Y.AKHILESH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri S.Sharath Kumar, learned counsel for the petitioner and Sri Palle Nageshwar Rao, learned Public Prosecutor appearing for the State. Despite service of notice, none appears for 3rd respondent.

(2.) This Criminal Petition is filed under Sec. 528 of Bharatiya Nagarik Suraksha Sanhita, 2023 (for short, 'BNSS') to quash the proceedings in Cr.No.339 of 2024 pending on the file of P.S. Kothapalli, Karimnagar District.

(3.) The petitioner herein is father of the accused. The offences alleged against the son of the petitioner herein are punishable under Ss. 308, 351 (2), 351(1) and 351 (4) of Bharatiya Nyaya Sanhita, 2023 (for short, 'BNS') and Sec. 3(1) ( r ) (s), 3 (2) (va) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Amendment Act, 2015 ( for short, 'the SC&ST Act'). On the complaint dtd. 29/9/2024 lodged by 3rd respondent, the Police Kothapalli, registered a case in Cr.No.339 of 2024 initially for the offences under Ss. 308, 351 (2), 351(1) and 351 (4) of BNSS.