NAMAGIRI BABJI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) This is an application filed under Sec. 482 of Cr. P.C. to quash all further proceedings in C.C.No. 255 of 1999 on the file of the IXth Metropolitan Magistrate, Hyderabad. The petitioner is shown as the fourth accused. He is a Police Officer.

(2.) Before adverting to the question as to whether the proceedings of the criminal Court can be quashed by this Court, it may be necessary to notice few relevant facts.

(3.) One Ch. Sudharshan Gupta the de facto complainant filed complaint S. 190(c) read with Sec. 200 of Cr. P.C. before the learned Metropolitan Magistrate, Hyderabad against the petitioner and six others. In the said complaint, it is inter alia stated that accused Nos. 1 and 2 are the proprietors of M/s. Raki Industries situated at Kakinada, the third accused is the employee of the industry owned by accused No. 1 and 2. Accused No. 4, 5 and 6 are the Police Officers attached to Sarpavaram Police Station, Kakinada and accused No. 7 is the Car driver of Ambassador car bearing No. AP-16-D-5533 who is alleged to have driven the vehicle at the time of commission of the offence.