K. SAMBA MURTHY AND TWO OTHERS Vs. STATE OF ANDHRA PRADESH REP. BY ITS PUBLIC PROSECUTOR, HIGH COURT AT HYDERABAD, AND ANOTHER

JUDGEMENT

(1.) In this petition filed under Section 482 Cr.P.C., 1973 petitioners/A1 to A3 seek to quash the order dated 07.09.2017 passed in Crl.M.P.No.1929 of 2017 in Cr.No.428 of 2015 by the Judicial First Class Magistrate, Mydukur, YSR Kadapa District, allowing the protest petition filed by 2nd respondent/complainant.

(2.) Briefly stating the complainant allegations are that on 14.09.2015 at about 8:00 PM, petitioners/A1 to A3 went to the house of de-facto complainant, yelled and made galata and abused her in filthy language, demanding a share in the property lest they should kill her husband. In the meanwhile, neighbours - Shaik Shoukat Ali, Akula Hasan Basha, Peddireddy Upendra Reddy came there and in their presence, A1 caught hold tuft of the complainant and beat her with hands and abused. A2 and A3 also abused and attacked her.

(3.) Heard arguments of learned counsel for petitioners, learned counsel for 2nd respondent and learned Addl. Public Prosecutor (AP).