K S VINAY KUMAR Vs. STATE

JUDGEMENT

(1.) THIS Criminal Petition has been taken out under Section 482 Cr.P.C. by Accused K.S. Vinay Kumar in STC No.87 of 2010 on the file of IX Metropolitan Magistrate, Cyberabad at Miyapur, Ranga Reddy District, to quash the proceeding therein.

(2.) THE 2nd respondent presented a report before the S.H.O., Sanathnagar P.S. on 06.05.2010 alleging inter alia and she has been pestered by the petitioner to love him and also threatened her that he would put an end to his life if she did not reciprocate to his love. Basing on the complaint, a case in Crime No.305 of 2010 came to be registered by the S.H.O., Sanathnagar P.S. for the offence under Section 509 IPC. After due investigation, a charge sheet came to be submitted in the Court of IX Metropolitan Magistrate, Cyberabad at Miyapur, Ranga Reddy District. The learned Metropolitan Magistrate took the charge sheet on file as STC No. 87 of 2010. Hence, this petition by the accused K.S.Vinay Kumar under Section 482 Cr.P.C., seeking the prayer stated supra.

(3.) HEARD learned counsel appearing for the petitioner and learned Additional Public Prosecutor appearing for 1st respondent/State.