ANCHANOORI RAJESH 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.222 of 2023 pending on the file of the learned Judicial First Class Magistrate, Medak (for short 'the learned trial Court') registered for the offences under Ss. 507, 506, 504 of the Indian Penal Code (for short 'IPC').

(2.) Heard Sri Gundaram Manoj Goud, learned counsel for the petitioner and Sri M.Ramachandra Reddy, learned Additional Public Prosecutor for the Staterespondent No.1 as well as Sri K. Laxmi Manohar, learned counsel for the respondent No.2. Perused the record.

(3.) The brief facts of the case are that the respondent No.2 has been working as the Mandal Parishad President (MPP), Narsingi, while the petitioner-accused has been serving as the Mandal Secretary. Both of them belong to the Bharat Rashtra Samithi (BRS) political party. It is alleged that on 20/1/2023, when the Member of Parliament was scheduled to visit Kudavelli Village, the respondent No.2, along with others, went to meet the Member of Parliament in the morning to submit a requisition seeking sanction of an intermediate examination centre at Narsingi Village. It is further alleged that, on the said occasion, the petitioner-accused made a phone call to one Sri K. Raghavender and, referring to LW1 (respondent No.2), stated, "adhi naaku cheppakunda mimmulanu theesukuni etla pothadi". Aggrieved thereby, the respondent No.2 lodged the present complaint seeking necessary action against the petitioner-accused and the Police filed charge sheet for the alleged offences punishable under Ss. 504, 506, 507 of the IPC.