(1.) Heard Mr. Chandrasekhar Reddy Gopireddy, learned counsel for the petitioners and learned Assistant Public Prosecutor appearing on behalf of respondent No.1. Despite service of notice, there is no representation on behalf of respondent No.2.
(2.) This Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') to quash the proceedings in S.T.C. No.182 of 2021 pending on the file of XXVI Metropolitan Magistrate, Ibrahimpatnam, Ranga Reddy District.
(3.) The petitioners herein are accused Nos.1 and 2 in S.T.C. No.182 of2021. The offences alleged against them are under Secs. - 323 and 504 of the India Penal Code, 1860 (for short 'IPC'). The allegations levelled against the petitioners herein are that on 7/8/2021 at about 2.00 p.m., the petitioners herein abused the de facto complainant and assaulted her.