THAMEERU YOGESHWAR RAO Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Section 438 of Cr.P.C. seeking anticipatory for the petitioner/accused in Cr.No.386/2013 of Saidabad Police Station, Hyderabad District, registered for the offences punishable under sections 354-A(1)(i) and 506 of IPC.

(2.) I have heard the learned counsel appearing for the petitioner/accused and the learned Additional Public Prosecutor, representing the State.

(3.) Basing on the report lodged by the de facto complainant by name Kum.Amera Tabassum, a girl, aged 14 years, a student of 9th class, the Station House Officer, Saidabad Police Station registered a case in Cr.No.386/2013 against the petitioner/accused for the offences punishable under Sections 354-A(1)(i) and 506 of IPC. The contents of the First Information Report are as follows: