GADDAM AMARNATH REDDY Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.'), is filed to quash the proceedings in C.C.No.1905 of 2017 on the file of II Additional Junior Civil Judge-cum-XIX Metropolitan Magistrate, Kukatpally at Miyapur, registered for the offences punishable under Sections 394, 109 and 120(B) IPC.

(2.) The case of the prosecution, in brief, is that on 11.07.2012 in between 09.00 am and 09.15 am three unknown persons aged 20 to 25 years went to the house of the de facto complainant and enquired about her husband and when she about to talk with her husband over phone, the unknown persons went into the house and caught hold of her and assaulted her and caused injuries and confined her in the bath room and committed theft of gold ornaments and net cash of Rs.3,10,100/- and flee away.

(3.) Heard learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the State.