A. NO:3 OF 2026 Between: M. Srikanth Recldy, District Man;rger, Telangana State Civil Supplies Corporation Ltd (TGIICSCL), Nizamabacl Distrir t, I clangana. ..Petitioner/Respondent No.3 And 1. Ramesh Rajanna Chilivcri t<D Chiliveri Ramesh, S/o Rajanna, Aged about 45 years, Occ. Business, Proprietor of M/S. PRANAVI RICE MILL. R/o.H.No.4-42, Near Masjid, Morthad, Wad d ya t, Vaddiya t, Nizamabad. Telangana-503225, Business Address Survey No. 223/D,225/C2,225/ A, Battapur to Tadpakal Road, Tadpakal. Nizamabad, 'Ielangana - 50330U. ..Respondent/ Petitioncr. 2. The State o[ Telangana,, Itcp. by its Public Prosecutor, through The Station House Officer. Police Statior-r Yergatla, Nizamabad District, High Court for the State of Telangana, Hyderabari. 3. rhe starion Housc officcr. r,orice srarion yergarra, -,::tiilTH{ff:i"r"ir"lj}:.' ..Respondent/ Respondent No.2. M"-.,.:;,:'[i';l;i*:::::Tl,li,ili&,,'#,,i,,_,[ilT:ffi:I'ff ::;:':'J].:l: the or'Jer tJated o5/ 03/ 2026 i. (-Rr.p No 3i;t;;;;;6 and dismiss the criminar per*ion. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri BHARGAVAKRISHNA.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Advocate General appearing for Respondent No.3. CRLP NO: 3743 OF 2026 Berween: Mashetty Radha Krishna, S/o.Mashetti Ramulu, Aged about 58 years, Occ. Business, R/o.Flat No.401, H.No.6-2{31 Meer Bagh Colony, Srinivasa Towers Nalgonda, Nalgonda Disrrict. ...Petitioner/ Accused No.1. AND 1. The State of Telangana., Through S.H.O, P.S. Nalgonda Rural, Rep. by its Public Prosecutor, High Court at Hyderabad, Hyderabad 2. Sri B.Rampathi, S/o.Bheekya Aged about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda District. ..Respondents/ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal PetitioO the High Court may be pleased to quash the Criminal Proceedings agairut the Petitioner/ Accused No.1 in Crime No.36 of 2026, dt.23.02.2026 on the file of Nalgonda Rural Police Station, Nalgonda District. I.A. NO: zOF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to grant stay of all further proceedings including arrest of the Petitioner/ Accused No.1 in Crime No.36 of 2026, dt.23.O2.2026 on the file of Nalgonda Rural Police Station, Nalgonda District, pending disposal of the Crimina-l Petition. I.A. NO:3OF 2026 Between: Sri B.Rampathi, S/o.Bheekya, Aged about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda District. ..Petitioner/ Respondent No,2. And 1. Mashetty Radha Krishna, S/o.Mashetti Ramulu, Aged about 58 years, Occ. Business, R/o.Flat No.401, H.No.6-2{31 Meer Bagh Colony, Srinivasa Towers Nalgonda, Nalgonda District. ..Respondent/ Petitioner. 2. The State of Telangana., Through S.H.O, P.S. Nalgonda Rural, Rep. by its Public Prosecutor, High Court at Hyderabad, Hyderabad ..Respondent/ Respondent No.1- Petition under Section 528 of BNSS praying that in the circumstances stated in thc Memorandunr of Grounds of Criminal Petition, the High court may be pleased to vacatE thr: interim order dated 05/03/2026 in CRLP.No.31 43 of 2026 and dismiss the criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon I'rearing the arguments of sri C.Hari Preet[ Advocate for the: Petitioner and the Public Prosecutor on behalf of the Respondent No.1. and of the Ad.vocate General Appearing for Rcspondent No.2. CRLP NO: 3744OF 2026 Between: Edukulla Damodar, S/o.E,Gurvaiah Aged about 53 years, Occ. Business R/o.H.No.6-5- 778, Beat Marke! Near TTD Kalyanamandapam, Nalgonda Town and District, Telangana State. ...Petitioner/ Accused No.1. AND 1. The State of Telangana., Through S.H.O, P.S. Munugode, Rep. by its Public Prosecutor, High court at lJyderabad, Hyderabad. ..Respondent. 2. Sri B.Rampathi, S/o.Bhcekya, Aged about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda District. ...Respondent/ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Melnorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the Criminal Proceedings against the Petitioner/ Accused No.1 in Crime No.28 of 2026, dt.Z\.02.2026 on the file of Munugocle Police Station, Nalgonda District. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to grant stay of aII lurther proceedings including arrest of the Petitioner/Accused No.1 in Crime No.28 of 2026, dt.23.02.2126 on the file of Munugode Police Statiory Nalgonda District, pen([ing disposal of the Criminal Pctition. I.A. NO:3OF 2026 Between: Sri B.Rampathi, S/o.Bheckya, Aged about 47 vears, Occ.Working as District Manager, TGS(ISCL, Nalgonda, Nalgonda Disrrict. And ..Petitioner/2nd ltespondent 1 fi:lrX#liff';,:j:,;,q'rvai'rh Aged .,bour 53 years, occ. Business and District, Telanl;ana ,,#"t' Near T'-fD Ka I'an'rmandapr-, rvago.,ia Town I.A. NO:2OF 2026 ..Respondent/ Petitioner. 2. The State of Telangana., Ttuough S.H.O, P.S. Munugode, Rep. by its Public Prosecutor' High court at Hyderabad' Hydcrabad' ..Respondent/ Respnodent- Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the interim orders dated 05/ 03/ 2026 in CRLP.No. 3744 of 2026 and dismiss the Criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri C.Hari PreettL Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing for Respondent No.2. CRLP NO: 3745OF 2026 Between: 1. Edukulla Damodar, S/o.E.Gurvaiah Aged about 53 years, Occ. Business R/o.H.No.6-5-178, Beat Market, Near TTD Kalyanamandapam, Nalgonda Town & DistricL Telangana State. 2. Kandukuri Ravi Kumar, S/o.Kandukuri Lingaiah, Aged about 62 years, Occ Business R/o.H.No.6-5-763/ CS7, Ravindra Nagar Beet Market, Nalgonda. Nalgonda District. ...Petitioners/ Accused Nos.4 & 5. AND 1. The State of Telangana., Tfuough S.H.O, P.S. Nalgonda Rural, Rep. by its Public Prosecutor, High Court at Hyderabad, Hyderabad. .. Respondent. 2. Sri B.Rampathi, S/o.Bheekya, Aged about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda District. ...Respondent/ Defacto Complainant. Petition uncier Section 528 of BNSS praying that in the circumstances stateci in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the Criminal Proceedings against the Petitioners/ Accused No.4 & 5 in Crime No.36 of 2026dt.2j.02.2026 on the file of Nalgonda Rural Police Station, Nalgonda District . I.A. NO:2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to grant stay of all further proceedings including arrest of the Petitioners/ Accused No.4 & 5 in Crime No.36 of 2026, dt.23.02.2026 on the file of Nalgonda Rural Police Station. Nalgonda District. l.A. NO:3OF2026 Befween: Sri B.Rampathi, S/o-Bheekya, Aged about 47 years, Occ.Working as District Manager, TC;SCSCL, Nalgonda, Nalgonda District. Petitioner/2"d Respondent And 1. Edukulla Damodar, S/o.E.Gurvaiah Aged about 53 years, Occ. Business R/o.H.No.6-5-178, Beat Market, Near TTD Kalyanamandapam, Nalgonda Town & District, Telangana State. Kandukuri Ravi Kumar, S/o.Kandukuri Lingaiah, Aged about 62 years, Occ Business R/o.H.No.6-5-763 /C51., Ravindra Nagar Beet Market, Nalgonda, Nalgonda District. .. Respondents/ Petitioners. The State of Telangana., Through S.H.O, P.S. Nalgonda Rural, Rep. by its Public Prosecutor, High Court at Hyderabad, Hyderabad. .. Respondent/ Respondent. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the interim orders dated 05/03/2026 in CRLP.3145 of 2026 and dismiss the crirninal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of (lriminal Petition and upon hearing the arguments of Sri C.Hari Preeth, Advocate for the Petitioner and the Public Prosecutor on bchalf of the Respondent No.1 and of the Advocate General appearing for Rcspondcnt No.2. CR[.P NO:32MOF 2026 Between: V. I.lavi Kumar, s/o.Ramakrishna, (Proprietor of M/s. Sri Raghavendra Industries, Old Vanri (V and M), Aged about 39 yc'ars, occ. Busincss, R/o. 434, Nehrunagar, Varni Mar.dal, Nizamabad District, ...Pefi tioner/ Accused- ANI) 1. State of Telangana, Rep. by its Public Prosecuror, High Court at Hyderabad through SHO PS Vami. Nizamabad District. 2. M.Srikanth Reddy, s/o. not known, Aged not known to the Petitioners, Occ. Employee, District Manager, TSCSCL, Nizamabad-503001 ,.,Respondents/Complainant. 2 J Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the riIR No. 39 of 2026 on the file of PS Varni, Nizamabad dated, 25-02-2026, for the offences registered U/s. 316(5), 318(4) BNS, 7 ECA. . . NO: 2 OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High court may be pleased to stay all further proceedings in FIR No.39 ot 2026 on the file of f€ Varni, Nizamabad dated 25-02- 2026, fir the offerrces registered u/s.376(5),318(4) BNS, 7 ECA, including arrest of the Petitioner, pending disposal of the main Criminal Petition' I.A. NO:3OF2026 Between: M.Srikanth Reddy, occ: District Manager, TSCSCL, Nizamabad District, Telangana- 503m1' ..petitionerr/2d Respondent. And L. v. Ravi Kumar, s/o.Ramakrishna, (Proprietor of M/s. sri Raghavendra Industries, Old Vami (V and M), Aged about 39 years, occ. Business, R/ o- 444, Nehrunagar, Varni Mandal, Nizamabad District. ..Respondent/ Petitioner. 2. State of Telangana, Rep. by its Public Prosecutor, High Court at Hyderabad through SHO 15 Varni. Nizamabad District. ..Respondent/ Respondent No.1. