LAWS(TLNG)-2020-2-85

AZMEERA BHOOMA NAIK Vs. STATE OF TELENGANA

Decided On February 26, 2020
AZMEERA BHOOMA NAIK Appellant
V/S
State Of Telengana Respondents

JUDGEMENT

(1.) This Criminal Petition under Section 482 Cr.P.C. is filed by the petitioners-accused to quash the proceedings in connection with crime No.36 of 2020 on the file of the SHO, Dharmaram Police Station, Peddapalli District, registered for the offence punishable under Section 306 r/w 34 IPC and to stay all further proceedings in the said crime.

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

(3.) It is contended by the learned counsel for the petitioners that the petitioners have not committed the offence 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.