H SANDEEP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This petition is filed under Section 482 Cr.P.C., to quash the proceedings in Crime No.352 of 2019 on the file of I-Town Police Station, Karimnagar. Petitioner is A1 in the said Crime. The offences alleged against the petitioner are under Sections 420 and 506 IPC read with 34 IPC.

(2.) Heard Sri K. Rajanna, learned counsel for the petitioner and the learned Public Prosecutor for the State.

(3.) The present crime was registered against the petitioner on 19.07.2019 on the complaint lodged by the 2nd respondent - wife of the petitioner for the offences under Sections 420 and 506 read with Section 34 IPC by the Police, Karimnagar I-Town Police Station.