PERNI ANEESHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner/A3 to quash the proceedings against her in S.C.No.570/2022 on the file of IV Additional Senior Civil Judge-cum-IV Additional Assistant Sessions Judge, Ranga Reddy District at L.B.Nagar. The offences alleged against her are under Ss. 307, 353, 336 of the Indian Penal Code and Sec. 185 r/w.205 of the M.V.Act.

(2.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the respondent - State. Perused the record.

(3.) The 2nd respondent who is Inspector of Police filed a complaint against unknown persons who were travelling on the eve of new year on 31/12/2021 in Volkswagen car. According to investigation Accused No.1 was driving the car, Accused Nos.2 and 3 were sitting in the car. When a Head Constable stopped the car and asked Accused No.1 to blow air in the breath analyser, A1 escaped. Police came to know that it was Accused no.1 who was driving the vehicle and arrested him. During the course of investigation, Accused No.1 confessed that A2 and A3 were sitting in the car and they have instigated him not to cooperate with the Police and cross the check post at any cost, as such, Accused No.1 refused to take test and drove away. The said act of A1 resulted in obstruction to the legitimate duties of the Police Personnel at the spot. Accused no.1 pushed LW2 and escaped in the car. For the said reason, the Police filed charge sheet for the offences under Ss. 307, 353, 336 of the Indian Penal Code and Sec. 185 r/w.205 of the M.V.Act.