LAWS(SC)-2007-2-25

T VENGAMA NAIDU Vs. T DORA SWAMY NAIDU

Decided On February 27, 2007
T.VENGAMA NAIDU Appellant
V/S
T.DORA SWAMY NAIDU Respondents

JUDGEMENT

(1.) Leave granted.

(2.) An order passed by a learned Single Judge of the Andhra Pradesh High Court is in challenge in this appeal. By that order the learned Single Judge allowed the Criminal Petition filed by the respondents herein and quashed the FIR registered against them.

(3.) The appellant herein had filed a private complaint against these respondents which was sent for investigation u/s. 156 (3) of the Criminal Procedure Code to the Police whereupon a criminal case was registered as Crime No. 22/2002 dated 13.1.2002 for the offences punishable under Ss. 464, 423, 420 read with Sec. 34 of the Indian Penal Code. It is an admitted position that this investigation is not complete and while the investigation was in progress, the respondents filed a petition u/s. 482 of the Criminal Procedure Code before the High Court for quashing the FIR, which was lodged on the basis of the complaint, as well as the investigation. Aggrieved by the order passed by the High Court, the original complainant has now come up before us.