PUPPALAGUDASRIHARI Vs. MACHAGONI SRINIVASGOUD

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for shot 'Cr.P.C.'), is filed seeking to quash the proceedings in Cr.No.132 of 2020, pending on the file of P.S.Bhanoor, Sangareddy District. The petitioner herein is accused in the said crime. The offences alleged against the petitioner are under Sections 341 and 307 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.) A perusal of the statements recorded by the Police under Section 161 Cr.P.C of the 1st respondent/de facto complainant would reveal that on the date of alleged incident i.e., on 02.08.2020, the petitioner was not there on the spot. The allegation is that one Tanguturi Srinu and Puppalaguda Nagesh claiming to be the persons of petitioners attacked the 1st respondent/de facto complainant. Except that statement, there are no allegations in the statement of the 1st respondent recorded by the Police under Section 161 Cr.P.C.