CHITTIREDDY SADHAKAR REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 Cr.P.C. is filed by the petitioner-A1 to quash the proceedings in connection with crime No.163 of 2019 on the file of the SHO, Yadagirigutta Police Station, Yadadri Bhongir District, registered for the offences punishable under Sections 279, 286 and 336 IPC and 9B (1)(b) of Explosive Act, 1884 and 4 and 5 of Explosive Substances Act, 1908 and to stay all further proceedings in the said crime.

(2.) Heard the learned counsel for the petitioner and learned Additional Public Prosecutor representing the State.

(3.) It is contended by the learned counsel for the petitioner that the petitioner has not committed any of the offences as alleged in the complaint. He further submits that the 2nd respondent/complainant filed the present complaint with false and frivolous allegations and the present F.I.R. is liable to be quashed.