H. MALLESWARAMMA 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 F.I.R in Crime No.330 of 2021 of Devanakonda Police Station, Kurnool District.

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

(3.) The petitioners are A-1, A-3 and A-4 in Crime No.330 of 2021 of Devanakonda Police Station, Kurnool District. On a report lodged by the 2nd respondent, who is the de facto complainant, that the petitioners have attacked him and beat him and also outraged the modesty of his wife, a case in the above crime for the offences punishable under Ss. 341, 323, 324, 354, 506 r/w 34 IPC was registered against the petitioners. The said case is now under investigation.