PEEKE GOUTHAM RAJ 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 petitioners, who are arrayed as accused Nos.1 to 6, seeking to quash the proceedings initiated against them in C.C.No.1325 of 2018 on the file of learned VI Additional Judicial First Class Magistrate, Warangal District, for the offences punishable under Ss. 143, 147, 324 r/w 149 of IPC.

(2.) Heard Sri Gunti Narahari, learned counsel for the petitioners as well as Sri. S. Ganesh, learned Assistant Public Prosecutor appearing for R1-State.

(3.) The brief facts of the case are that R2/de-facto complainant gave a report on 23/2/2018 to the Station House Officer, Kakatiya University Police Station stating that the student unions of Kakatiya University called for a bandh in support of the agitation against the irregularities taken place in release of the Ph.D entrance test results. Subsequently, R2/de-facto complainant went to participate in bandh at Kakatiya University, the petitioners/A1 to A6 herein have allegedly attacked him and caused injuries to him. Hence, he requested to take necessary action against them. Basing on the same, Station House Officer, Police Station KUC registered a complaint vide Cr.No.48 of 2018 against the petitioners/A1 to A6 for the offences punishable under Ss. 143, 147, 324 r/w 149 of IPC. Subsequently, the police filed charge sheet vide C.C.No.1325 of 2018. Challenging the same, the petitioners filed the present Criminal Petition.