MAJEED Vs. STATE OF AP

JUDGEMENT

(1.) This petition is filed by A-5 to A-7 in Crime No. 91 of 2010 of Tandur police station, Ranga Reddy District. They are accused of offences punishable under Sections 376, 420, 324, 504, 506/34 IPC along with other accused.

(2.) Originally, the 2nd respondent gave report to the Tandur police and on the basis of it case in Crime No. 86 of 2010 was registered for offences punishable under Sections 504, 506, 509 IPC against 5 persons. Having not satisfied with that report, the 2nd respondent filed private complaint in the court of Judicial Magistrate of the First Class, Tandur against A-1 to A-8 alleging offences under Sections 376, 420, 324, 504, 506/34 IPC on the same allegations. The Magistrate referred the private complaint to the same Tandur police for investigation and report under Section 156(3) Cr.P.C. and thereupon the police registered the same as case in Crime No. 91 of 2010 for the above offences against A-1 to A-8.

(3.) No doubt, allegations under Sections 376 and 420 IPC are mainly intended against A-1 who is stated to have loved the 2nd respondent and developed sexual relationship with her and finally refused to marry her. It is alleged that A-5 to A-8 were in mediation and that in the mediation, money was offered to her. Instead of A-1 marrying her and that she refused for the same and that there was altercation in which she was beaten and threatened. Specific allegation of A-5 to A-8 participating in the mediation and altercation which ensued thereafter, were made in the private complaint. Therefore, I do not find any reasons at this stage to quash the private complaint as such.