PAMULA CHINA VENGAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C. ) is filed seeking quash of the F.I.R. in Crime No.148 of 2020 of Duttaluru Police Station, SPSR Nellore District.

(2.) Heard learned counsel for the petitioner and the learned Additional Public Prosecutor for the 1st respondent/state.

(3.) The petitioner is A-1 in the above Crime No.148 of 2020 of Duttaluru Police Station, SPSR Nellore District. On a report lodged by the 2nd respondent, who is the de facto complainant, who is Tahsildar of Duttaluru Mandal, that the petitioner has forged the possession certificate said to have been issued by M.R.O., Duttaluru in respect of the land covered by Sy.No.221 of Yerrukollu Village, the above case was registered against the petitioner and others and the same is under investigation.