SHAIK MOHAMMED RAFIQ 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 charge sheet in C.C.No.962 of 2017 on the file of the learned Judicial Magistrate of First Class, Kurnool.

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

(3.) The petitioners are A-2 to A-5 in C.C.No.962 of 2017 on the file of the learned Judicial Magistrate of First Class, Kurnool. A clear allegation is made against the petitioners in the F.I.R against A-2 to A-4 stating that on 28/9/2016 at about 11.30 P.M., A-2 to A-4 entered forcibly into the house of the de facto complainant and they all beat the de facto complainant and others indiscriminately without any reason with their hands and also twisted the right hand of the mother of the de facto complainant and threatened that they will spoil the life of the de facto complainant and kill her. These allegations prima facie constitute the offences punishable under Ss. 323, 452 IPC. As regards A-5 is concerned, it is alleged that her bike i.e., Mahindra Gusto Scooter was stolen by them with the help of A-5.