Telangana High Court
Marapadaga Ravider Reddy vs The State Of Telangana And Another on 30 January, 2023
1
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.882 OF 2023
ORDER:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioner- Accused No.8 to quash the proceedings against him in FIR No.9 of 2023 pending on the file of Station House Officer, Mirdoddi Police Station, Siddipet District, filed for the offences punishable under Sections 306, 420, 506 and 427 of Indian Penal Code (for short "IPC") and Sections 3(2)(v)(va) of SC/ST (POA) Act.
2. Heard learned counsel for the petitioner - Accused No.8 and learned Additional Public Prosecutor for the respondent - State. Perused the material on record.
3. The present crime was registered by the Station House Officer, Mirdoddi Police Station, Siddipet District, against this petitioner who is arrayed as accused No.8 and others. It is alleged in the complaint that there were disputes regarding purchase of land and in relation to the said dispute, this petitioner was also part of the other accused who abused the father of 2nd respondent - de 2 facto complainant. Since all the accused abused him, the father of 2nd respondent committed suicide.
4. As seen from the complaint, an omnibus allegation is made that this petitioner who is aged around 80 years was part of the persons who confronted and assaulted the deceased.
5. Since there is no specific allegation and keeping in view the age of this petitioner - Accused No.8, this Court deems it appropriate to direct the Investigating Officer in respect of FIR No.9 of 2023 pending on the file of Station House Officer, Mirdoddi Police Station, Siddipet District, to conclude investigation without taking any coercive steps against the petitioner - Accused. Further, the petitioner - Accused shall co-operate with the Investigating Officer as and when required for the purpose of investigation.
6. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 30.01.2023 rev