M.SURESH Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard Sri K.L.N. Raghavendra Reddy, learned counsel appearing for Sri B. Narsing, learned counsel for petitioners and Mrs. Shalini Saxena, learned counsel representing learned Public Prosecutor appearing for respondents.

(2.) This petition is filed by petitioners/A.13 to A.15 under Sec. 482 of the Code of Criminal Procedure (Cr.P.C.) to quash the proceedings against them in C.C.No.1760 of 2023 on the file of the learned XIV Additional Chief Metropolitan Magistrate at Nampally, Hyderabad, in respect of Crime No.95 of 2023 of Panjagutta Police Station, registered for the offences punishable under Ss. 143, 341, 353 of Indian Penal Code (IPC) read with Sec. 149 IPC, on the basis of the complaint dtd. 3/2/2023 lodged by 2nd respondent.

(3.) In the aforesaid complaint lodged by 2nd respondent, the Sub-Inspector of Police, Musheerabad Police Station, at the relevant point of time, it is alleged that on 3/2/2023, at about 12:30 hours, while he and other staff, L.Ws.2 and 3, were performing Bandobust duty near BB IV Gate, Pragathi Bhavan/CM Camp Office, Begumpet, Hyderabad, he saw that around 15 members were unlawfully assembled near Tourism Plaza, Begumpet. They were proceeding to Pragathi Bhavan without any permission. Immediately, he along with Bandobust staff stopped them and enquired the purpose of their assembly. Then, they revealed that they came to Pragathi Bhavan to protest against the alleged anomalies in the ongoing Police Recruitment demanding "to allow SIs and PCs police job aspirants to write main exams who were qualified in 1600/800 meters running" and other demands on the call given by A.1. He and other staff requested the aforesaid people not to conduct protest. They did not heed to their request and started argued with them. They have tried to go into Pragathi Bhavan without permission. They have also sat on the road by raising slogans against the Government causing obstruction to the free flow of traffic and causing inconvenience to the public. Therefore, L.W.1 and others have taken them into their custody and shifted them to S.R. Nagar Police Station. On enquiry, they came to know about the names of the petitioners. The statements of L.Ws.2 and 3 are in the same lines. Basing on the said statements of L.Ws.1 to 3, the Investigating Officer has filed charge sheet against the petitioners and others for the aforesaid offences. The same was taken on file vide C.C.No.1760 of 2023. Challenging the said proceedings, petitioners filed the present petition.