SUREPALLI SOLOMON Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] has been filed by the Petitioner/Accused No.1 seeking to quash the proceedings against him in Crime No.252 of 2022 on the file of Jaggaiahpet Police Station, NTR District for the offences punishable under Ss. 376, 417 and 506 read with 34 of the Indian Penal Code, 1860[for short 'I.P.C.'].

(2.) Heard Sri O. Manohar Reddy, learned Senior Counsel representing Sri J.V. Phaniduth, learned counsel for the Petitioner and Ms.K. Priyanka Lakshmi, learned Assistant Public Prosecutor for State/Respondent No.1. Despite providing sufficient opportunity, learned counsel for Respondent No.2 did not turn up to submit arguments.

(3.) Learned Senior Counsel for the Petitioner would submit that a bare reading of the report given by Respondent No.2 does not disclose the commission of the alleged offences by the Petitioner. Learned Senior Counsel would further submit that, as the marriage proposal of Respondent No.2 with the Petitioner/Accused No.1 was rejected by the Petitioner and his family members, who are the other Accused in the present crime, having borne grudge against them, the present case has been lodged basing on bald and omnibus allegations. Learned Senior Counsel would finally submit that, no prima facie case is made out against the Petitioner. Hence, prayed for quashment of the proceedings against the Petitioner. In support of his contentions, learned Senior Counsel has placed reliance on the judgments of the Hon'ble Apex Court in Pramod Suryabhan Pawar v. The State of Maharashtra & Another,(2020) 110 ACC 924. and Sonu @ Subhash Kumar v. State of Uttar Pradesh & Another,(2021) 2 ALD (Cri) (SC) 179.