MOHAMMED ALI ISLAMI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Petition, under Sec. 482 of the Code of Criminal Procedure, 1973 (Code), is filed by the petitioner viz., Mohammed Ali Islami requesting to quash the First Information Report (FIR) in Crime No.38 of 2017 of Humayunnagar Police Station, Hyderabad City.

(2.) The petitioner, who is arraigned as accused No.1, alleged to have committed the offences punishable under Sections 447, 427, 323, 504 and 380 of the Indian Penal Code, 1860 (IPC).

(3.) The crime was registered on the complaint lodged by the de facto complainant viz., Mohammad Anus Irfan, respondent No.2 herein, on 07.02.2017.