GAMPALA SAMMAIAH 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.') seeking to quash the proceedings in Crime No.251 of 2019 pending on the file of the Station House Officer, Regonda Police Station, Jayashankar Bhupalpally District. The petitioners herein are accused Nos.1 to 3 in the said Crime No.251 of 2019. The offences alleged against the petitioners are under Sections 447, 504, 232 and 506 read with Section 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) Heard learned counsel for the petitioner and learned Assistant Public Prosecutor for the State. Perused the record.

(3.) A perusal of the complaint dated 20.11.2019 would reveal that there is no time and date of the incident alleged.