POLAVARAPU AKHIL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Petitioner is seeking to quash the proceedings against him in C.C.No.334 of 2020 on the file XI Additional Chief Metropolitan Magistrate, Secunderabad, registered for the offences under Ss. 186, 504, 506 and 179 of IPC.

(2.) Heard learned counsel for petitioner and the learned Additional Public Prosecutor appearing for respondent No.1 and perused the record. There is no representation for the 2nd respondent.

(3.) On the complaint lodged by one M.Venugopal, PC-4070 of Karkhana Police Station on 26/12/2019 alleging that on the said date when he called up the petitioner to check his presence, as he was suspect in Cr.No.1 of 2013 of Mangalhat PS registered under the provisions of NDPS Act, the petitioner behaved rudely stating that he was a Lawyer and that the police should not come to his house to check his presence and further threatened that they have to face serious repercussions if they come to his house to check his details. Basing on the contents of said complaint, the aforesaid case has been registered against the petitioner.