MOHAMMED SHAREEF KHAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking to quash the proceedings in Crime No.222 of 2018 pending on the file of the Station House Officer, Begumpet Police Station, Hyderabad City Commissionerate. The petitioner herein is accused No.3 in the said Crime No.222 of 2018. The offences alleged against the petitioner are under Section - 107 of Cr.P.C.

(2.) Heard Sri P. Lakshma Reddy, learned counsel for the petitioner, and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) The learned counsel for the petitioner would submit that the Police have no power to register a case for the offence punishable under Section 107 of Cr.P.C. There is procedure prescribed to register a case for the offence under Section 107 of Cr.P.C. He would further submit that in the present case, the Police have not followed the procedure laid down under Section 107 of Cr.P.C. while registering the case and seeks to quash the present crime. He has placed reliance on an unreported judgment of Madras High Court dated 09.11.2017 in Criminal O.P. (MD) No.15216 of 2017 and Criminal M.P. (MD) No.10113 of 2017.