S. KRISHNA KUMAR Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C.") is filed seeking quash of charge sheet in C.C.No.20 of 2021 on the file of the learned Judicial Magistrate of First Class, Rajampet.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the State.

(3.) On a report lodged by the 2nd respondent, who is the de facto complainant, stating that the petitioner herein, who is an advocate, while dealing with a case relating to the de facto complainant, developed sexual desire against her and he has subjected her to sexual harassment by sending abusive videos and messages through Whatsapp from his cell phone to the de facto complainant and also threatened her to satisfy his lust or else that he would play with her life, police registered a case in Crime No.136 of 2019 against the petitioner for the offences punishable under Sections 354 A1(i), 354 A1(ii) IPC and investigated the same. Eventually, after completion of investigation, having found that the accusation made against the petitioner is prima facie well founded and having collected evidence to that effect, the Investigating Officer has filed charge sheet against the petitioner for the offences punishable under Sections 354 A1(i), 354 A1(ii) IPC. The said case is now pending trial before the trial Court.