M VARALAKSHMI Vs. NAGARAM KAVITHA

JUDGEMENT

(1.) The petitioners 1 and 2/A.1 and A.2 are accused of offences punishable under Sections 385, 354 and 506 Part II IPC. It is alleged that on 16.05.2012 at 11:30 A.M., when the 1st respondent/ de facto complainant was at Primary Health Centre, Yalal, A.1 and A.2 approached her and requested her to go for Panchayat along with them to Sub-Divisional Police Officer, Vikarabad where they have arranged the compromise in the previous criminal case. Previous criminal case in Cr.No.31 of 2012 relates to offences punishable under Sections 498A, 497, 509, 323 and 506 Part II IPC. It is further alleged that when the 1st respondent refused to accompany them, A.1 and A.2 picked up quarrel with her, threatened her with dire consequences, pulled her tuft of hair, beat her indiscriminately and torn her blouse while patients and staff of Primary Health Centre were present and thereby insulted her modesty. Truth or otherwise of the said allegations is a question of fact, which this Court may not be in a position to go into and decide the same in this petition under Section 482 Cr.P.C.

(2.) Accordingly, the Criminal Petition is dismissed.