YELIMINETI PRASHANTH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Crl.P.Nos.4918, 4898, 4892, 4891, 4929, 4890, 4877 and 4878 of 2020 are filed under Section 482 Cr.P.C. to quash the proceedings in Crime No.85 of 2020, pending on the file of Dindi Police Station, Nalgonda District against petitioners/ A-11, A-12, A-13, A-14, A-15, A-16, A-17 and A-18 respectively. The petitioners herein are Accused Nos.11 to 18 in the said crime. The offences alleged against the petitioners are under Sections 341, 353, 332 and 323 read with 34 IPC and 3 & 4 of Prevention of Damage to Public Property Act, 1984 (for short the 'PDPP Act').

(2.) Heard Sri R. Anurag, learned counsel for the petitioners as well as the learned Assistant Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioners would submit that the names of the petitioners are not there in the complaint dated 27.08.2020. He would further submit that the police have recorded the statement of the de facto complainant under Section 161 Cr.P.C., and in the said statement also the names of the petitioners are not there. Even then the police are trying to apprehend the petitioners. The contents of the complaint do not disclose the offences alleged against the petitioners. He would further submit that due to the disputes with regard to power connection, the 2nd respondent has implicated the petitioners in a false case.