THATI VENNELA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition has been filed seeking to quash the proceedings in C.C.No.648 of 2020 on the file of the Judicial First Class Magistrate at Jangaon, Warangal District (presently Jangaon District), wherein the petitioner was arrayed as accused No.2, for the offences punishable under Ss. 324, 290 and 506 r/w 34 of the Indian Penal Code, 1860 (for short 'IPC').

(2.) The case of the prosecution in brief is that on 1/3/2019, the complainant lodged a complaint stating that he owns a printing press under the name and style of Madhavi Printing Press, located on Nehru Road at Gandhi Chowk, Jangaon. As part of road widening activity, the complainant was dismantled a portion of the press building up to 3.6 feet. Around 12:00 PM on the same day, while discussing site boundary issues with his neighbour, Koyyada Srinivas, an unrelated person named Thati Kumar and his daughter, i.e., the petitioner herein unnecessarily interfered, picked a quarrel, and abused the complainant and his family in filthy language. During the quarrel, the petitioner physically assaulted the complainant, his daughter-in-law Madhavi, and his younger son Karthik by beating them with footwear. It is alleged that Thati Kumar, who belongs to the Harijan community, threatened to falsely implicate them in SC/ST atrocity case, if they responded. The complainant further stated that Thati Kumar had been roaming around the premises for the past three days, creating a sense of fear. It is also alleged that Koyyada Srinivas provoked Thati Kumar by offering false promises of financial gain, thereby instigating the quarrel. By misusing the protection granted under caste law, the accused persons allegedly intimidated, abused, and assaulted the complainant and his family members. Basing on the same, present crime was registered.

(3.) Heard Mr.Karam Chendu Komireddy, learned counsel for the petitioner, Mr.M.Vivekananda Reddy, learned Assistant Public Prosecutor for respondent No.1 and Mr.V.Uma Kanth Reddy, learned counsel representing Mr.C.Ruthwik Reddy, learned counsel for respondent No.2.