SETTY YADAIAH GOUD 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.') seeking the Court to quash the proceedings against the petitioners, who are arrayed as accused Nos.1 and 2, in C.C.No.1079 of 2022, on the file of the learned XVI Additional Metropolitan Magistrate, Cyberabad at Rajendranagar, registered for the offences punishable under Sec. 506 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) Brief facts of the case are that respondent No.2/de facto complainant is working as Journalist in Sakshi. On 13/2/2022 at about 10:00 a.m. when respondent No.2/complainant was capturing the photos of Telcom Agar Park, Telecom Nagar Colony, Gachibowli, petitioner No.1/accused No.1, who is the resident of said colony, came out from the house of petitioner No.2/accused No.2, who is the brother-in-law of accused No.1 and threatened respondent No.2/de facto complainant that he would kill respondent No.2/de facto complainant if photos were captured or any news was written. Basing on the said complaint, the Police registered a case in Crime No.270 of 2021 for the offences punishable under Sec. 506 read with Sec. 34 of the Indian Penal Code. After completion of investigation, the Police concerned filed a charge sheet, and the same is numbered as C.C.No.1079 of 2022, pending on the file of the XVI Additional Chief Metropolitan Magistrate, Cyberabad at Rajendranagar.

(3.) Heard Sri M.Amarnath, learned counsel representing Sri T.P.Acharya, learned counsel for the petitioners as well as Sri S.Ganesh, learned Assistant Public Prosecutor appearing on behalf of respondent No.1-State. Though notice served upon the respondent No.2/de facto complainant, none appeared on his behalf.