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Pctition, the High court may be pleased to vacate the order datedo6/03/2026 on CRLP.N o.3206 pf 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Crirninal Petition and upon hearing the arguments of Sri K.Durga Prasad, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No'1 and oI the Advocate General appearlng for Rcspondent No.2. CRLP NO: 3426 OF 2026 Between: smt. s. Ajitha, w/o s' Lingam, Aged about 59 i'ears ' Occ- Proprietorship/Business' Proprietor/Lease Holder of M/S. sri Raia Rajeshwara Traders, R/o.Flat No. 505, Surya Towers, Rajyalaxmi Residency, Pragathi Nagar, Nizamabad Telangana-503003, Business Address- Khanapur, Nizamabad Rural, Nizamabad, Telangana. ...Petitioner/ Accused. ;AND 1. The State of Telangana, Rep. by its Pubtic Prosecutor, through The Station House Officer, Police Station Nizamabad Rural, Nizamabad District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Nizamabad Rural, Nizamabad District, Telangana. 3. M- Srikanth Reddy, District Manager, Telangana State Civil Supplies Corporation Ltd., (TGSCSCL), Nizamabacl District, Telangana. ...Respondenrs. Ancl :i Petition under Section 528 of BNSS praying that in the circumstances stated in the Mr:morandum o{ Grounds of Criminal Petition, the High C-ourt rnay be pleased to Call fcii the records in FIR No. 69 of 2026 dated 25-02-2026 on the file of the Police Station Ni:zamabad Rural, Nizamabad District and QUASH the sane against the Petitioner/ Accused. I.A. NO:zoF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Crirninal Petition, the High Court may be pleased to STAY all further proceedings including the arrest of the Petitioner, in FIR No.69 of 2026 dated 25- 02-',r-026 on the file of Police Station Nizamabad Rural, Nizamabad District pending dis;rosal of the above criminal petition. I.A. NO:3OF2026 Beh^/een: M. []rikanth Reddy, District Manager, Telangana State Civil Supplies Corporation Ltd., (TCSCSCL), Nizamabad Diskict, Telangana. Petitioner/ Respondent No.3. Smt. S. Ajitha, W/o S. Lingam, Aged about 59 years , Occ- Proprietorship/Business, Proprietor/Lease Holder of M/S. Sri Raja Rajeshwara Traders, R/ o-Flat No. 505, Surya Towers, Rajyalaxmi Residency, Pragathi Nagar, N izamabad, Telangana- 503003, Business Address- Khanapur, Nizamabad Rural, Nizamabad, Telangana. .- Respnodent/ Petitioner. The State of Telangana, Rep. by its Public Prosecutor, through The Station House Officer, Police Station Nizamabad Rural, Nizamabad District, High Court for the State of Telangana, Hyderabad. The Station House Officer, Police Station Nizamabad Rural, Nizamabad District, Telangana. -. Respondents/ Respondents. Petition under Section 528 of BNSS praying that in the circurnstances stated in the Menrorardum of Grounds of Criminal Petition, the High Court may be pleased to vacate the crder dated 10/03/2026 on CRLP.No.3426 of 2026 ancl dismiss the criminal petition. This Petition coming on for hearing. upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 & 2 and of the A.dvocate General appearing for Respondent No.2. CRLI' NO: 34.33 OF 2026 3 Betw,len: laggappa @ Banja laggapa, S/o Banja Maruthi, aged. 57 years Occ. Business, R/o Khan.apur village, Kalher Mandal, Sangaredcly Disbrict. Petitioner/Accused. AND 7. I}'a;tt:;:a" Telangana' rep by its Public Prosecuror High Courr of Judicature at 2. G. Ambadas Rajeshwar, District Manager, TGSCSCL Sangareddy. ...Respondents / Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in thc Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the proceedings in Crime No.5 of 2026 d.ated 20.01.2026 registered by Police, sirgapur for the offences U / s 31'6 (2),31,6 (5) BNS, 7 ECA in the interest of justice. I.A. NO:1.OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Pelition, the High Court may be pleased to Srant stay of all further proceedings in F.I.R.No.S of 2026 dated 20.01.2026 registered by Police, Sirgapur for the offences U / s 3'1.6 (2), 316 (5) BNS, 7 ECA. I.A. NO:2OF2026 Between: G. Ambadas Rajeshwar, Disrrict Manager, T L Sangareddy. ..Petitioner/ 2"d Respondent. And 1,. laggappa @ Banja )aggapa, S/o Banja Maruthi, aged.57 years Occ. Business, R/o Khanapur village, Kalher Mandal, Sangareddy District. ..Resopndent/ Petitioner. 2. The State of Telangana, rep. by its Public Prosecutor High Court of |udicature at Hyderabad. .. Respondent/ Respondent. Petition under Section 482 of Cr.P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased pleased to vacate the interim orders passed in crlp 3433 of 2026 aod dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri N.Manohar, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No. and of the Advocate General appearing for Respondent No-2. CRLPNO:3587 OF2026 Between: Sri Burugu Bala Kishan, S/o. B. Veera Mallaiah, Aged about 64 years, Occ.Business, R/o. H.No.6-F126/a, Ravindra Nagar, Nalgonda, Nalgonda District. ...Petitioner/ Accused No.6. AND 1. The State of Telangana, through P.S., Hayathnagar Rep. by its P.P., High Court of Judicature at Hyderabad. 2. Sri B. Rampathi, S/o. Bheekya, Aged 17 years, Occ.Diskict Manager, TGSCSCL, Nalgonda R/o. Nalgonda, Nalgonda District. ... Respondents/ Complainant. l'etition under Sectron 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for- thr: records relating to Crime No.36 of 2026 dated 23.02-2026 by Police Station, Nalgonda, Rural on the file of Judicial First Class Magistrate (Special Mobile) Court at Nalgonda and qu ash the same. I.A. NO: 7 OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitioru the High Court may be plcased to stay all further proceedings in Crime No.36 of 2026, dated 23.02.2026 by Police Station, Nalgonda, Rural on the file of Judicial First Class Magistrate (Special Mobile) Court at Nalgonda, inc)uding the arrest of the Petitioner pending disposal of the main petition- I.A NO:2OF2026 Bebween: Sri B. Rampathi, S/o. Bheekya, Aged 47 years, Occ.District Manager, TGSCSCL, Nalgonda R/o. Nalgonda, Nalgonda District. ..Petitioner/ 2"d Respondent. An<l l. Sri Burugu Bala Kishan, S/o. B. Veera Mallaiah. Aged about 64 years, Occ.Business, R/o. H.No.6-5-726/ a, Ravindra Nagar, Nalgonda, Nalgonda District, .. Respondent/ Petitioner. 1l The State of Telangana, through P.S., Hayathragar Rep. by its P.['., ]{igh Court of Judicaturc at Hyderabad. ..Respondcnt/ Respondent. Petition under Section 528 of BNSS praying that in the circumstances stated in the Menrorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate thc rnterim orders dated 72/03/2026 in CRLP.No.3587 of 2026 and disnriss the criminal Petit ion. This Petition coming on for hearing, upon perusing the Memoranclunt of Grounds of C-iminal Petition and upon hearing the arguments of Sri Kavadi Naresh, Advocate for the l)etitioner and the Public Prosecutor on behalf of the Respondent No,1 and of the Adv,xate General appearing lor Respondent No.2. CIlLl']NO: 3927 OF 2026 Between: Mashctty Radha Krishna, S/o.Mashetti Ramulu, Aged about 58 years, Occ. Business, R/o,l:lat No.401, H.No.6-2331, Meer Bagh Colony, srinivasa Towers Nalgoncla, Nalgonda Distr,ct. AND ...pctitioner/ Accused. 1. The State of Telangana., Through S.H.O, P.S. Munugode, Rep. by its Public Prosecutor, High court at Hyderabad, Hyderabad- ..Respondent. 2. Sri B.Rampathi, S/o.Bheekya, Aged abort 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda District- ...Respondent/ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the Criminal Proceedings agairut the Petitioner/ Accused in Crime No.28 of 2026, dt.23.02.2026 on the file of Munugode Police Station, Nalgonda District. I.A. NO:zOF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to grant stay of all further proceedings including arrest of the Petitioner/ Accused in Crime No.28 of 2026, dt.2i.02.2o26 on the file of Munugode Police statiory Nalgonda District, pending disposal of the Criminal Petition. I.A. NO:3OF2026 Between: Sri B.Rampathi, S/o.Bheekya, Aged about 47 years, Occ.Working as District Manager, TGSCSCL, Nalgonda, Nalgonda Disrrict- Petitioner/ Respondent. And 1. Mashetty Radha Krishna, S/o.Mashetti Ramulu, Aged about 58 years, Occ. Business, R/o.Flat No.401, H.No.6-2-831, Meer Bagh Colony, Srinivasa Towers Nalgonda, Nalgonda District. .. Respondent/ Petitioner. The State of Telangana., Tfuough S.H.O, P.S. Munugode, Rep. by its public Prosecutor, High court at Hyderabad, Hyderabad. .. Respondent/ Respondent. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal petition, the High Court may be pleased to vacate the interim orders dated 17 / 03 /2026 in CRLP.No.3921 of 2026 u.,d dis-iss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of sri C.Hari preeth, Advocate for the Petitioner and the Public P.osecutor onLhalf of the Respondent No.1 and of the Advocate General appearing for Respondent No.2. 2 CRLPNO:4024OF 2026 Between: Mahammod rafuddin, s/o Mahamrnod Haji Abdut Nabi, Aged about 55 years, ocr. Proprietor/ Lease Holder of M/S. G.N. Traders, Rlo 9-62/3, Thimmanagar Road, Pittarn, Kamareddy, Telangana, 503310, Business Address ts/No.1-115, shivarbhramanapally (V\. Annaram X roads, Pitlam Man<lal, Kamareddy District. At{D ...petitioner/ Accused. 1. The State of Telangana, Rep. by its Public Prosecutor, through l'he Station House Officer, Police Station Pitlam, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Pitlam, Kamareddy District, Telangana. 3. Srikanth Kokkula, District Manager, Telangana State Civil Supplies Corporation Ltd L), Kamareddy Distric! Telangana ..Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to call for the records in FIR No.51 of 2026 dated 1543-2026 on the file of Police Station Pitlam, Karnareddy District and quash the same against the Petitioner/Accused. I.A NO: 2OF 2026 [)etition under Scction 528 of BNSS praying that in the circumstances stated in the Mer-norandum of Grounds of Criminal Petitiory the High Court may be pleased to stay all further proceedings including the arrest of the Petitioner in FIR No.51 of 2026 dated 15-03- 2026 on thc filc of Police Station Pitlam, Kamareddy Disrrict pending disposal of the above Crirninal petition. I.A NO:3Or'2026 Betrveen: Srikanth Kokkula, District Manager, Telangana State Civil Supplies Corporation Ltd (TC SCSCt-), Ka mareddy District, Telangana. Petitioner/ Respondent. Anr: I 2 3 Mahammod Tafuddin, S/o Mahammod Haji Abdul Nabi, Aged about 55 years, Occ. Proprietor/ Lease Holder of M/5. G.N. Traders, R/o9-62/3, Thimrnanagar Iload, I'itlam, Kamareddy, Telangana, 503310, Business Address t)/No.1-115, Shivarbfuamanapally (V), Annaram X roads, Pitlam Mandal, Kamareddy Disrrict. .. Respondent/ Peti tioner. The State of Telangana, Rep. by its Public Prosecutor, tfuough The Station House Officcr, Police Station Pitlam, Kamareddy District, High Court for the State of Telangana, Hyderabad. The Station Housc Officer, Police Station Pitlam, Kamareddy District, Telangana. .. Respondents/ Respondents. Petition under Sectiot'r 528 of BNSS praying that in the circumstances stated in the Memorantlum of (lrounds of Criminar petition, trre Higtr Court may be preased to vacated the ir)te rinl orct'rs dated 1g/03/2026 in CRLp.No.4O24 of 2026 ancr clismiss the criminar petition. of Criminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Advocate General appearing for Respondent No.3. CRLP NO: 4027 OF 2026 Between: Rahul Chinuri, Srlo Chinuri Ashok, Aged about 33 years. Occ Proprietor/ Lease Holder of M/s Venkateshwara Traders, R/ o.3/96, Masan Palle, Masanpally, Medak, Kather, Andfua Pradesh, 502377, Business Address 4-125 / 1., Main Road, Thimmanagar Village, Pitlam Mandal, Kamareddy Distict, Telangana-503310. ...PETITIONER/ ACCUSED. AND 1. The State of Telangarn, Rep. by its Public Prosecutor, through The Station House Officer, Police Station Pitlam, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Pitlam, Kamareddy Distric! Telangana. 3. Srikanth Kokkula, District Manager, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Kamareddy Districr, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for the records in FIR No.50 of 2026 dated 15-03-2026 on the file of Police Station Pitlam, Kamareddy District and quash the same. I.A. NO:zOF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner, in FIR No.50 of 2026 dated 75-03-2026 on the file of Police Station Pitlam, Kamareddy District, pending disposal of the above criminal petition. l.A. NO:3OF20'N Between: Srikanth Kokkula, Diltrict Manager, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Kamareddy District, Telangana. Petitioner/ Resondent And 1. Rahul Chinuri, S/o Chinuri Ashok, Aged about 33 years. Occ Proprietor/ Lease Holder of M/s Venkateshwara Traders, R/ o.3/96, Masan Palle, Masanpally, Medak, Kather, Andhra Pradesh,502377, Business Address 4-725/1, Main Road, Thimmanagar Village, Pitlam Mandal, Kamareddy District, Tclangana-503310. ..Respondcnt/ Petitioner 2. l he State of 'Ielangana, Rep. by its Public Prosecutor, through The Station Houso- Officcr, Police Station Pitlam, Kamareddy District, High Court for the State of Telangana, Hyderabad. 3. The Station House Officer, Police Station Pitlam, Kamareddy District, Telangana. ..Respondents/ Respondents. Pctition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to vacate the interim order datcd 18/ 03/2026 in CRLP.No.4\2zof 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of (lriminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Petitioner and the Public Prosecutor on behal( of the Respondent No.1 &2 and of the Advocate General appearing for Respondent No.3. CRI-P NO:4058 OF 2026 Behveen: L. Nikhil Yadav T.ta'ar, s/o. Subhash, Aged about 30 years, occ Business, r/o. Nasrullabad, Karnareddy I)istrict. 11. Laxmi Totavar, w/o. Subahash, Aged about 52 years, occ Business, r/o. Nasrullabad, Kamareddy District. !;. Subhash'lotavar, s/o. Hanumantha Rao, Aged about 55 vears, occ Business, r/o. Nasrullabad, Kantareddy District. ...Petitioners/ Accused Nos. 1 to 3. ANI) 1. state ol relanga.r:r, Rep. by its Public Prosecutor, High Court at Hyderabad through SI-IO t5 Nasrullabad, Kamareddy District. 2. Kokula Srikanth, s/o, Ramanjam, Aged 46 years, occ Employee, District Manager, TSCSCL, Kamart:ddy. ...Respondents/ Complainant. Pctitiorr under Scction 528 of BNSS praying that in the circumstances stated in the Merrtorandum of crounds of Criminal Petitioru the High Court may be pleased to quash the FIR No.31 of 2026 on thc file of f€ Nasrullabad, Kamareddy dated 15-03-2026, for the offences registerecl U /s.316(2),316(5),318(3), r/w. 3(5) of BNS, Secrion 7 ECA. I.A l'IO: zOF 2026 Pctition untlcr Scction 528 of BNSS praying that in the circumstances stated in the Memorantlum ot (.irourrcls of Criminal petition, the High Court may be pleased to stay all furth,rr procec(rings in IjrR No.31 of 2026 on the fire of r]S Nasruflabad, kamareday dated ts_O3.2026, for tht, .ffenccs,rr.gistered U / s. 376e), 316(5), 31ge), r/ w. 3(5) oi SNS, Section 7 EC1r, incrudi.g .1rre'sr of th,, Fe ti tione.r, pu"ai.g airporut of the main criminal petirion. NO: 3 OF 2026 Berween: Kokula Srikanth, s/o. Ramaniam, Aged 46 years, Occ Employee, District Manager, TSCSCL, Kamareddy. ..Petitioner/ Respondent No.2. And 1. Nikhil Yadav Totavar, s/o. Subhash, Aged about 30 years, occ Business, r/o. Nasrullabad, Kamareddy District. 2. Laxmi Totavar, w/o. Subahash" Aged about 52 years, occ Business, r/o. Nasrullabad, Kamareddy District. 3. Subhash Totavar, s/o. Hanumantha Rao, Aged about 55 years. occ Business, r/o. Nasrullabad, Kamareddy District. ..Respondents/ Petitioners. 4. State of Telangana, Rep. by its Public Prosecutor, High Court at Hyderabad through SHO t5 Nasrullabad, Kamareddy District. ..Respondent/ Respondent. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Crirninal Petition, the High Court may be pleased to vaca te the interim orders dated 18/03/2026 in CRLP.No.4OS8 of 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri K.Durga Prasad, Advocate for the Petitioners and the Public Prosecutor on behalf of the Respondent No.1 and of the Advocate General appearing for Respondent No.2. CRLP NO: 4745OF 2026 Between: Smt. E. Codawari, W/o Swamy, Aged about 49 years, Occ. Proprietorship/ Business. Proprietor of M/s. Sri laxmi Durga Agro Industries (Mill Code. 177787), R/o H.No. 1- 92/ 2, Bhoompally Village, Sadashivanagar Mandal, Kamareddy District, Telangana. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, Tfuough the Station House Of (icer, Police Station Sadashivanagar, Kamareddy District. 2. The Station House Officer, Polirce Station Sadashivanagar, Kamareddy District, Telanga na. 3. Srikanth Kokkula, District Marnger, Telangana State Civil Supplies Corporation Ltd (TCSCS.L)' Kamareddy District' Telangana ' -..Respondents. Petition under Section 528 of BN$9 praying that in the circumstances state<i in the Memorandum of Grounds of Criminal Petitioo the High Court may be pleased to call for the records in FIR No.62 of 2f,26 dated 17-03-2026 on the file o( Police Station Sadashivanagar, Kamareddy District, and quash the same. l.A. NO: 2OF 2026 Petition under Section 52U of BNSS praying that in the circumstances stated in the Me'morandum of Grounds of criminal Petition, the High Court may be pleased to srAy all further proceedings, inclucling thc arrest of the Petitioner, in FIR No. 62 of 2026 d,ated 17-03-2026 on the file of Police station sadashivanagar, Kamareddy District, pending disposal of the above criminal pctition. I.A NO: 3OF 2026 Between: Srikanth Kokkula,, District Manager, I'elangana State Civil Supplies Corporation Ltd (TCSCSCL), Kamareddy Drstrict, Telangana. ..Petitioner/ Respondent No.2. Antl 1. Smt. E. Gr>dawari, W/o Swamy, Aged about 49 years, Occ. Proprietorship/ Business, Proprietor of M/s Sri Laxmi Durga Agro Industries (Mill Code. 777784, R/o H.No. 1,-92/ 2, Bhoompally Village, Sadashivanagar Mandal, Kamareddy Disrrict, Telangana. ..Respondent/ Petitioner ll. The State of Telangana, Rep. by its Public Prosecutor, Through the Station House Of ficer, Pol icc Sta tior.r Sa d ash i va nagar, Kamaredcly District. li. The Station House' Off icer, I)olice Station Sadashivanagar, Kamareddy District, Telangana. ..Respondents/ Respondents. Petition ttnrlcr Scction 52ti of BNSS praying that in the circumstances stated in the Memorandum of Grouncls of Criminal Petition, the High Court may be pleased to vacate the .rnterim ordcrs tlaterl 24/03/2026 in CRLP.No.4145 of 2026 and dismiss the criminal Petilion. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of sri Bhargavakrishna.L, Advocate for the Petitioner and tho Prrblic I'rosecutor on behalf of the Respondent Nos.1 & 2 and of the l\dvocate General appearing for Rcspondent No.3. CRLP NO: 4249 OF 2026 Between: sri Bachu Krishna Murth;'(r) Krishnamurthy Bachchu, s/o.sathya Narayana, Aged about 59 y,121s, Occ I)ropriet.r/ I),rrLncr, M/s. Sri t-alitha Devi Agro Industries, R/o 3-331, Gambhiraopet, Ilaja^na Sircilla District, Telangana - 505304. Business Address. Sy No 2g, chul:kapur Villa1]e, Macrrar.rlcrr.' Mandal, Kamareddy Distric! Telangana - 503111. AND ...petitioner/Accused. 