KANCHERLA RAVINDRANATH 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.') to quash the proceedings against the petitioner/Accused No.1 in Cr.No.297 of 2021 on the file of the P.S. Jubilee Hills, Hyderabad. The offences alleged against the petitioner herein are under Sections 307 and 498-A of IPC.

(2.) Heard Sri Dammalapati Srinivas, learned senior counsel representing Sri Rohit Pogula, learned counsel for the petitioner herein and learned Assistant Public Prosecutor, for the 1st respondent-State and perused the record.

(3.) As per the complaint dated 02.06.2021, the allegations against the petitioner herein are as follows:-