YELIMINETI SHEKAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) All these Criminal Petitions, under Section 482 Cr.P.C., are filed by the petitioners/accused No.7, accused No.6, accused No.10, accused No.8 and accused No.9, respectively, seeking to quash the proceedings against them in Crime No.85 of 2020 on the file of Dindi Police Station, Nalgonda District. The offences alleged against them are punishable under Sections 341, 353, 332 and 323 read with 34 IPC and Sections 3 and 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 Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioners would submit that the names of the petitioners are not mentioned 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 and there are no specific overt acts attributed against these 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.