1' The statc .f I'clangan.r, I{cp. try its public prosecutor, Tfuough the Station House i","ilI: fi:]:.X:l;.L,'"'^:'"i'ru' ru,.nu'"ia"v ot'o''., Hish"a;;;;r* th"stutu or 2. The Station House Officer, Police Station Macharecldy,, Kamareclcly Disrrict, Telangana. 3. Sri Kokkula Srikanth, District Manager, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Kamareddy District, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for the records in FIR No.55 of 2026 dated 18-03-2026 on the file of the Police Station Machareddy, Kamareddy District, and QUASH the same, I.A. NO: 2OF 2026 Petition under Section 528 of BNIS praying tfnt in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner, in FIR No. 55 of 2026 dated 78-03-2026 on the file of Police Station Machareddy, Kamareddy Distric! pending disposal of the above criminal pefidon. I.A. NO: 3 OF 2026 Between: Sri Kokkula Srikanth, District Manager, Telangana State Civil Supplies Corporation Ltd (TCSCSCL), Kamareddy District, Telangana. Peti tioner/ Respondent And l. Sri Bachu Krishna Murthy @ Krishnamurthy Bachchu, S/o.Sathya Narayana, Aged about 59 years, Occ. Proprietor/Partner, M/s. Sri Lalitha Devi Agro Industries, R/o 3-3-81, Gambhiraopet, Rajarma Sircilla District, Telangana - 505304. Business Addrcss. Sy No 28, Chukkapur Village Machareddy Mandal, Kamareddy Disrrict, Tclangana - 503111' . Respondent/ petitioner. 2. The State of Telangana, Rep. by its Public Prosecutor, Through the Station House Officer, Police Station Machareddy, Kamareddy District, High Court for the State of Telangana, Hyderabad. 3, The Station House Officer, Police Sration Machareddy,, Kamareddy District, Telangana' ..Respondents/ Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Crounds of Criminal Petitioru the High Court may be pleased to vacated the interim order dated 24/ 03 / 2026 in CRLP.No.4249 of 2026 and dismiss the criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Gujiula Madhusudan, Advcrcate for thc Petitioner and the Public Prosecutor on behalf of the Respondent Nos. 1 & 2 and of the Advocate General appearing for Respondent No.3. CFILP NO: 4250OF 2o26 Between: saheb Rao Are, s/ o. Are Datl.ra Pak l, Aged about 68 years, occ Business. r/o. Birkur V lage, Birkur Mandal, Kamarcdcly Districr. A1\JD "'Petitioner/ Accused' 1' State of Telangana, Ii.ep. by its Public Prosecutor, High Court at Hyderabad through SHO t5 Birkur, Kamarec{dy Disrrict. 2. Kokula Srikanth, S/o. Ilamanjam, Aged 46 years, Occ Employee, District Manager, TSCSCL, Kamareddy -..Respondents/ Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of criminal Petition, the High Court may be pleased to quash the FIR No.42 of 2026 on the filc of f5 Birkur, Kamareddy dated 2143-2026, for the offences registered U / s.376(2),3i6(5), 313(3) of BNS. Secrion 7 ECA. I.A. NO: 2OF 2026 Petition under Scction 482 of Cr.P.C praying that in the circumstances stated in the Mernorandum of Grounds of crirninal Petition, the High court may be pleased to stay all further proceedings in IrlR No.42 ol 2(126 on thc fite of PS Birkur, Karnareddy dated 21-03- x26Ior the offences registt'recl u/s T6(2).316(5),318(3) of BNS, section 7 ECA, including arrest of the Petitioner, pendirlli dispr6,;31 of the main Criminal Petition. This Petition coming o. ror hc.rring, upon perusing the Memorandum of Grounds of Criminal Petition and upon he.rling thL- arguments of Sri K.Durga prasad, Advocate for the Petitioner and the Public I)rosectrtor on behalf of the Respondent No.1 and of the Advocate General appearinlg tor' llt'spontlent No_2. CRLP NO:4255 OF 2026 Betn,een: Dawood shaik, srzo shaik Mt:era sab, Aged about 73 years, occ. proprietor/ I-essee, M/s Vittal Modern Ricc Mill, R,zo HNo 3-13, Amdapur, Bodhan Mandal, Nizamabad Dishict Business Addrcss D.or No. 7-110, Gopalpet village, Nagireddypet Mandal, Kamareddy District - 50310B, Tclangan:r Srate. AND, " 'Petitioner/Accused' 1. The state of Telangana, Ilep bv irs public prosecutor, Tfuough the station House officer, Police station Nagircdclvpet, Karnareddy District High court for the state of Telangana, Hytlerabatl 2. The stati.n House ()fii.cr, p.rice station Nagireddypet, Kamareddy Dishict, Telangana. ' ff:H:.TiJiii:Xl; l:;Il i *';:i:"1"[:f,:na srate civir suppries Corpora rion ...Respondents. Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for the records in FIR No. 55 of 2026 dated 18-03-2026 on the file of the Police Station Nagirecldypet, Kamareddy Disrrict, and QUASH the same against the Petitioner/ Accused. I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitioru the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner, in FIR No. 55 of 2026 dated 18-03-2026 on the file of Police Station Nagireddypet Kamareddy Distric! pending disposal of the above criminal petition. This Pelition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Gujjula Madhusudan, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent NO.3 not appearing in person or through his counsel. CRLP NO: 4256OF 2026 Between: Srinivasulu Baindla, S/o Kistaia[ Age. 40 Years, Occ.Proprietor, M/s.Uma Maheshwara Industries, R/o Inti nen 2-74/2, Malthummeda, Nagireddypet Mandal, Kamareddy District - 503108, Telangana State. Business Address. M/s Uma Maheshwara Industries, Door No 6-7N/2, Maltummeda Village, Nagireddypet Mandal, Kamareddy, Telangana - s03108. . ...Petitioner/Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, Through the Station House Officer, Police Station Nagireddypet, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Nagireddypet, Kamareddy District, Telangana 3. Sri Kokkula Srikanth, District Manager,, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Kamareddy Districl Telangana. ..Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitiory the High Court may be pleased to call for the records in FIR No. 53 of. 2026 dated 18{3-2026 on the file of the Police Station Nagireddypet, Kamareddy District, and QUASH the same against the Petitioner/ Accused. I.A. NO: zOF 2026 Petition undcr Scction 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proccedings, inctucling the arrest of the Petitioner, in FIR No. 53 of 2O26 dated 78-03-2026 on thc filc of Police Station Nagireddypet, Kamareddy District, pending disposal of the above criminal petition. This Petition con-ring on for hcaring, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the argumenti of sri Gujjula Madhusudan, Actvocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & ll and of the respondent NO.3 not appearing in person or through his counsel. CRLP NO: 4257 OF 2026 Belween: sri sailu Kummari, s/o Lingaiah, Aged about 41 years, occ. proprietor/ Lessee, M/s. Thirumala Rice Mill, R/o H.No 2-87, Mardi, Medak Disrrict, Andhra pradesh - so22g1 Business Address Door No.4-39/ 1, shetpatti sangareddy village, Lingampet Mandal, Karnareddy District - 503108, Telangana State. AND ...petitioner/ Accused. 1. The state of relangana, Rep. by its public prosecutor, Through the station House officer, Police station Lingampet, Kamareddy Distric! High Court for the state of Telangana, Hyderabad. .2. The station House officer, police station Lingampet, Kamareddy District, Telangana. rikanth, District Manager, Telangana State Civil Supplies Corporation L), Kamareddv District, 1'elangana. ...Respondents. Petition under Section 52ll of IINSS praving that in the circumstances stated in the Mernorandum of Grounds of Criminal pctition, the High Court may be pleased to call for the records in FIR No. 49 d 2026 darcit 18103/2026 on the file of the police station Lingampet, Kamareddy District, and eUASH the same against the petitioner/Accused. I.A. NO:2OF2026 Pefition under Section 528 of IINSS pral,ing that in the circumstances stated in the Menrorandum of Grounds of Criminal puirion, the High Court may be pleased to srAy all ftrrther proceedings, including the arrest of the petitioner, in FIR No. a9 of 2026 d,ated, 78/03/2026 on the file of Police stati.n [.ingampet, Kamareddy District, pending disposal of the above criminal petition_ Sri Ltd 3 Kokkull S CRLI'NO: 4259 OF 2026 Betwt:en: _ This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Peridon and upon hearing the argumenti of sri Gujjula Madhusudan, Adv<rcate for the Petitioner and the Public Prosecutor on behalf of the ilspondent Nos.1 & 2 and of the Respondent No.3 not appcaring irr person or through his courlel. Sri Kondhuri Yadhagiri @ yacihagiri Korlhuri, S,io Konduri Kar.ishnaiah @ K. Kistaiah, Aged about 50 years, occ. proprietix/ l-cssce, tr4/s sri Vcnkateshwara Traders, R/o H.No. s_5-95/-1, ye,arectdy (V .,nct,.M). <.,n,.,.,"tJu 6,lrf,.r, t*tanga", S;t"_;;;;. Business Addrr ss Door No a_tqz,:eiiarctltir t;l:,;;;:,";,;.,nu.,,. *o_u.oddy Disrri*. Peti tioner/Accused \aND 1. The State of Telangana, Rep. by its Public Prosecutor, Through the Station House O6ficer, Police Station Yellareddy, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Yellareddy, Kamareddy District, Telangana. 3. Sri Kokkula Srikanth, District Manager, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Kamareddy District, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for the records in FIR No.75l2026 dated 78-03-2026 on the file of the Police Station Yellareddy, Kamareddy District, and QUASH the same against the Petitioner/Accused. I.A. NO: 2OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner, in EIR No. 75 of 2026 dated 18-03-2026 on the file of Police Station Yellareddy, Kamareddy Disbict, pending disposal of the above criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Gujjula Madhusudan, Advocate for the Petitioncr and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or through his counsel. CRLP NO:4260 OF 2026 Between: Sri Srinivas Muppidi, S/o Durgaiah, Aged about 49 years, Occ Proprietor/ Lessee, M/s. Sri Rajarajeshwari Traders, Rio Narva village, Nizamsagar mandal, Kamareddy District. Business Address Door No 7-55, Malthummeda Village, Nagireddypet Mandal, Kamareddy Disrrict - 503108, Telangana State. