A NARASIMHA Vs. STATE OF A P

JUDGEMENT

(1.) This Criminal Petition is filed under Section 482 Cr.P.C. seeking to quash proceedings in C.C.No.78 of 2005 on the file of the Judicial Magistrate of First Class, Andole, Jogipet, Medak district.

(2.) The petitioner is A1 and the second respondent is the defacto complainant, who lodged report dated 16.2.2004 with the Station House Officer, Jogipet, Medak district, which was registered as Cr.No.26/04 of Jogipet P.S. under Sections 409 and 420 IPC and Sections 79(A)(1) (a) and (c) and 116(c) of A.P. Cooperative Societies Act, 1964 against the petitioner-A1.

(3.) Before going into the merits of the case, it is necessary to note briefly the prosecution version.