M.RAGHUNANDAN RAO Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C by the petitioner/accused No.1 seeking to quash the proceedings against him in Crime No.67 of 2020 of Ramachandrapuram Police Station, Cyberabad, Sanga Reddy District, registered for the offences punishable under Sections 376, 328 and 506 IPC and Section 67 (A) read with 84 (c) of the ITA Act, 2008.

(2.) Heard learned counsel for the petitioner/accused No.1, learned Additional Public Prosecutor appearing for respondent No.1-State and perused the record.

(3.) Learned counsel for the petitioner/accused No.1 would submit that the petitioner has been falsely implicated in the subject crime; that there is an inordinate delay of 14 years from the date of alleged incident i.e., on 02.12.2007 in filing the complaint; that the de facto complainant is in the habit of filing similar complaints against several innocent persons; that the petitioner is presently spokes person of BJP Telangana State and also contested for M.P for the Medak Constituency; that the petitioner has a good reputation in the party as a top leader; that the de facto complainant is very adamant and aggressive lady; that the petitioner never committed any offence as alleged in the complaint and ultimately prayed to quash the proceedings against the petitioner in the subject crime.