PULI DINESH BABU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) IN this petition filed under Section 482 Cr.P.C., the petitioner/accused seeks to quash the proceedings in C.C.No.1167 of 2012 on the file of X Additional Chief Metropolitan Magistrate, Secunderabad.

(2.) ON the report given by defacto complainant, the police of Gandhinagar P.S registered a case in Cr.No.263 of 2012 and after investigation laid charge sheet against the accused for the offences under Sections 3 and 4(1) of A.P. Prohibition of Ragging Act, 1997 (for short A.P Ragging Act) and Section 509 IPC. The prosecution case briefly is that the defacto complainant M.Sreedevi was a final year student of Bachelor of Theology (B.Th.) in Andhra Christian Theological College, Gandhinagar, Hyderabad. The accused was pursuing 3rd year Bachelor Divinity (BD) course in the same college and he was ragging her since last two years in different manner and also other students.

(3.) a) Denying the allegations the petitioner/accused who appeared in person, firstly argued that the 3rd respondent/complainant was not a student of Andhra Christian Theological College (ACT College) in the sense that in the said college, Christians alone will be admitted in different courses but though the complainant was not a Christian, she got admitted into College illegally and hence, she cannot be considered as student of ACT College and the provisions of A.P. Ragging Act have no application to her.