G.SRINIVAS REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of Code of Criminal Procedure (for short 'Cr.P.C.') by the petitioner/accused Nos.1 to 3 to quash the proceedings in C.C. No.9195 of 2021 on the file of Court of XVII Additional Chief Metropolitan Magistrate, Nampally, Hyderabad, registered for the offences under Ss. 354(D), 506 and 509 read with Sec. 34 of the Indian Penal Code (for short 'IPC').

(2.) Heard learned counsel for the petitioners, Sri S.Ganesh, learned Assistant Public Prosecutor for respondent No.1 - State and learned counsel for respondent No.2. Perused the record.

(3.) The case of the prosecution is that petitioner/accused No.1 was harassing the other Flat owners of the building, including LW5, who is the tenant of respondent No.2/de-facto complainant. Further, he has also disconnected the water connection to their flats and insulted LW4/tenant, when she was watering the plants. Further, petitioner/accused No.1 used to abuse the driver of another flat owner, when he comes to the building by wearing slippers. Further, when the tenant of respondent No.2 went to the terrace of the building, petitioner/accused No.1 warned her not to come again and locked the terrace gate. It is alleged that petitioner/accused No.1 disconnected water connection to all the flats and when LW5/tenant informed the same to the respondent No.2, flat owner along with respondent No.2 came to the flat of petitioner/accused No.1 and questioned him as to why he has disconnected the water connection and locked the terrace gate. It is further alleged that when respondent No.2 was talking to the petitioner/accused No.1, the petitioner/accused No.2 abused respondent No.2/de-facto complainant for coming to their building and further accused No.3, who is the daughter of accused Nos.1 and 2, captured the photos and videos of respondent No.2 and threatened her that she would upload those photos in social media platforms. Petitioner/accused No.1 threatened respondent No.2 stating that no one can come and do anything and that she can express her grievance to anyone and insulted the modesty of respondent No.2 by abusing her in a filthy language, for which, petitioners/accused Nos.2 and 3 supported him. Basing on the complaint given by respondent No.2, a case was registered against the petitioners herein vide FIR No.291 of 2021 for the aforesaid offences.