KUJANA VENU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Revision Case is directed against the order dated 3.10.2013 passed in Crl.M.P.No.1073 of 2013 in C.C.No.18 of 2013 by the Judicial Magistrate of First Class, Bichkunda, Nizamabad District.

(2.) Heard learned counsel appearing for the petitioner and learned Additional Public Prosecutor representing the respondent-State.

(3.) The de facto complainant is the Head Master of the Primary School at Shakthi Nagar of Jukkal Mandal. On the allegation of committing some irregularities, she was suspended. In the month of April, 2012, the de facto complainant went to the office of the District Education Officer, Nizamabad, for the purpose of seeking rectification of suspension. She wanted to give a representation and approached the petitioner, who is a Camp Clerk of the District Education Officer and sought for appointment of the District Education Officer. For two days, the petitioner did not give appointment, and insisted her to give her phone number. On that she gave her phone number. Thereafter, it is stated that the petitioner started blaming her character and sending vulgar messages through mobile.