Raini Madhu , Raini Madhu Sudhan vs State Of Telangana
2025 Latest Caselaw 4787 Tel

Telangana High Court

Raini Madhu , Raini Madhu Sudhan vs State Of Telangana on 11 April, 2025

     THE HONOURABLE SRI JUSTICE K.SURENDER

         CRIMINAL PETITION No.6063 OF 2020

ORDER:

This Criminal Petition is filed under Section 482 of

Cr.P.C., by the petitioner/accused No.3 to quash the FIR

against him in Crime No.132 of 2020 on the file of

Shankarampet Police Station, Medak District, for the

offences under Sections 147,148, 307, 323, 504, 506 (ii),

120(B) read with 149 IPC and Sections 3(1)(r)(s), and

Sections 3(2)(V), Section 3(2)(V)(a) of SCs/STs (PoA) Act,

2015.

2. This Court vide order dated 27.11.2020, had granted

relief of not to take coercive steps against the petitioner

herein. In all, the allegations were leveled against 10

persons. The police filed charge sheet against other 9

persons who are accused Nos.1 and 2 and 4 to 10. The

charge sheet was laid by the police on the basis of the

complaint filed by the 2nd respondent. According to the 2nd

respondent, this petitioner and all others have threatened

and abused him in the name of caste and also assaulted

him. On the basis of the said complaint, the police found

prima-facie case against the 9 persons including this

petitioner and filed charge sheet against them.

3. Insofar as other accused are concerned, learned

Sessions Judge vide judgment dated 11.11.2024 acquitted

all the accused mainly on the ground that the prosecution

failed to bring forth the allegations against the accused. The

learned Sessions Judge found that on account of the political

rivalry the accused were implicated in the case.

4. Learned Assistant Public Prosecutor, on instructions,

would submit that the crime is still pending against this

petitioner.

5. In view of full-fledged trial undertaken by the learned

Sessions Judge and finding that the complaint was false and

politically motivated, no useful purpose would served if the

investigation is permitted to go on insofar as this petitioner is

concerned.

6. For the said finding by the trial Court that the

complaint itself was politically motivated, the proceedings

against this petitioner in Crime No.132 of 2020 on the file of

Shankarampet Police Station, Medak District, are quashed.

Accordingly, the Criminal Petition is allowed.

Miscellaneous Petitions pending, if any, shall stand

closed.

___________________ K.SURENDER, J

Date: 11.04.2025 PNS

THE HONOURABLE SRI JUSTICE K.SURENDER

CRIMINAL PETITION No.6063 OF 2020

Date: 11.04.2025 PNS