(1.) The present Criminal Petition is filed by the Petitioner under Section 482 of the Code of Criminal Procedure (for short "Cr.P.C.") to quash the proceedings in S.C. No. 122 of 2008 on the file of the Court of Assistant Sessions Judge, Tadepalligudem, West Godavari District.
(2.) It is urged by learned Counsel appearing for the Petitioner that the present Petitioner is accused No. 2 in S.C. No. 122 of 2008. It is further urged that A-2 is working as ASI of Police in West Godavari District and the present complaint is motivated as the Petitioner registered different crimes against the Respondent No. 2 and he submitted that the details of the crimes registered against Respondent No. 2, which reads as follows:
(3.) Crime No. 1 of 2002 Under Section 420 IPC registered by the Sub-Inspector of Chebrolu Police Station.