KODIPELLI GOPAL REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in C.C. No.271 of 2020, on the file of learned Judicial Magistrate of First Class, Korutla. The petitioners are accused Nos.1 to 3 in the said case. The offence alleged against them is under Section 188 of IPC.

(2.) Heard Mr. K. Venu Madhav, learned counsel for the petitioners and the learned Assistant Public Prosecutor appearing on behalf of respondent - State.

(3.) The allegation against the petitioners in C.C. No.271 of 2020 is that they conducted RSS rally in Sirikonda Village from Government High School to Bus Stand without any valid permission to conduct such rally and thereby disobeyed the orders duly promulgated by the public servant. Thus, they have committed the offence under Section 188 of IPC.