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, Through the Shrion House Officer, Police Station Nagireddypet, Kamareddy District, High Court for the State of Telangana, Hvdcrabad. 2. The Station Housc Of ficer, Police Station Nagireddypet, Kamareddy District, Telangana. 3. Sri Kokkula Srikanth, District Manager, Telangana State Civil Supplies Corporation Ltd (tcscscl)' Kamarctldy District' Telangana ...Respondents- Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Crounds of Criminal Pctition, the High Court may be pleased to call for the records in FIt< No.54 oi '2026 dated 1u-u3-2026 on the file ol the l,otice station Nagireddypet, Kamareddy District, and QUASH the same against the petitioner/Accused. I.lr. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Mcmorandum of Grounds of Criminal Petition, the High Court may be pleased to STAy all further proceedings, including the arrest of the Petitioner, in FIR No.54 of 2026 dated, 78'03-2026 on the file of Police station Nagireddypet, Kamareddy District, pending disposal of the above criminal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of sri Gujjula Madhusudan, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.l & 2 and of the Respondent No.3 not appearing in person or through his counsel. CRLPNO: 4267OF2026 Bebween: shekar Maddineni, s/o. Narsimha Rao, Aged about 55 years, occ. Business, r/o. veerapur Village, Birkur Mandal, Kamaredcly Diskict. AND ...petitioner/ Accused. -t. The state of relangana, Rep. by its public prosccutor, High Court at Hyderabad through SHO f5 Birkur, Kamareddy District. ll- Kokula srikanth, s/o. Ramanjam, Ageci 46 years, occ. Employee, District Manager, TSCSCL, Kamareddy. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Menrorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the FIR No.41 of 2026 on the file of t5 Birkur, Kamaretldy dated 21-03-2026, tir tte offerrces registered U / s. 376(2),316(5), 318(3) ot BNS, Section 7 ECA. I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Men'orandum of Grounds of Criminal petition, the High Court may be pleased to stay all further proceedings in FIR No.41 of 2026 on the file of t,S Bi.k,.,., rima.eaay dated 2143- 2026, for the offences registered u/s.316(2),316(5), 318(3) of BNS, section 7 ECA, inclu,cing arrest of the Petitioner, pending disposal of the main Crirninal petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Crminal Petition and upon hearing the arguments of sii K.Durga prasad, Advocate for thc Petitioner and the public prosecutor on beharf of the Respondent No.1 and of the Respondsnt No.2 Not appearing in person or through his counsel. €RLP NO: 4376 OF 2026 Between: Konda Siddi Ramulu, Son of Narayana, Age. 63 Years, Occ. proprietor of M/s Sri Siddirameshwara Binny Rice Mill, R/ o 2-59, Kondapur (V and M) of Nizamabad District (Adhaar Card No. 256324601545). ...Petitioner/ Accused. AND 1. The State of Telangana, Rcp.by its Public Prosecutor High Court at Hyderabad. ..l"t Respondent/State. 2. Kokula Srikanth, S/o. Ramanjam, Aged 46 years, Occ. District Marnger, (CS Corporation), Kamareddy Dist., ...2"d Respondent/Complainan t. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the FIR No.27 of 2026 dated 74/03/2026 registered with Rajampet Police Station Kamareddy District. I.A. NO:zoF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to stay all further proceedings in pursuant to the registration of FIR No.71 of 2026 dated L4/ 03/ 2026 registered with registered with Rajampet Police Station Kamareddy District including the investigatiory arrest and any coercive action against the Petitioner. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Somavarapu Satyanarayana, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Respondent No.2 not appearing in person or through his counsel. CRLPNO:4367OF2026 Between: Vudugula laxmarL S/ o Vudugula Venkaiah, Aged about 59 years, Occ. Business/ Managing Partner, M/s. Kethaki Agro Industries, R/o H.No 7-99/1./17, Pitlarn Met dal. Nizamabad, Telangana - 503310. Business Address $yNS. -231, Nanded- Hyderabad Road, Velganur Village, Nizamsagar Mandal, Kamareddy District, Telangana - s03302. .,.Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Nizamsagar, Kamareddy District, Telangana. 3. Srikanth Kokkula, District Manager, Tclangana State Civil Supplies Corporarion Ltd (TGScscL)' Kamarcddy District' Tclangana ...Respondents- Petitiolr under Section 528 of BNSS praying that in the circumstances stated in the Milmorandrrm of Grounds of Criminal Petition, the High court may be pleased to Call for thr: records in FIR No.47 of 2026 dated 23/03/2026 on the fite of the police station Nizamsagar, Kamareddy District, and QUASH the same against the petitioner/ Accused. I.A. NO: 2OF 2026 Pctition under Section 528 of BNSS praying that in the circumstances stated in the Mcmorandum of Grounds of Criminal Petitiory the High Court may be pleased to srAy all further proceedings, including the arrest of the petitioner, in FIR No.47 of 2026 dated 23-03-2026 on the file of Police station Nizamsagar, Kamareddy District, pending disposal of the above criminal petition. This Petition coming on for hearing, upon perusing the Mcmorandum of Grounds of Criminal Petition and upon hearing the arguments of sri Gujlula Madhusudan, Ad vocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the llespondent No.3 not appearing in person or through his counsel. CRI-P NO: 4383OF 2026 Betrveen: Pairli Suresh Reddy, s/o late Narsihma Reddy, aged about 65 years, proprietor, sri sai Kir:Ln Rice Mill, Adloor Yella Reddy village, ss Nagar Mandal, Karna Recldy District. ANI) ,.PI]TITTONER/ACCUSED L Thc Statt of Telangana tfuough SHO Sadashiv Nagar, Karnaredcly, Rep. by public Prosccutor, High Court of Telangana. ..Respondent No.1. 2. sri srikanth Kokkula, s/o Ramanujam, Aged about 46 years, occ-District Manager, I'elangana State Civil Supplies Corporation Limited (icSCfI-) KamaReddy District. ...Respondent No.2./ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Merrtorandum of Grounds of Crirninal Petition, the High court may be pleased to euASH the [;lll.No,61 of 2026 Dated 17.03.2026 on the file of p s sadashivnagar, Kamareddy District against the Petitioner. I.A. fJO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Mem'rrandum of Grounds of Criminal petition, the High Court nray be preased to srAy :!.1 -tl^rl proceedings includ,ing the arrest of the peritioner, in F[R.No.6r of 2026 dated li;l?;,1i11' :J: ji:"::";i#H,.:jXt"" sadashi vna ga r' Ka marcdcl v D is tric t, pending fhrs I')t'titi.n r"-t"l: for hcaring, upon perusing the Menrorandum or Grounds r'f ('rrrrrrn.rl pt,tilr,,n and upon hcaring , f_,! urgr_1.,, of Srr V Ramcsh Kum.rr, Advocate 'Tor the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Respondent No.2 not appearing in person or tfuough his counsel. CRLP NO: 4482OF 2026 Between: 1. Sri Maddikunta Narsa Goud, S/o Bala Goud, Aged about 55 years, Occ. Business/Partner of Sri Bhagya Laxmi Agro Industries. 2. Smt. Maddikunta Vanaja, W/o M. Narsa Goud. Aged about 47 years, acc. Business/Partner of Sri Bhagya L.axmi Agro lndustries. 3. Sri Maddikunta Manoj Goud, S/o M. Narsa Goud, Aged about 32 years, Occ. Business. All are R/o H.No 7 -172, Reddypet, Machareddy Mandal, Nizamabad/Kamareddy, Telangana, 5031,M. Business Address Sy-No.423/1E Al, Vill. Reddypet, Mdl. Ramareddy, Dist. Kamareddy - 503 lM,Telangana. ...Petitioners/accused Nos.1 to 3. AND 1. The State of Telangana, Rep. by its Public Prosecutor, tfuough The Station House Officer, Police Station Ramareddy, Kamareddy Disrric! High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Ramareddy, Kamareddy Distric! Telangana. 3. Srikanth Kokkula, District Manager. Telangana State Civil Supplies Corporation Ltd ), Kamareddy District, Telangana ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to Call for the records in FIR No.62 of 2026 datcd 24-03-2026 on the file of the Police Station Ramareddy, Kamareddy District, and QUASI{ the same against the Petitioners/Accused Nos. 1, 2, and 3. I.A. NO:zOF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, thc High Court may be pleased to STAY all further proceeding+ including the arrest of the Petitioners/ Accused Nos. 1, 2 and 3 in FIR \o.62 of 2026 dated 2443-2026 on the file of Police Station Ramareddy, Kamareddy Disrrict, pending disposal of the above Criminal Petition. This Petition coming on for hearing, upon pcrusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Peritioner and the Public Prosecutor on behalf of the Respondent Nos.L & 2 and of the Respondent No.3 not appearing in person or tfuough his counsel. CRLPNO: 4483OF2026 Between: Smt. Maddikunta Vanaja, W / o M.Narsa Goud, Aged about 47 years, Occ. Proprietorsfup/Business, Proprietor of Sri Bhagya Laxmi Binny Rice Mill, R/ oH.No 7-772, Rcddypet, Machareddy Mandal, Niz.amabad/ Kamarcddy, Telangana, 503L44, Business A<ldress Sy,.No.423/ EEA2, Reddypet, Machareddy, Reddipet, Kamareddy, Telangana, 501144 Petitioner/ Accused AI.JD 1 The State of relangana, Rep. by its pubiic prosecutor, tluough rhe station House officcr, Police station Ramareddy, Kamareddy District, High Court for the state of Telangana, Hyderabad. 