V SIVA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This petition under S. 482, Cr. P.C. seeks quashing of proceedings in FIR No. 16 of 2000 registered at Medipally police station on the basis of a complaint lodged by one K. Murali in which the petitioner is accused of offence under S. 420 Indian Penal Code and S. 5 of A. P. Protection of Depositors and Establishments Act, 1999.

(2.) It is contended by the learned counsel for the petitioner that the allegations in the complaint do not make out any ingredients of the offence under S. 420, IPC. In respect of the offence under S. 5 of A.P. Protection of Depositors and Establishments Act, 1999, it is contended that the complaints in respect of the said Act are required to be filed before the designated authority and thus it is contended that the FIR under these circumstances, deserves to be quashed.

(3.) The relevant facts may be stated briefly as follows :