BADDAM SANDEEP Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed by the petitioners seeking to quash Crime No.25 of 2010 of Ghatkesar Police Station, Rangareddy District.

(2.) The 2nd respondent herein lodged a complaint with Ghatkesar Police Station, Rangareddy District, against the petitioners herein for the offences punishable under Sections 307, 427 read with 34 IPC alleging that on 7/2/2010 himself and his brother attended the birthday party of his friend by name Raju at Srinidhi Resorts, Ghatkesar. On coming to know of their arrival through his friend Raju, the petitioners along with others came there and attacked them with sticks and rods and also damaged his Hero Honda motor cycle bearing No.AP 29 BA/ 2722, with an intention to kill them, keeping in view the old rivalry between them. Having received the complaint, the police registered Crime No.25 of 2010 against the petitioners. Questioning the same, the petitioners filed the present criminal petition.

(3.) Heard both sides.