2. The station House officer, Police station Ramareddy, Kamareddy District, Telangana. 3. srikanth Kokkula, District Manager, Telangana state Civil supplies corporation Ltd (TGSCSCL), Kamareddy District, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Me:morandum of Grounds of Criminal Petitiory the High Court may be pleased to Call for the records in FIR No.61 of 2026 dated 24{J-l2026 on rhe file of ihe police station Ranrareddy, Kamareddy District, and QUASH the same against the petitioner/ Accused. I.A. NO: 2OF 2026 Petition r-rnder Section 528 of BNSS praying that in the circumstances stated in the Mernorandum of Grounds oI Criminal petition, the High Court may be pleased to STAy all further proceedings, including the arrest of the petitioner, in FIR No.6t of 2o26 dated 24-01'2026 on the file of I'olice Station Ramareddy, Kamareddy District, pcncling disposal of tL e abovc crirninal petition. This Petition coming on for hearing, upon perusing the Memorantlum of Grounds of Criminal Petition and upon hearing the arguments of sii Bhargavakrishna 1., Advocate for the Petitioncr and the Public Prosecutor on behalf of the Respbrrdent Nos.1 & 2 and of the I.lespondent No-3 not appearing in person or through his counsel. CRL,'NO:4485 OF 2026 NND 1. Between: sri Musthyala sridhar. s/o Mustyala sudhakar, Aged about 44 years, occ. Busirress/ Managing Partner of M/s shiva Ganesh Industri"r, R7o H.No 3-l-9, satelli Base. Yellareddy Mandalam, Yellareddy, Nizamabad/K4mareddy, Telangana, 503122. Business Address. M/s shiva canesh Industries, Door No. 3-92, Annasagar village, ye areddy Manrlal, Karnarectly District, Telangana, 503302. ...Petitioncr/ Accused. The Srare .f Telangana, Rep. by its public prosecutor, through .fhc. St.rtion House officcr, p.rrcc sration yerarediy, Kamareddy District, High Court for thc state of Telangana, I Iyclt ra bad I[";:i:",. FIouse officcr, Police sration yellarccicty, Kamarr.ctciy Distri*, ,SIild:]rh K,,kkut.r, Disrrict Manager, Telansana Sra Ltcl (lGsCsc-L), KarnarcdJy r""ii'r"r""*3;'j" -tt" civil supplics (orporarion 2 3. ...Respondents Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to Call for the records in FIR No.74 oI 2026 dated 18-03-2026 on the file of the Police Station Yellareddy, Kamareddy District, and QUASH the same against the Petitioner/ Accused. I.A. NO:2OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner/ Accused, in FIR No.74 of 2026 dated 7843-2026 on the file of Police Station Yellareddy, Kamareddy District, pending disposal of the above Criminal Petition. This Petition coming on for hearing upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing h person or through his counsel. CRLP NO: M86OF 2026 Betwcen: Sri Panthangi Ramakrishna @ Panthangi Rama krishan, S/o Panthangi Ramulu, Aged about 47 years, Occ. Proprietor of M/s Bhavani Industries, R/o 54-9a/5, New Abadi, Yellareddy Mandal, Yellareddy, Nizamabad/ Kamareddy, Telangana, 503122. Business Address. M/s Bhavani Industries, Door No. 1-132, Mallaipalli Village, yellareddy Mandal, Kamarcddy District, Telangana. AND ...petitioner/ Accused. 1- The state of Telangana, Rep. by its Public Prosecutor, through rhe starion House officer, Police station Yellareddy, Kamareddy Disrrict, High Court for the state of Telangana, Hyderabad. 2. The station House officer, Police station yellaretldy, Kamareddy District, Telangana. 3. srikanth Kokkula, District Manager, Telangana state civil supplies Corporation Lrd (TGSCSCL), Kamareddy Disrrict, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Mcmorandum of Grounds of Criminal Petition, the High Court may be pleased to Call for the records in FIR No.76 of 2026 dated 18-03-2026 on rhc filc of the police station Yellareddy, Kamareddy District, and QUASH the same against thc petitioner/ Accused. l.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in thc circumstances stated in the Memorandum of Grounds of Criminal Petition, the tJigh Court r:ray be pleased to srAy all further proceedings, irrcluding the arrest of the Petitioncr/ Accuscd, in FIR No.76 of 2026 dated 78-03,2026 on thc file of police Station yellare<l<ly, pending disposal of thc above Criminal petition. Kamareddy Disrricu This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Pctition and upon hearing the arguments of sri Bhargavakrishna.L, Advocate for the Petitioner and the I)ublic Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 Not appearing in person or through his counsel. CRLP NO: 4558 OF 2026 Between: Sri Shaik Mohammed @ Mohammed Shaik, S/o Abdul Siddique, Aged about 53 years, Ocr:. Business, Proprietor of M/s Anas BirLny Rice Mill (Mill Code. 776737), R/ o 9-9a8/ a, Moghal pura Colony, Quilla X Road, Nizamabad, Telangana - 503001. Business Address. M/s Anas Binny Rice Mill, Door No. 347, Main road, Mathamal Village, Yellareddy Mandal, Kamareddy Distrrct, Telangana, 503122. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, through The Station House Officer, Police Station Yellareddy, Kamareddy District, High Court for the State of Telangana, IIydr'rab:rd- .2. The Station I-louse Officer, Police Station Yellareddy, Kamareddy District, Telangana. l]. Srikanth Kokkula, I)istrict Manager, Telangana State Civil Supplies Corporation Ltd (TCSCSCL), Kamarecldy District Telangana. ... Responclcnt. s Petition under Scction 528 of BNSS praying that in the circumstances stated in the Mernorandum of Grounds of Criminal Petition, the High Court nray be pleased to Call for the records in FIR No.77 of 2026 dated 18-03-2026 on the file of the Policc Station Yellareddy, Karnareddl' District, and QUASH the same against the Petitioner/ Accused. Petition under Section 528 of BNSS praying that in the circumstances stated in the Menrorandum of Grounds of Criminal Petition, the High Court may be pleased to S'fAY all further proceedings, including the arrest of the Petitioner/ Accused, in FtR No.77 of 2026 dated 18-03-2026 on thc file of Police Station Yellareddy, Kamarecldy District, penrling disposal of the above Criminal Petition. This Petition conring on for hearing, upon perusing the Memorandum of Crounds of C riminal Perition and upon hearing the arguments of Sri Gujjula Madhusutlan, Advxate for the I'etitioner.rnd the Public Prosecutor on behalf of the Responilent Nos.l & 2 an<l of the Responclent No 3 not alrpearing in person or through his counsel- CRLI'NO;4559 oF 2026 Betw:c'n Sri N. Occ. [] Srinivas (a) Nangunoori Srrnivas, S/o Nangunoori pentaiah, Agecl ab6ut.l1 years, usincss, Proprietor of M/s Renuk" fr,.a"-"Affi'on" rrr, (Mill Cocle.t74560i, R/o I.A. NO:2OF 2026 'i-S-ZAZ1Z1a, Rajanagar Colony, Kamareddy, Nizamabad/Kamareddy, Telangana-503111. Business Address M/s Renuka Modern Binny Rice Mill, Door No.1-1/18, Palwancha, Macharcddy, Kamareddy District, Telangana, 503111. -.-Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, through The Station House Officer, Police Station Machareddy, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Machareddy, Kamareddy District, Telangana. 3. Srikanth Kokkula, Dishict Manager,, Telangana State Civil Supplies Corporation Ltd (TGSCSCL), Kamareddy District, Telangana. ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petitioo the High Court may be pleased to Call for the records in FIR No.63 of 2026 dated 2543-2026 on the file of the Police Station Machareddy, Kamareddy District, and QUASH the same against the Petitioner/ Accused. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner/ Accused, in FIR No.63 of 2026 <latcd 25-03-2026 on the file of Police Station Machareddy, Kamareddy District pending disposal of the above Criminal Petition. This Petition coming on for hearin& upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Gujjula Madhusudan, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or through his counsel. CRLP NO: 4624OF 2026 Between: Padma Swamulaiah, Son of Padma Sayanna, Age. 62 Years, Occ. proprictor of M/s Sri Kedhareshwara Rice Mill, Thimmajiwada (Daggi) (V) of Sadashiv Nagar (M) of Kamareddy Disl R/o No.8-7-78, Pedda Bazar, Near Water Tank, Nizamabad town and Disrrict (AAdhar card No.567128191200) ... Petitioner/ Accused. AND 1. The State of Telangana, Rep.by its Public Prosecutor High Court at Hyderabad. ..1sr Respondent/State. 2, Sri Kokkula Srikanth, Son of Ramanuiam, Age. 46 Ycars, Occ. District Manager (C.S.Corporarion), Kama Reddy Dist. ..2"r Responclent/Complainant Petition under ktion 528 of BNSS praying that in thc circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may bc pleascd to quash I.A. NO:2OF 2026 the FIR No.63 of 2026, dated 17 '.03-2026, registered with Sadashiv Nagar police stationl Kamareddy district, and pass such other order or orders as this Hon,ble Court may deem fit and necessary in the circumstances of the case. I.lr. