KATTA SANJEEVA REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This application is filed by the petitioners under Section 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in Crime No.423 of 2020, dated 15.09.2020 pending on the file of Ghatkeshwar Police Station, Rachakonda Commissionerate, against them. The petitioners are accused Nos.1 and 2 in the said crime. The offences alleged against them are under Sections 500 and 501 of IPC.

(2.) Heard Mr. P. Kasi Nageswara Rao representing M/s. Pillix Law Firm, learned counsel for the petitioner, and the learned Assistant Public Prosecutor representing respondent No.1 - State.

(3.) The learned counsel for the petitioners would submit that punishment for the offences alleged against the petitioners is seven years or below seven years. The Police, Ghatkeshwar Police Station, have already issued a notice under Section 41-A of Cr.P.C. to the petitioners herein and the petitioners have to submit their explanation. He would further submit that in fact the petitioners herein have lodged a complaint with the very same police on 07.09.2020 against respondent No.2 herein and others, but it was registered on 17.09.2020 vide FIR No.427 of 2020 for the offences under Sections 419, 420, 468, 471 read with 34 of IPC, whereas, the present complaint lodged by respondent No.2 herein against the petitioners on 15.09.2020 was registered on the very same day itself i.e., 15.09.2020. He would further submit that the contents of the complaint lack the ingredients of offences alleged against the petitioners herein.