GUDE SATHYANARAYANA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed by the petitioners-A1 to A3 to quash the proceedings in connection with crime No.79 of 2019 on the file of the SHO, Chinna Gudur Police Station, Mahabubabad District, registered for the offence punishable under Section 306 r/w 34 IPC and to stay all further proceedings in the said crime.

(2.) Heard the learned counsel for the petitioners and learned Additional Public Prosecutor representing the State.

(3.) Learned counsel for the petitioners submits that the petitioners have been falsely implicated in the aforesaid case with an intention to blackmail them and to extract illegal gains. The complaint is lodged with vague allegations of cheating. He further submits that there is counter case in Cr.No.49 of 2019 on the file of Chinna Gudur Police Station for the offences punishable under Sections 143, 147, 148 and 324 r/w 149 IPC and in order to over come that case, the present case in Cr.No.79 of 2019 for the offence under Section 306 IPC is filed against the petitioners with ill motive. Hence, the FIR is liable to be quashed.