SERI SAI PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) These criminal petitions are filed under Section 482 Cr.P.C. seeking to quash the F.I.R.No.169 of 2021 pending on the file of Shankerpalli Police Station, Cyberabad. The petitioner in Crl.P.No.5525 of 2021 is the first accused and the petitioner in Crl.P.No.5529 of 2021 is the second accused in the above crime. The offences alleged against them are under Sections 447, 427, 323, 504, 506 read with Section 34 IPC.

(2.) Heard Sri Ramakrishna Annavajjula, learned counsel for the petitioners, and the learned Public Prosecutor.

(3.) As per the complaint dated 01.04.2021, the allegations against the petitioners herein are that they have entered into the land of the second respondent situated in Sy.Nos.43 and 44 in Hussaipur Village, Kothapalli Gram Panchayat, Shankarpalli Mandal, Ranga Reddy District, by abusing and threatening the brother-in-law of the de facto complainant.