POTHIREDDY SURENDRANATH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed to quash the proceedings in C.C.No.376 of 2018 in FIR No.455 of 2017 on the file of the XVII Additional Chief Metropolitan Magistrate at Hyderabad. The petitioner is the sole accused in the said crime. The offence alleged against the petitioner is under Section 506 of IPC.

(2.) Sri Pulla Rao Yellanki, learned counsel for the petitioner/accused, would submit that the investigation conducted by the Police did not reveal that the petitioner has committed the offence under Section 506 of IPC. The Police, without conducting the investigation properly, filed the charge sheet with all false and baseless allegations. He would further submit that presently the petitioner is in Australia, and due to pendency of the present case, he is not in a position to come to India and get his visa renewed. With the said submission, the learned counsel for the petitioner sought to quash the present CC.

(3.) On the other hand, Sri T.Bala Mohan Reddy, learned counsel for respondent No.2, would submit that the allegations leveled against the petitioner are very serious and the Police, after conducting the investigation, has filed the charge sheet and he sought to dismiss the present petition.