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Mr:morandum of Grounds of Criminal Petition, the High Court may be pleased to stay all further proceedings in pursuant to thc registration of FIR No. 6j of 2026,- dated -17-03-2026, registered with sadashiv Nagar Policc station, Kamareddy district, including the iruestigation, arrest and any coercive actions against the petitioner. This Pehtion coming on for hearing, upon perusing the Memorandum of Grounds of tlriminal Petition and rrpon hcaring the arguments of sri Somavarapu satyanarayana, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 ancl of the Respondent No.2 not appearing in person or through his counsel. Between: Chikoti Anusha, w/o. Venkata Kishore, Age.36 years, occ. Business, R/ o. H. No. 7-g- 107. Gandhi Nagar, Raianna Sircilla District. AND ...petitioner/ Accused. -t. The State of Telangana, through S.H.O,, P.S. Thangallapalli. Rajarura Sircilla District represented by Public Prosccutor, High Court at Hyderabad. ..Respondent, ll. Singireddl' Narasimha, s/. Anji Reddy, Age. 53 years, occ. Diskict Manager (TSCSCL), Rajanna Sircilla District, Raianna Sircilla Proper and District. Cell No. 799s050723 ...Respondent/ Defacto Complaina nt. ' Petition under Section 528 of BNSS praying that in the circumstances stated in the Menrorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the F.I.R.No.76 of 2026 of P.s. 't hangallapalli, Rajanna sircilla District, against the petitioner/ Accused. CRLP NO:4660 OF 2026 I.A. I{O: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal petition, the High Court may be pleased to stay of ,lljyl}. proceedings including arrest of the petitioner/ Accusecl in r.t.n. No.76 of 2026 of P.S;. Thangallapalli, Rajanna Sircilla [)istrict. This Pctition coming rrn, lor he,rring, upon perusing the Memorandum ol crounds of Criminal pctitiorr and uoon hearirrg ,t,*:,,.gr.";t, of Sri K.Venumadhav, ,{51ye6.11s 161 the P*titioner ,rnrr rhe pri,ti. p.,,',..?,i',;;;;";:i"i;'of the Respondent No.t ancl of rlrt, Respondent N..2 ,.t appearing ;n 1,.,1,,,., ,;;;fi;; his counsel. CRLP NO: 4652OF 2026 Between: Sri Yelagandala Raghuveer, S/o Yelagar.dala Narayana, Aged about 45 years, Occ. Business, Proprietor of M/ s Veerabhadra Industries (Mill Code. 1,865\, R/ o H.No. 4-90, Mohammad Nagar Village, Nizamsagar Mandal, Gunkul, Kamareddy District, Telangana - 503302. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, Through the Station House Officer, Police Station Niz-amsagar, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Nizamsagar, Kamareddy District, Telangana. 3. Srikanth Kokkula, Dishict Manager, Telangana State Civil Suppties Corporation Ltd .TGSCSCL)' Kamareddy District' Telangana' ...Respondents. PetiLion under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for the records in FIR No.51 of 2026 dated 28-03-2026 on the file of Police Station Nizamsagar, Kamareddy District, and quash the same against the Petitioners/ Accused- I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Crounds of Criminal Petition, the High Court may be pleased to STAY all further proceeclings, including the arrest of the Petitioner/ Accusecl, in FIR No.51 of 2026 dated 28-03-2026 on the file of Police Station Nizamsagar, Kamareddy District, pending disposal of the above Criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Guilula Madhusudan, Advocate for the Petitioner antl the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or tfuough his counsel. CRLP NO: 4781 OF 2026 Between: Akula Ramesh @ Raghuram Ramesh, S/;. Ak"[ Mogilaiah, Age 42 Years, Occ Business, R/o. H. No. 9-165/4, Bhavani Nagar, Opp. Old Bus Stand, Huzurabad Proper and Mandal, Karimnagar Distric t. ...Petitioner/ Accuscd No.6. AND 1. The State of Telangana, through S.H.O., P.S. Sulthanabad, Ramagundam Commissionerate, Peddapalli District, represented by Public Prosecutor, High Court at Hyderabad- 2. Muppidi Srikanth, S/o. Venkateshwar Reddy, Age 46 Years, Occ District Manager (TGSCSCL), Pccldapalli District. R/o.H.No.2-104/144, Vijetha Green City, Thee ga I agu tta pal I i, Kar i ma nagar. CeIl No. 79950507 22. ...Rcspondcnts/ Complainant t Petition under Section 528 of BNSS praying that in the circumstances stated in the Mt:morandum of Grounds of Criminal Petition, the High Court may be pleased to quash th<r F.I.R.No.52 of 2o26 oi I'.s. sulthanabad, Ramagundam Commissionerate, peddipalli District against the Petitioner/ Accused No.6. I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to stay of all further proceedings including arrest of the petitioner/ Accused No.6 in F.I.R.No.52 of 20.26 oI P.S. Sulthanabad, Ramagundam Commissionerate, peddapalli District. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of (lrirninal Petition and upon hearing the arguments of Sri K.Venumadhav, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Respondent No.2 not appearing in person or through his counsel. CRI-P NO: 5794OF 2026 I.A. NO: 2OF 2026 Between: sri Pogartha shiva shankar, s/o Vcera Badra Rao, Aged about M years, occ. Business, Proprietor of M/s.Jagadamba Rice Mitt (Mill Cocle. 178069), R/o House No.2-63 / A/g, ThiPpapuram, vemulawada Mandal, Rajanna sircilla Disrrict, Telangana - 505302. AND ...petitioner/Accused. 1 . The State of Telangana, Itep bv its pu blic prosecutor, The Station House Officer, Police Station Jukkal, Kamarcdclv Disrrict, High Court for the State of Telangana, Hyderabad. 2. The station Housc officer, Policc Station Jukkal, Kamareddy District, Telangana. 3. srikanth Kokkula, District Manager, l elangana state Civi.l supplies Corporation Ltd (TGSCSCL), Kamaredcly Disrrid, .l.clangana. ...Respondents. Petition under Section 528 of tsNSS praying that in the circumstances stated in the Mem.orandum of Grounds of Criminal pctition, the High Court may be pleased to to call for the records in FIR No.51 of 2026 clated 06-04-2026 on the file of tire Police Station Julk^I" lGmareddy District, and QUASI I the same against the petitioner/Accused. Petition under Section 52U of BNSS praying that in the circumstances stated in the Mem'>randum of Groun<rs of Criminal I'}ctition, the High court may be pleased to srAy lllu lther proceedings, including the arrest of the petirioner/ Accused, in FIR No.51 of 3i'?;3[?,fl131;1'jffil,,'],tlll,,Xf,,lt"''" Station fukkar' Kamareddf 'oi'ii.t, pendins This Petition crrmirl or cu,runar;;;,;,;;:;;'llili,J:j.II1,11,il;;.r.::T11,,Hyr1:lll*T.:,^"..;H1: Sr the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or tfuough his counsel. CRLP NO: 5220 OF 2025 Between: Hanmandlu Konda, S/o. Kistaiah, Age- 69 Years, Occ- Proprietor of -Veeranjaneya Swamy Binny Mill, R/o.H.No.2-57, Kondapur Village, Rjampet Mandal, Kamareddy District. ...Petitioner/ Accused- AND 1. The State of Telangana, The Station House Officer, Police Station Rajam pet, rep. by its Public Prosecutor High Court, High Court Building Complex at Hyderabad. ..Respondent. 2. Srikanth Kokkula, S/ o. Ramanujam, Age- 46 years, Occ- Govt. Official Non- Gazetted R/o.H.No. 1, Kamareddy Village, Kamareddy Mandal and District. ...Respondent/ Defacto Complainant Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to quash the proceedings agairst the Petitioner/ Accused in Cr.No.28/2026 dated- 14.03.2026, of P.S Rajam pet, Kamareddy District. I.A. NO:2OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to grant stay of all further proceedings in Cr.No.28/2026 dated 14.03.2026, Offence under Section 316(2). 318(3), 318(4), 314 BNS and section 7 of ECA, P.S Rajam pet, Kamareddy District. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Banda Prasada Rao, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of tl-re Respondent No.2 not appearing in person or through his counsel. CRLP NO: 5252OF 2026 Between: 1. Vasari Ramestu S/o Punnaiah, Aged 60 years, Occ. Business R/o.Pittam village and Mandal, Kamareddy District 2. Lingala Chetan Reddy, S/o Hanmantha Reddy, Aged 38 years, Occ. Business R/o.Banswada Village and Mandal Kamareddy District. 3. Jonna Pratap Reddy, S/o Narayan Reddy Aged 62 years, Occ. Business R/o Pitlam villagc and Mandal, Kamareddy District . ...Petitioners/Accused Nos-1 to 3. AND 1. State of Telangana, Rep. by its Public Prosecutor, High Court at Hyderabad through SHO f5 Bichkunda, Kamaredcly District. 2. Kokula Srikanth. s/o. Ramanjam, Aged 46 years, Occ. Employee, District Manager, TSCSCL, Kamareddy. ...Respondents/ Complainants- Petitron under Scction 528 of BNSS praying that in the circumstances stated in the Memorandum of Grou.ds of Criminal petition, the High Court may be pleased to quash th,: Flll No.67 of 2026 on the file of fs Bichkunda, Kamareddy aatla os-o+-2026, for rhe oflences registered U / s.316(2),316(5), 319(3) 318(4), 314 of BNS, Section 7 ECA. Petition under Section 528 of BNSS praying that in the circumstances stated in the Me'morandum of Grounds of Criminal petition, the High court may be pleased to stay all !!r$ql.o.""dings in FIR No.67 of 2026 on the file oi ts Bi.hkrrr,da , i(amareddy dated o5-M-2026, for the offences regisrered u / s.376(2),316(5), 318(3) 318(4), 314 of BNS, secrion 7 ECA, including arrest of the Pctitioner, pending disposal of the main Criminal Petition. _ This Petition coming on for hearing, upon perusing the Memorandum of Grounds of (lriminal Petition and upon hearing the arguments of sii K.Durga prasad, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respo-ndent No.1 and of the Respondent No.2 not appearing in person or through his counsel. I.,4.. NO: 2OF 2026 CRI-P NO: 5505 OF 2026 Srikanth Kokkula District Manager, Telangana State Civil Suppl Ltd (TGSCSCL), Kamaredcly t)iskict, Telangana I.A. NO: 2OF 2O2 Bet\Meen: sri Karkala Naganath @ Karkala Nag Nad, s/o K. peerali @ Karkala piraji, Aged about 33 years, occ. Business, Lessec/ proprietor of M/s Annapoorna Binny Rice Mi[ grain coae. 1'761'45), R/o H.No. 7-98/4, putkal Viflage, Bichkunda Mandal Kamareddy District, Telangana - 503306. ...Petitioner/ Accused. The state of Telangana, Rcp. by its public prosecutor, Through the station House officer, Police station Bichkuncla, Kan-rarcddy Disrrict, High -ourt for the state of Telangana, Hyderabad. The station House officer, I'olicc station uichkunda, Kamareddy District, Telangana. ANl) -t. 2 J ies Corporation ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal petition, the High court may be pleased to call for the records in FIR No.69 of 2026 ctatecl 08-M-2026 on the file-of tire police Station Bichl. unda, Kamareddy District, ancl eUASI{ thc same against the petitioner/ Accused. 