MANIK B. Vs. KADAPALA SREYES REDDY

JUDGEMENT

(1.) Leave granted.

(2.) Though, we have heard learned counsel for the parties at length, we have not gone into the merits of the arguments, inasmuch as any observation made by this Court with regard to the impugned order will adversely affect the rights of the parties at the stage of the trial.

(3.) The factors which the Court is required to take into consideration, while quashing the proceedings under Sec. 482 of the Code of Criminal Procedure, 1973 (in short "Cr.P.C.") and while considering an application for discharge are totally different.