HABEEB ABDUL QUADER Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.110 of 2021 pending on the file of P.S. Narayanaguda. The petitioners herein are Accused Nos.2 to 5 in the said crime. The offences alleged against the petitioners are under Sections 448, 427, 341 & 506 r/w 34 IPC.

(2.) Heard the learned counsel for the petitioners and the learned Public Prosecutor. Perused the record.

(3.) In the complaint dt.20.04.2021 the allegations against the petitioners herein and accused No.1 are that on 20.04.2021 when the 2nd respondent visited the subject property, petitioners and A1 abused him in filthy language, obstructed him from entering into the said property and threatened him that they will implicate the 2nd respondent in false cases.