KOMATIREDDY VENKAT REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. N. Naveen Kumar, learned counsel for the petitioner and Mr. T.V. Ramana Rao, learned Additional Public Prosecutor appearing on behalf of respondent No.1 - State. Despite affording ample opportunity, there is no representation on behalf of respondent No.2.

(2.) The present Criminal Petition is filed under Sec. - 482 of the Code of Criminal Procedure, 1973, to quash the proceedings in Crime No.104 of 2014 of Kanagal Police Station registered for the offences punishable under Sec. - 504 of IPC and Sec. - 3 (1) (x) of the Scheduled Casts and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'Act, 1989').

(3.) The petitioner herein is arraigned as accused No.1 in the aforesaid crime. As per the complaint of respondent No.2, the allegations levelled against the petitioner herein are as follows: