Telangana High Court
Vanparthi Vaishali vs The State Of Telangana on 29 December, 2022
THE HONOURABLE SRI JUSTICE K.SURENDER
CRIMINAL PETITION No.11817 OF 2022
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 and 2 to quash the proceedings against them in FIR No.1556 of 2022 pending on the file of Station House Officer, Meerpet Police Station, Rachakonda, registered for the offences punishable under Sections 504, 506 of I.P.C and Sections 3(1)(r)(s) and 3(2)(va) of SC/ST POA Act.
2. Heard learned counsel for the petitioners - Accused Nos.1, 2 and learned Additional Public Prosecutor for the respondent No.1 - State. Perused the material on record.
3. A perusal of the record would reveal that 2nd respondent-de facto complainant filed the present complaint stating that the petitioners herein, who are her neighbours abused her and obstructed the construction of her house. Later, Accused No.1 along with her family members threatened 2nd respondent with dire consequences.
KS,J Crl.Petition No.11817 of 2022 2
4. In the said circumstances, this Court deems this appropriate to direct the Investigating Officer in FIR No.1556 of 2022 pending on the file of Station House Officer, Meerpet Police Station, Rachakonda, to conclude the investigation without taking any coercive steps against the petitioners - Accused Nos.1 and 2. Further, the petitioners - Accused Nos.1 and 2 shall co-operate with the Investigating Officer as and when required for the purpose of investigation.
5. Accordingly, the Criminal Petition is disposed of.
Miscellaneous applications pending, if any, shall stand closed.
_____________ K.SURENDER, J Date: 29.12.2022 gms KS,J Crl.Petition No.11817 of 2022 3 THE HONOURABLE SRI JUSTICE K.SURENDER CRIMINAL PETITION No.11817 OF 2022 29.12.2022 gms