V NAGESH Vs. P N VAGDEVI

JUDGEMENT

(1.) This Criminal Petition, under Section 482 Cr.P.C., is filed by the petitioner -accused No.2 seeking to quash the proceedings against him in F.I.R No.67/2020, dated 23.03.2020 on the file of Nagari Urban Police Station, Chittoor District, Andhra Pradesh, registered for the offences punishable under Sections 498-A, 420, 468 and 474 r/w 34 IPC.

(2.) Heard learned counsel for the petitioner-accused No.2 and learned Additional Public Prosecutor appearing for the 2nd respondent.

(3.) The contents of the copy of the Complaint, dated 23.03.2020, submitted by one P.N.Vagdevi (1st respondent-defacto complainant) discloses that since the date of her marriage with the accused No.1, he harassed her mentally and physically. He made her to put up an Automobiles and furniture business at Puttur and dealt with all financial transactions. Thereafter, when serious misunderstandings arose between them, he forged her signature and took an advance amount of Rs.15,00,000/- from the shop owner. Further it was also alleged that the petitioner herein in collusion with accused No.1 filed a false suit stating that the defacto complainant borrowed Rs.9,00,000/- under three (3) promissory notes for Rs.3,00,000/- each and that the said promissory notes are created and forged by accused No.1 in collusion with the other accused.