MOHD SAMIUDDIN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-accused Nos.1 to 4 seeking to quash the proceedings in Crime No. 114 of 2025 on the file of Zaheerabad Town Police Station, Sangareddy District, registered for the offences under Ss. 69 and 318(4) of BNS.

(2.) Heard Sri Mohd. Arif, learned counsel for the petitioners and Sri Jithender Rao Veeramalla, learned Additional Public Prosecutor for the respondent No. 1-State.

(3.) Learned counsel for the petitioners has submitted that the petitioner No.1 and the respondent No.2 were in a consensual relationship and that the allegation under Sec. 69 of BNS does not get attracted at all. He further submitted that the petitioner No.1 has not turned 21 years of age as on the date of offence and that he has not attained the eligible age for marriage to attract the offences. Even if the version of the respondent No.2 is believed, he cannot be asked to marry the respondent No.2 at that age and therefore, there is no truth in the allegations leveled against the petitioner No.1. He, therefore, prayed to quash the proceedings against the petitioners.