TOODI BHARAT RATNA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri H.Rajesh Kumar, learned counsel for the petitioner, as well as the learned Additional Public Prosecutor who is representing respondent No.1-State. Despite service of notice upon respondent No.2, none appears on his behalf.

(2.) Seeking the Court to quash the proceedings that are pending against the petitioner who is arrayed as accused in C.C.No.301 of 2021 on the file of the Court of II Additional Metropolitan Magistrate, Cyberabad, the present Criminal Petition is filed.

(3.) Making his submission, the learned counsel for the petitioner contends that the petitioner has not committed any offence whatsoever. Learned counsel states that though the petitioner was attending the needs and necessities of respondent No.2, respondent No.2, at the instigation of his living partner i.e., L.W-2-T.Laxmi Sudha, started foisting false cases against the petitioner. Learned counsel submits that none of the ingredients of the charge sheet attracts Sec. 24 of the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 (hereinafter referred to as "MWPSC Act, 2007" for brevity) and hence, the proceedings are liable to be quashed.