RATHNAVATH DHARMENDAR Vs. RATHNAVATH GOPAL

JUDGEMENT

(1.) This Criminal Petition is filed to quash the proceedings against petitioner/Accused in C.C.No.842 of 2021 on the file of I Additional Judicial First Class Magistrate, Khammam.

(2.) The case of the 1st respondent is that he is the father of the petitioner herein. He was married to the mother of the petitioner in the year 1983. However, divorce was given after two sons were born. Later the petitioner suspecting that his father did injustice to him and his mother, filed cases against 1st respondent- father. On 9/8/2020 between 14.00 hours to 21.00 hours the petitioner called the 1st respondent on phone 60 times and abused in filthy language. For the said reason, the 1st respondent went to the police station and lodged the complaint which was registered for the offence under Sec. 294(b) of IPC and Sec. 67 of the Information Technology Act.

(3.) The Police, Khammam II Town Police Station, filed charge sheet for the said offences and cognizance was also taken by the learned Magistrate.