RAM RAJAIAH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed seeking the Court to quash the proceedings against the petitioners/accused Nos.1 to 11 in C.C.No.366 of 2021 on the file of the learned II Additional Judicial Magistrate of First Class, Huzurabad, registered for the offences punishable under Ss. 186, 290 and 506 read with 34 of the Indian Penal Code, 1860.

(2.) The brief facts of the case are that the de facto complainant lodged a complaint against the petitioners stating that the accused persons came to the Police Station and questioned her about registering a case. They allegedly abused her and ignored her response when she explained that the Officer was on another duty. When she asked petitioner No.3 why she was recording a video on her cell phone, all the accused persons allegedly interrupted her while she was discharging her duties. Basing on the said complaint, the Police registered a case in Crime No.35 of 2021 for the offences punishable under Ss. 186, 290 and 506 read with 34 of IPC and after completion of investigation, they filed charge sheet vide C.C.no.366 of 2021 before the learned II Additional Judicial Magistrate of First Class, Huzurabad.

(3.) Heard Sri Ambala Raju, learned counsel appearing on behalf of the petitioners as well as Sri D. Arun Kumar, learned Additional Public Prosecutor appearing on behalf of the respondents.