SINGIRTHI SIDDULU Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed seeking to quash the proceedings in Cr.No.322 of 2021, pending on the file of Pet Basheerabad Police Station, Cyberabad. The petitioner herein is the sole accused in the said crime. The offences alleged against him are under Sections 447 and 504 read with 34 of IPC.

(2.) Heard the learned counsel for the petitioner and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) As per the complaint dated 01.04.2021, the allegation against the petitioner herein is that on 01.04.2021, the petitioner herein along with 8 members illegally trespassed into the construction site of the 2nd respondent and threatened him with dire consequences and also abused him in filthy language.