NARASAMMA Vs. STATE OF TELANGANA

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 Crime.No.12 of 2021 pending on the file of the Station House Officer, Raghunathpally Police Station, Jangoan District (Warangal). The petitioners herein are accused Nos.2 to 4 in the said crime. The offences alleged against the petitioners are under Sections 417, 420 and 376 (2) (n) of IPC.

(2.) Heard the learned counsel for the petitioners and learned Assistant Public Prosecutor for the respondents. Perused the record.

(3.) A perusal of the complaint dt.07.01.2021 would reveal that the allegations are against A-1. According to the learned Public Prosecutor, the Police have already arrested A-1 and he is in judicial remand at present. The 1st and 2nd petitioners are parents, 3rd petitioner is paternal Uncle. The only allegations against the petitioners are under Sections 417 and 420 IPC. There are several aspects to be investigated into by the Investigation Officer during the course of investigation.