P.VENKATESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C., to quash the proceedings in Cr.No.133 of 2021, pending on the file of Khammam II Town Police Station, Khammam District. The petitioners herein are accused Nos.4 to 6 in the said crime. The offences alleged against them are under Sections 353 and 294-B read with 34 of IPC.

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

(3.) On the complaint lodged by the 2nd petitioner herein, the Police have registered a case in Cr.No.103 of 2021 against Dodda Praveen and others for the offences under Sections 294-B and 324 read with 34 of IPC. On the complaint lodged by the 2nd respondent-Police Constable, the Police II Town Khammam Police Station registered a case in Cr.No.133 of 2021 for the offences under Sections 353 and 294-B read with 34 of IPC. The 3rd petitioner herein is practicing Advocate. A perusal of the complaints in both the Crimes would reveal that there are disputes between the petitioners and one Dodda Praveen and others.