D.SURYA PRABHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners/A1 to A8 to quash the proceedings in C.C.No.9406 of 2021 on the file of III Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) The 2nd respondent filed a private complaint before the III Additional Chief Metropolitan Magistrate, Hyderabad, which was referred to the police for the purpose of investigation and registered as Crime No.211 of 2021 on 9/3/2021 for the offences under Ss. 379, 447, 506, 341, 342, 120-B r/w 34 of IPC and Sec. 156(3) of Cr.P.C.

(3.) The allegation in the complaint is that A1 is the wife, A2 is the son and other petitioners are relatives and friends of defacto complainant. It is alleged in the complaint that the defacto complainant is the Managing Director of Anjana Explosives Limited. A3, A6 to A9 were interfering with the personal life of the complainant and threatened him. A1 and A2, who are wife and son used to fight with him and threaten him.