SUJITH KUMAR UPADHAY Vs. AMRITA MISHRA

JUDGEMENT

(1.) This application is filed under Section 482 of Cr.P.C., to quash the proceedings in Crime No.236 of 2020, pending on the file of Karkhana Police Station, Hyderabad. The petitioner is the sole accused in the above said crime. The offences alleged against the petitioner are under Sections 420, 385, 506 and 509 of IPC and under Section 66(A) of I.T. Act.

(2.) Heard learned counsel for petitioner and the learned Public Prosecutor and perused the record.

(3.) Learned counsel for the petitioner Sri T.Anirudh Reddy, would submit that the 1st respondent is the own sister of the petitioner herein. It appears that there are civil disputes between the petitioner and the 1st respondent. In the complaint dated 31.12.2020, the 1st respondent has narrated the entire facts right from 26.11.2016 including sending of notice through Advocate. The said fact reveals that there are disputes between the petitioner and the 1st respondent with regard to the division of properties. It is further submitted that though Section 66(A) of I.T. Act is struck down by the Hon'ble Apex Court holding that it is unconstitutional, without considering the said fact, the Police have registered the present crime for the offence under Section 66(A) of I.T. Act also.