REDAPAKA RAJA BHUPAL Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioner- accused seeking to quash the proceedings against him in C.C.No.1989 of 2022 on the file of the learned Judicial Magistrate of First Class (Special Mobile PCR) at Karimnagar (for short 'the learned trial Court'), registered for the offences under Ss. 354-A, 354-D, 506 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri K.Venumadhav, learned counsel for the petitioner-accused and Smt.S.Madhavi, learned Assistant Public Prosecutor for the State-respondent No.1 as well as Sri Bala Murali.Y, learned counsel for the unofficial respondent No.2. Perused the record.

(3.) In brief, the case of the prosecution is that respondent No.2 is the victim and the complainant. The petitioner-accused is stated to be a friend of LW2, who is the maternal uncle of respondent No.2. It is alleged that the petitioner-accused obtained the phone number of respondent No.2 under the pretext of study purposes, and thereafter borrowed a certain amount of money from her. Subsequently, upon learning that the marriage of respondent No.2 had been arranged with LW2, the petitioner-accused allegedly began demanding further money from her by threatening to disclose their prior interactions to her family members. In response to the said threats, respondent No.2 travelled to Hyderabad to meet the petitioner-accused, during which he is alleged to have misbehaved with her and reiterated his demand for money, which she refused. It is further alleged that the petitioner- accused subsequently instilled suspicion in the mind of LW2 regarding respondent No.2. Thus, respondent No.2 lodged the present complaint seeking necessary action against the petitioner-accused.