GANNABOINA SHASIDHAR Vs. AMBATI SUDHAKAR GOUD

JUDGEMENT

(1.) The petitioner, who is accused in C.C.No.535 of 2015 on the file of the Judicial Magistrate of First Class, Siddipet, Medak District, filed this Criminal Petition under Section 482 Cr.P.C. seeking to quash the proceedings in the aforesaid C.C., which was taken cognizance for the offences punishable under Sections 323, 504 and 506 of I.P.C.

(2.) The case of the prosecution is that on 22.05.2015 at about 1.30 P.M, when the 1st respondent/complainant went to the I-Town Police Station, Siddipet, to attend an enquiry before the Sub Inspector of Police, with regard to their family dispute, the petitioner, who is working as a Sub Inspector of Police, Langer House Police Station, Hyderabad, and who was involved in the issue, came to the Police Station, abused the 1st respondent in filthy language, assaulted him with hands, kicked him with legs and also threatened him that he would be killed, in the presence of the Sub Inspector of Police, Siddipet I-Town Police Station and others. Basing on the complaint lodged by the 1st respondent, the Police, registered a case in Crime No.154 of 2015, for the offences punishable under Sections 323, 504 and 506 of I.P.C. After completion of investigation, the police filed charge sheet, which was taken cognizance as C.C.No.535 of 2015 and the same is pending before the Judicial Magistrate of First Class, Siddipet, Medak District.

(3.) Heard and perused the record.