BHEERAM NARSIMHA REDDY Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition has been filed under Section 482 Cr.P.C. seeking to quash the proceedings in SC No. 32 of 2003, on the file of the court of the I Additional Sessions Judge, Warangal.

(2.) A brief facts of the case leading to filing of the present Criminal Petition are that the two daughters of the complainant -2nd respondent herein are studying in the village school of Rayaparthi village and that the complainant -2nd respondent on coming to know about the fact that the school authorities are not providing food to the children, went to the school to question the same. As the authorities were not available, he returned back. Subsequently, on 6.11.2001, the accused petitioners herein on coming to know about the same, stated to have came to the shop of the complainant and abused the complainant by saying 'Madiga Lanjakodaka and beat him indiscriminately and threatened him with dire consequences, if he questions about the activities of the accused.

(3.) ON 24.1.2007 when this matter came up for hearing, learned counsel for the petitioners was heard. Learned counsel for the respondent -complainant was absent.