C. RUSHENDRA BABU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is filed under Sections 397 and 401 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') aggrieved by the order dated 30.09.2019 passed in C.F.R.No.3206 of 2019 by the learned I Additional Judicial Magistrate of First Class, Kadapa whereby the complaint filed by the complainant under Sections 190 and 200 of Cr.P.C. praying the Court to take cognizance of the case for the offences punishable under Sections 347, 384, 389 and 506 read with 109 of the Indian Penal Code, 1860 (for short 'I.P.C.') and for issuance of summons to the accused was allowed.

(2.) The facts of the case in brief is:

(3.) It was also averred in the complaint that on 30.11.2018 at about 10:00 A.M. when he came out from his house he was obstructed by his sister-in-law's brother-in-law and threatened by him that he would be killed if the entire property is not transferred in the name of Krishnaveni, the complainant's sister-in-law. Therefore, the complainant went to I Town Police Station, Kadapa to lodge a report with the accused. But, instead of registering the complaint, the accused abused him in filthy language and confined him a room for three hours by forcibly obtaining his signatures on some written papers. Later on the interference of S.P. of Kadapa District he was released and the report was registered as crime No.257 of 2018 against L.Madhusudhan Reddy for the offences punishable under Sections 448 and 506 I.P.C.