GUDLA SRINU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') seeking to quash the proceedings in Crime No.331 of 2020 pending on the file of the Station House Officer, Miryalaguda (R) Police Station, Nalgonda District. The petitioners herein are accused Nos.1 and 2 in the said Crime No.331 of 2020. The offences alleged against the petitioner are under Sections 448, 324 and 506 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard Sri Veera Babu Gandu, learned counsel for the petitioners, and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) A perusal of the record would reveal that on a complaint lodged by Kattula Ruthu, wife of the 2nd petitioner herein, the Station House Officer, Miryalaguda (R) Police Station, Nalgonda District registered a case in Crime No.330 of 2020 on 02.12.2020 against the 2nd respondent - de facto complainant herein and others for the offences punishable under Sections 448, 354 and 506 of IPC with regard to an alleged incident dated 30.11.2020. The very same police have registered the present Crime No.331 of 2020 on the complaint lodged by the 2nd respondent herein against the petitioners herein for the offences punishable under Sections 448, 354 and 506 of IPC on the very same day with regard to the very same alleged incident. These aspects would reveal that there are disputes between the petitioners and the 2nd respondent and it is a counter case.