VISHAL LALWANI Vs. DONTA SANTOSH KUMAR

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against petitioner in C.C.No.12106 of 2021 on the file of II Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) The petitioner is arrayed as A4. The case of the defacto complainant who worked as Surveyor of GHMC, Goshamahal, Hyderabad is that on 29/8/2020 at 5.30 p.m, he along with other officials went to 'You & Me' cloth show room, at door No.5- 9-742/1 to 13 and served notice. The notice was for demolition of old buildings. Notices were served and after taking acknowledgments from other shop owners, while leaving the office, suddenly A1 and other shop owners dragged the complainant and others into You & Me show room and snatched the documents and abused in filthy language. On the basis of the said complaint, police investigated the case and filed charge sheet against four persons including this petitioner.

(3.) Learned Senior counsel appearing for the petitioner would submit that there are no specific overt acts which are attributed to this petitioner. He is a Post-Graduate student and nothing is specifically stated in the complaint as to how the petitioner is liable for any of the offences. He further submits that the alleged notice dtd. 21/8/2020 was signed at 6.34 p.m and the complaint was lodged at 8.25 p.m.