TUMU KIRAN Vs. ASULA PADMAJA

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.491 of 2021, pending on the file of Jawaharnagar Police Station, Rachakonda Commissionerate. The petitioners herein are accused Nos.2 and 3 in the above said crime. The offences alleged against them are under Sections 354D, 341, 506, 504 read with 34 of IPC.

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

(3.) In the complaint dated 26.06.2021, the allegations against the petitioners are that they, along with accused No.1, abused and obstructed the de facto complainant.