MIDHUN KUMAR ALLU 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 in Crime No.98 of 2019 of Mirchowk Police Station, Hyderabad Commissionerate.

(2.) The petitioner herein is accused No.1 in the above crime. The offences alleged against him are under Section - 506 of IPC and Sections - 3 (1) (r), 3 (1) (s) and 3 (2) (Va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act, 1989').

(3.) Heard the petitioner, party-in-person and learned Assistant Public Prosecutor appearing on behalf of respondent Nos.1 and 2, and also Mr. M. Yadagiri, learned counsel for respondent No.3.