CHEVIREDDY BHASKAR REDDY Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Sec. 528 of B.N.S.S., is filed by the petitioner/accused No.2 seeking to quash Crime No.58 of 2024 of Yerravaripalem Police Station, Tirupati District, registered for the offences punishable under Ss. 352, 351(2), 196(1), 61(2), 353(1) and 72(2) read with 3(5) of BNS and Sec. 67A of the Information Technology Act, 2000 and Sec. 23(1) of the Protection of Children from Sexual Offences Act, 2012 and Sec. 3(1)(z)(zc) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) Respondent No.1 is the State. Respondent No.2 is the de facto complainant.

(3.) Sri P.Veera Reddy, the learned Senior Counsel being assisted by Sri Srinivasula Reddy Kommasani, the learned counsel for petitioner submitted arguments. Sri M.Lakshmi Narayana, the learned Public Prosecutor for respondent No.1- State submitted oral arguments and filed written arguments. Sri Anand Kumar Kochiri, the learned counsel for respondent No.2 submitted arguments.