B. ASIF BASHA Vs. STATE OF A. P.

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.218 of 2020 on the file of the learned Additional Judicial Magistrate of First Class, Hindupur, Ananthapur District.

(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, alleging that the petitioner has restrained him and beat him and also threatened him with dire consequences, a case under Sections 341, 323 and 506 IPC was registered in Crime No.229 of 2019 of Hindupur I Town Police Station against the petitioner. The said case was investigated. After completion of investigation and having prima facie found that the allegations ascribed against the petitioner are true and having collected evidence to that effect, the Investigating Officer has filed charge sheet in the trial Court. The said case is now under trial before the trial Court.