JUPALLY LAKSHMIKANTHA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appeal is directed against judgment and order dtd. 18/4/2024 in Criminal Petition No. 2197/2021 passed by High Court of Andhra Pradesh whereby the High Court refused to quash proceedings in CC No. 303 of 2020 under Sec. 420 of the Indian Penal Code, 1860[Hereinafter "IPC".].

(3.) Appellant's society namely, JVRR Education Society is running a college since 2016 from a non-multi-storeyed building comprising ground - 03 upstairs, with a height of 14.20 metres. On 13/7/2018, one V. Sreenivasa Reddy, District Fire Officer, Kurnool, submitted a written complaint alleging that the college had obtained recognition certificate from the School Education Department to run the educational institution by submitting a forged no-objection certificate[Hereinafter "NOC".] purportedly issued by Assistant District Fire Officer, Kurnool. The said complaint was registered as a First Information Report by Nandyal III Town PS in Crime No. 99/2018 on 15/7/2018 under Ss. 420, 465, 468, 471 IPC corresponding to CC No. 303/2020 on the file of Judicial Magistrate, Nandyal.