A. PURUSHOTHAM REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P,.C.'), is filed by the petitioner/A2 to quash the charge sheet in C.C.No.584 of 2015 in Crime No.114/2013, pending on the file of X Additional Chief Metropolitan Magistrate at Secunderabad. The offences alleged against the petitioner are under Ss. 448, 506, 323 r/w.34 of the Indian Penal Code.

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

(3.) The case of the 2nd respondent is that this petitioner and Accused No.1 criminally trespassed into the premises at TRT Quarters, Seetaphalmandi in Quarter No.101 in the ground floor. The complainant/2nd respondent was staying in the very same complex in Quarter No.101 and Accused No.1 and his family were staying in Quarter No.102 above the quarter No.101. The complainant was carrying on construction work without consent from Accused No.1 who was in the quarter above her and for the said reason, Accused No.1 and this petitioner allegedly questioned regarding the construction work that was being carried on by the 2nd respondent. Accused No.1 questioned about the said construction and there was an argument regarding the alterations being made. During the said argument, there was pushing for which reason, the complainant fell down and sustained injuries on her left leg. Regarding the said incident, two complaints were filed. The present complaint was registered as Crime No.114/2013 registered for the offences under Sec. 448, 506, 323 r/w.34 of the IPC and Crime No.113/2013 registered for the offence under Sec. 3(i)(x) of the SC and STs (POA) Act, 1989.