BANDI ESWARA RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C."?), is filed seeking quash of the F.I.R. in Crime No.416 of 2020 of I Town Police Station, Vizianagaram, Vizianagaram District.

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

(3.) On a report lodged by the 2nd respondent, who is the de facto complainant, alleging that the petitioners have beat her, who is a pregnant by catching tuft of her hair and thereby outraged her modesty, a case in the above crime was registered for the offences punishable under Ss. 354, 509, 323 r/w 34 of the Indian Penal Code, 1860 (for short "I.P.C."?) against the petitioners. The said case is now under investigation.