RAGAMGARI SAI KUMAR 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/Accused to quash the proceedings against him in C.C.No.2524 of 2022 on the file of XI Additional Metropolitan Magistrate, Cyberabad at Rajendranagar, Ranga Reddy District. The offences alleged against him are under Ss. 323, 504 and 506 of the Indian Penal Code.

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

(3.) The 2nd respondent filed a complaint alleging that this petitioner has criminally trespassed into the premises and abused the 2nd respondent in most filthy language and threatened her. For the said reason, the Police registered the case under Ss. 323, 506 and 506 of the IPC and after investigation filed charge sheet for the said offences.