THAMMANA MANIKANTA KARTHIK Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner/A1 implores for a writ of certiorari to quash the proceedings against him in FIR No.53 of 2016 pending on the file of Nidamarru Police Station, West Godavari District registered for the offences under Sections 420, 468 IPC against him and others.

(2.) The factual matrix of the case is thus:

(3.) Heard Sri A.K.Kishore Reddy, learned counsel for petitioner, and learned Government Pleader for Home representing the respondents 1, 5, 6 & 9 and learned Government Pleader for Revenue representing the respondents 2, 4, 7 & 8.