MOHAMMED OBAID UR RAHMAN Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "Cr.P.C."), seeking quashment of the proceedings in C.C. No. 7817 of 2022 pending on the file of the learned VIII Additional Chief Metropolitan Magistrate, Hyderabad.

(2.) Heard M/s. S.M. Rizwan Akhtar, learned counsel for the petitioner, and Mr. M. Vivekananda Reddy, learned Assistant Public Prosecutor appearing for respondent No. 1/State.

(3.) The brief facts of the prosecution case are that on 16/9/2022 at about 00:10 hours, the de facto complainant (respondent No. 2), while on patrolling duty at Palton 'X' Road, noticed a gathering wherein certain individuals were celebrating a birthday. It is alleged that the petitioner cut a cake using a sword (long knife) and thereafter danced while wielding the said weapon, accompanied by loud music. It is further alleged that such acts caused obstruction to the free flow of traffic and amounted to public nuisance. Based on the said allegations, Crime No. 365 of 2022 was registered at Police Station Chaderghat, and upon completion of investigation, a charge sheet came to be filed. Aggrieved thereby, the present petition has been instituted.