Telangana High Court
Kondavena Prabhakar vs State Of Telangana on 4 April, 2023
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THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.3321 OF 2023
O R D E R:
This Criminal Petition is filed under Section 482 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C.') by the petitioners- accused Nos.1 to 3 to quash the proceedings against them in respect of FIR No.33 of 2023 pending on the file of Station House Officer, Ramagiri Police Station, Peddapalli District. The offences alleged against the petitioners are punishable under Sections 290 and 324 read with Section 34 of Indian Penal Code (for short "IPC").
2. Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State - respondent. Perused the record.
3. Learned Additional Public Prosecutor would submit that on the basis of complaint of 2nd respondent, initially, the FIR No.33 of 2023 was registered by the police for the offence punishable under Section 324 of IPC and later the section of law was altered to Section 326 of IPC.
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4. Since, it is alleged in the complaint that iron rods were used by the petitioners to attack the victim and as the victim received grievous injuries, I find that there are no grounds to quash the proceedings against the petitioners. Hence, the present criminal petition is liable to be dismissed.
5. Accordingly, the Criminal Petition is dismissed. However, the petitioners - accused are at liberty to move this Court by filing an application seeking anticipatory bail.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 04.04.2023 rev