DEEKSHITH DIVYA DIXITH DIVYA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C. seeking to quash the proceedings in P.R.C.No.23 of 2020. The petitioner herein is the victim. The offences alleged against the 3rd respondent/accused are under Sections 376, 420, 504 and 506 of I.P.C.

(2.) Heard Sri S.Rajagopalan, learned counsel for the petitioner, and the learned Public Prosecutor. Perused the record.

(3.) Learned counsel for the petitioner would submit that the petitioner herein/victim is suffering with mental depression. In proof of the same, he has filed the prescriptions issued by the KIMS Hospital. Referring to the said prescriptions, learned counsel for the petitioner would submit that the petitioner is not in a position to appear before the Court below and give her evidence. With the said submissions, he sought to quash the proceedings in P.R.C.No.23 of 2020.