PRAKASH MARKOOLE Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the petitioner/Accused to quash the proceedings in Crime No.247 of 2018, dated 15.09.2018, of Station House Officer, Langar House Police Station, Langar House, Hyderabad, registered for the offences punishable under Sections 188, 272, 273 and 336 of IPC.

(2.) Heard Sri Srinivas Reddy Balakisti, learned counsel for the petitioner/Accused and learned Public Prosecutor appearing for the respondent - State. Perused the entire material available on record.

(3.) Learned counsel for the petitioner would submit that the Inspector of Police is not having authority to lodge the present complaint, and Langar House Police Station, is not having power to register a case in Crime No.247 of 2018 for the offences punishable under Sections 188, 272, 273 and 336 of IPC. He would further submit that the allegations levelled against the petitioner do not attract the ingredients contained in the aforesaid offences and, therefore, the proceedings against the accused are liable to be quashed. In support of the same, he has placed reliance on the judgment in Chidurala Shyamsubder v. State of Telangana , Crl.P. No.3731 of 2018 & batch, decided on 27.08.2018 rendered by the High Court of Judicature at Hyderabad for the States of Telangana and Andhra Pradesh.