IMMADISETTY MARUTHI PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C., by the petitioners/accused to quash Crime No.1703 of 2022 dtd. 27/10/2022 on the file of the Station House Officer, LB Nagar Police Station, Rachakonda District including the endorsement "permitted" dtd. 21/10/2022 ordered by the learned II Additional Metropolitan Magistrate cum Additional Junior Civil Judge at L.B. Nagar, Cyderabad. The offences alleged against the petitioner herein are under Ss. 504 and 506 of the Indian Penal Code.

(2.) Heard learned counsel for the petitioner/accused and learned Additional Public Prosecutor for the State.

(3.) The respondent No.2 filed a complaint with the police, L.B.Nagar against the petitioner/accused. In the complaint, it is mentioned that the respondent No.2 was working from Hyderabad and Vijayawada. He developed a website http://drmaurthiprasad.com for the petitioner but payment was not made by the petitioner herein towards the agreed development costs. It is further alleged that petitioner was harassing by making phone calls to the CEO and MD Priyanka, who is the citizen of Singapore.