GUNTI RAMCHANDER Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed to quash F.I.R. in Crime No.5 of 2012 of Narsampet Police Station, Warangal district, registered for offences under section 120-B, 153-A and 506 IPC.

(2.) Heard both sides.

(3.) Advocate for petitioners submitted that averments of complaint do not attract any of the offences i.e., section 120-B, 153-A and 506 IPC and the petitioners as citizens have every right to express their view under the Constitution and the allegations made in the complaint are frivolous. He further submitted that section 153-A IPC is only in respect of race, religion, language etc. He further submitted that complainant is Inspector of Police and he has no right to give a complaint and any grievance it should be for the person whose name is referred in the papers i.e., Sri Nara Chandra Babu Naidu, therefore, it is a fit case to quash the F.I.R.