BACHABONI NARASIMHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section - 482 of the Code of Criminal Procedure, 1973, seeking to quash the proceedings in Crime No.899 of 2020 pending on the file of Meerpet Police Station, Rachakonda Commissionerate. The petitioner herein is sole accused. The offences alleged against him are under Sections - 354, 509 and 323 of IPC and Sections - 3(1)(s), w(i), 3(2)(Va) of the Scheduled Castes and the Scheduled Tribes (Prevention Of Atrocities) Act, 2015 (for short 'Act, 2015').

(2.) Heard Mr. Kondadi Ajay Kumar, learned counsel for the petitioner as well as the learned Public Prosecutor.

(3.) The allegations levelled against the petitioner - accused are that de facto complainant - second respondent, who is a neighbour to the petitioner-accused, gave a complaint on 20.12.2020 stating that the petitioner and his wife used to pick up quarrel with her by abusing her in filthy language. The de facto complainant further states in her complaint that they have parked two-wheeler bike in front of their house on 20.12.2020 and at about 13.30 hours on that fateful day, the petitioner came in his Car and parked behind the said two wheeler and blowing the horn. Thereafter, the de facto complainant came out, called her second son and told him to remove the said two wheeler, for which her son informed the petitioner to park his car in front of the bike where there is place to park the vehicle, for which the petitioner got annoyed, got down from his car and started abusing the de facto complainant and her second son by referring to their caste name. Stating so, the petitioner abused the de facto complainant that so many people are coming and going to her house. She further stated in her complainant that the petitioner pressed her chest forcibly with hands by outraging her modesty. Further, the petitioner has also pushed the sons of the de facto complainant by holding their collar.