KAVITHA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of Cr.P.C., is filed by the Petitioner/A-2 seeking to quash the proceedings in C.C. No.19 of 2009, pending on the file of the Court of Judicial First Class Magistrate, Narayanpet, Mahaboobnagar District (for short, 'the trial Court'), registered for the offences punishable under Sections 188, 341, 290 and 291 of I.P.C. and Sections 30 and 32 of the A.P. Police Act.

(2.) Heard learned counsel for the petitioner and learned Public Prosecutor, appearing for the respondent - State.

(3.) The allegations are that the Petitioner/A-2 along with other accused took out procession, on their permitted canvassing vehicle, on a particular route, and on the request, the S.D.P.O. Narayanpet, also accorded permission for the procession to be taken on that route, but they proceeded towards main chowk through Hanuman temple, Godugugeri, for which route the prior permission was not obtained, and as such obstructed free passage of vehicles and public and have shown disobedience to the order.