SHAIK KHALISHA Vs. KUTCH KRISHNAVENI

JUDGEMENT

(1.) THIS Criminal Petition has been filed to quash the First-Information Report in cr. No. 87/2008 of IV Town Police Station, visakhapatnam.

(2.) SRI T. M. K. Chaitanya, learned counsel for the petitioners, and Sri A. Ramesh, learned counsel, representing the learned public prosecutor, for the 2nd respondent, are heard. No notice is being ordered to the 181 respondent, as the petition is being disposed of at the stage of admission.

(3.) ON the written report of the 1st respondent, the police registered the crime in question under Sections 269 and 270 of the Indian penal Code. The allegations in the written report show that the 1st respondent is aggrieved due to the alleged acts of the petitioners herein in storing huge quantity of chemicals in the premises, harmful to human health and damaging to the building. The 1st respondent also alleged about an incident of fire on 21-10-2007 and desired the police to take action to protect the safety and health of inmates of the building.