UPPUNUTHALA SUGUNAMMA Vs. STATE OF A P

JUDGEMENT

(1.) THIS criminal petition is filed by the petitioner under Section 482 of Cr. P. C. seeking to quash the proceedings against her in Crime no. 1 of 2006 of Marriguda Police Station, Nalgonda District.

(2.) HEARD both sides and perused the material on record.

(3.) IT is alleged in the complaint that on 24-10-2005 at about 1. 00 p. m. when the de facto complainant approached the present petitioner for obtaining her signature for the purpose of applying for the post of Village health Assistant, the petitioner refused to make her signature and abused the de facto complainant in the name of her caste. As the husband of the de facto complainant was staying at Hyderabad, she could not lodge the complaint immediately and after her husband came to the village, the complaint is lodged and police registered a case.