RAMESH BODIGINCHALA 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.251 of 2020 of Proddatur I Town Police Station, YSR Kadapa District.

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

(3.) The petitioner is the sole accused in Crime No.251 of 2020 of Proddatur I Town Police Station, YSR Kadapa District. On a report lodged by the 2nd respondent, who is the de facto complainant against the petitioner, a case under Section 420 of the Indian Penal Code, 1860 and under Section 66-D of the Information Technology Act, 2000 was registered against him on the ground that the petitioner obtained licence from the Department by furnishing false address with an intention to evade the tax to run the business in the name and style of "Venkateshwara Traders". The said case is now under investigation.