PADI KAUSHIK REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Mr. T.V. Ramana Rao, learned counsel for the petitioner, Smt. Shalini Saxena, learned counsel representing Sri Palle Nageshwar Rao, learned Public Prosecutor and Sri M. Vijayakanth, learned counsel appearing for 2nd respondent.

(2.) The present Criminal Petition is filed under Sec. - 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') to quash the proceedings in Cr.No.252 of 2025 pending on the file of P.S. Subedari, Warangal District. The offences alleged against the petitioner herein/sole accused are punishable under Secs. 308(2), 308(4) and 352 of The Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS').

(3.) As per the said complaint, dtd. 29/3/2024, the allegations levelled against the petitioner herein are that on observing that the husband of the 2nd respondent was under fear, on her enquiry, he stated that the petitioner herein i.e. MLA of Huzurabad Assembly Constituency earlier threatened him and extorted an amount of Rs.25.00 Lakhs. He further stated that again on 18/4/2025, the petitioner called from his phone No. 9949219999 to his phone No. 9959513366 and stated that if he wants to run granite quarry in the said constituency, he has to immediately pay the petitioner Rs.50.00 Lakhs and threatened him that if he defaulted in paying the money, the petitioner would kill their family members. Out of fear, the petitioner being MLA, since her husband's health is deteriorating day by day and there being threat to their lives, the 2nd respondent requested the police to take action against the petitioner for abusing her husband in filthy language, and threatening with dire consequences.