B.V.RAM 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 No.1, to quash the proceedings against him in C.C.No.1771 of 2022 on the file of XI Additional Chief Metropolitan Magistrate, Hyderabad, registered for the alleged offences punishable under Ss. 269, 270 and 504 of IPC.

(2.) The brief facts of the case are that on 2/2/2022, at about 11:00 hours, the petitioner called respondent No.2 to his chamber and asked whether respondent No.2 has knowledge about the conduct rules, in rash and harsh manner, insulting her in front of the staff members. Respondent No.2 left the chamber stating that she will submit her grievance in written as she suffered with COVID due to insufficient supply of PPE kits and gloves during the official working hours of COVID Pandemic in organization. It is alleged that the petitioner called respondent No.2 to his chamber only to harass her and delayed her promotion by repeatedly asking about her research work which was already started by respondent No.2. Hence, a case was registered vide Crime No. 65 of 2022 and after completion of investigation, charge sheet was filed vide C.C.No.1771 of 2022 on the file of XI Additional Chief Metropolitan Magistrate, Hyderabad.

(3.) Heard Sri P.V.Krishnaiah, learned Counsel for the Petitioner as well as Sri S. Ganesh, learned Assistant Public Prosecutor for respondent No.1-State and Sri T.Bala Mohan Reddy, learned counsel for respondent No.2.