G HARI BABU Vs. STATE PUBLIC PROSECUTOR

JUDGEMENT

(1.) This Criminal Petition is directed to quash the proceedings in C.C. No. 800 of 2008 on the file of Additional Judicial Magistrate of the First Class at Sangareddy, Medak District.

(2.) The facts of the case are:

(3.) Later, a protest petition was filed by the 2nd Respondent under Section 210 of Code of Criminal Procedure against Tirupathi Reddy i.e. the G.P.A. holder, and the Petitioners asserting that the police having been influenced by them failed to conduct proper enquiry and further on the ground that corresponding civil suit was filed before a civil Court, filed the final report.