6 petition under se*ion:29 :f rl\ss praying that ir.r rhe circtrmstances stated in the Mem.randum of Grounds of Crinrirrar petriicrn, tn? His',-g.,r.t ma_y be preased preased to srAy aI further proceedings, incrutrir'rg th" u..esroi the petitioner/ Accused, in FIR No.69 ;:"* " :tT:,:i"'l#'i" r#; *; :i oJ;; ;,.n B ic h k u nda. K;;;;y District. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or tfuough his counsel. CRLP NO: 5986OF 2026 Between: Sri Mohammad Gouse @ Md. Gouse, S/o Peer Mohammed, Aged about 59 years. Occ. Business. Proprietor of M/s Peer Mohammed Binny Rice Mill (Mill Code. l73S90), R/o H.No 12-57 /1, Near Jama Masjid, Bichkunda Mandal, Nizamabad/Kamareddy District, Telangana - 503306. ...Petitioner/ Accused. AND 1. The State of Telangana, Rep. by its Public Prosecutor, Through the Station House Officer, Police Starion Madnoor, Kamareddy District, High Court for the State of Telangana, Hyderabad. 2. The Station House Officer, Police Station Madnoor, Kamareddy District Telangana. 3. Srikanth Kokkula, District Manager, Telangana State Civil Supplies Corporation Ltd (TGSCS.L)' Kamareddy District' Telangana' ...Respondents. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to call for the records in FIR No.75 of 2026 dated 76-04-2026 on the file of the Police Station Madnoor. Kamareddy District, and QUASH the same against the Petitioner/Accused, and pass such other order or orders may deem fit and proper in the circumstances of the case. I.A. NO:2OF 2026 Petition under Section 482 of Cr-P.C praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to STAY all further proceedings, including the arrest of the Petitioner/ Accused, in FIR No.75 of 2026 dated 1644-2026 on the file of the Police Station Madnoor, Kamareddy District, pending disposal of the above Criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds -of erjminal Petition and upon hearing the arguments of Sri Bhargavakrishna.L, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or through his counsel. CRLP NO: 6057 OF 2026 Between: T. Padmasri, W/o T. Baleshwar Reddy, Aged about 45 years, Occ. Proprietor of M/s. SLNS Indusrries, R/o Solipur Village, Ghanpur Mandal, Wanaparthy District. ...Petitioner/ Accused- AND 1. The State of Telangana, Rep by its Public Prosecutor, High Court for the Statc of Telangana. 2. Station House Officer, l,olice Station, Ghanpur, Wanaparthy District. 3. N Anfaneyulu, s/o Narsimha, Aged about 50 years, occ. District Manager, District Civil Supplies (iorporation Officc, Wanaparthy Disrrict. ...Respondents/Complainants. Petition under Section 528 of BNSS praying that in the circumstances stated in the M':morandum of Grounds of criminal Petition, the High Court may be pleased to quash thrr FIR.No.37 of 2026, dated 18-04-2026 on the file of Station House bfficer, police Stition, 9J:1"!l.r wanaparthy Diskicr for the offences under sections 376(2), 216(5),31g(4) of BI\IS, 2023 and Section 7 of Essential Commodities Act. I.A. NO: 2OF 2f,26 Petition under Section 528 of BNSS praying that in the circumstances stated in the Me morandum o{ Grounds of Criminal petition, the High Court rnay be pleased to stay off all further proceedings including arrest of the petitioner in FIR No.37 of 2026,dated 18{4- 202.6 on the file of station House officer, police station, Ghanpur, wanaparthy District for the offences under sections 376(2),276(s),318(a) of BNS,2023 and seciion 7 of Essential Cornmodities Act, pending disposal of the above case. _ This Petition coming on for hearing, upon perusing the Memorandum of Grounds of tl1i61r.u1 Petition and upon hcaring the arguments of sri clhalakani venkat yadav, Ad'rocate for the Petitioner and the Public Prosecutor on behalf of the Respondent Nos.1 & 2 and of the Respondent No.3 not appearing in person or through his counsel. CRI-P NO: 6257 OF 2026 Behveen ANt) 1. ? Renikunta Padmaja, W/o. Sri R,Shiva Kumar, Age 50 years, Occ. Business, R/o. Kagaznagar, KBM Asifabad District. Budda Madhui,W/o. Sri B.Manish, Age.41 years, Occ. Btrsiness, R/o. H.No.4_17, Lovavelly Village, Sirpur Town and Mandal, KBM Asifabacl District_ Renikunta shiva Kumar, s/o. sri Namdev, Age 52 years, occ. Business, f{/o. Kagaznagar, KBM Asifabad District. . . . Peti tioners/ Accused Nos. 7,2 &5. The state of r_elangana, Rep. by the it's public prosecutor, High Court at Hyderabad (Ttuough SHO, P.S. Sirpur-T) Saadala Rajitha, W/o. Pentaiah, Age_ 38 years, Occ. District Manager TGSCSCL, Kumrum Bheem Asifabad district. ,.. Respondents/Complainant. 2 petirion under secrion 529 of Bl\ss praying that in thc circumstances stated in the Memorandum of Grounds of Criminar p"titro.,, ti'e High Court may be preased to quash the FtR No56 of 2026 and_a, it's consequentioi f.o.""aings, on the fil":a;;. sirpur_! Kumrambheern, Asifabad District, ", "g"i.ri ,f," i"t1t,o.,"..7.A. t, ,A2 ancl A.5. la. No' 2oF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Petition, the High Court may be pleased to stay all further proceedings pursuant to issuance of FIR No.56 of 2026, dated 05.04.2026, on the file of P.S. Sirpur-l Kumrambheem, Asifabad District, including invoking the provisions under Revenue Recovery Act as against the petitioners/ A.1., A.2 and, A.t pending disposal of this Criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Crirninal Petition and upon hearing the arguments of Sri Devineni Radha Rani, Advocate for the Petitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Respondent No.2 not appearing in person or through her counsel. CRLP NO: 638.5OF 2026 Between: AIle Anvesh, s/o. Alle Sailu, (Proprietor M/s. Sri. Sai l.axmi Agro Industries, Saloora Village) Aged about 27 years, occ. Business, R/o. Saloora Village and Mandal, Nizamabad District. ...Petitioner/ Accused No.2. AND 1. State of Telangana, Rep. by its Public Prosecutor, High Court at Hyderabad through SHO I]S Bodhan Rural, Nizamabad District 2. M.Srikanth Reddy, s/ o. not known, Aged not known to the Petitioners, Occ. Employee, District Manager, TSCSCL, Nizamabad-503001. ...Respondents/ Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Pehtion, the High Court may be pleased to quash the FIR No.3 of 2026 on the file of PS Bodhan Rural, Nizamabad dated 0541-2026, for the olfences registered U/s. 316(5), 318(4), r/w. 3(5) BNS. 7 ECA. I.A. NO:2OF2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Memorandum of Grounds of Criminal Pctition, the High Court may be pleased to stay all proceedings in FIR No.3 of 2026 on the file of [5 Bodhan Rural, Nizamabad dated 0541,-2026, for the offences registered U/s. 316(5), 318(4), r/w. 3(5) BNS, 7 ECA, including appeararrce of the Petitioner, pending disposal of the main Criminal Petition. This Petition coming on for hearing, upon perusing the Memorandum of Grounds of Criminal Petition and upon hearing the arguments of Sri K.Durga Prasad, Advocate for the Petitioner and the Public Prosecutor on behalf of thc Respondent No.1 and of the Respondent No.2 not appearing in person or through his counsel. CFILP NO: 6863OF 2026 Be tween: 1. Abhynay Kamalakar, S/ o. Prakash Rao, Age. 39 years, Occ. partner, Dutta Sai Modcrn Rice Milt, Tonkini village, sirpur T Mandal, Kumuram Bheem Asifabad ' District. 2. Mamatha Kamalakar, w/o. Abhynay Kamalakar, Agc 36 yeais, occ, partner, Dutta sai Modern Rice Mill, Tonkini village, sirpur T Mandal, Kumuram Bheem Asifabad District. ANrD " Petilioners/ Accused Nos-1 & 2' 1. The state of relangana, through s.H.o., p.s. sirpur-T, K,muram Bheem Asifabad Disrrict represented by Public Prosecutor, High Court at Hyderabad. .. Respondent. 2. Ms. Rajitha sadala, D/ o. Pentaiah, Age. 38 years, occ. District Manager GSCscI-), Kumuram Bheem Asifabad District, Asilabad, Cell No. 9297423643. ... Respondent/ Defacto Complainant. Petition under Section 528 of BNSS praying that in the circumstances stated in the Mernorandum of Grounds of Criminal petition, the High Court may be pleased to quash the F.l.R-No.57 of 2026, of P.s. sirpur-T, Kumuram Bheem Asifabad Disrrict, against the petitioners/ Accused Nos. 1 and 2. I.A. NO: 2OF 2026 Petition under Section 528 of BNSS praying that in the circumstances stated in the Menrorandum of Grounds of Criminal petition, the High Court mav bc pleasecl to stay of a[[ further proceedings including arrest of the petitioners/ Acctrsecl i{os_ 1 anci 2 in F.l.R.No.57 of 2026, of P.S. Sirpur-T, Kumuram Bheem Asifatrad District. This Petition coming on for hearing, upon perusing the Memorandum.f Grounds of C,iminal Petition and upon hearing the arguments of sri K.vcnumaclhav, Advocate for the I'etitioner and the Public Prosecutor on behalf of the Respondent No.1 and of the Respondent No.2 not appearing in person or tluough her counsei.