AZGHAR AHMED KHAN Vs. STATE OF A P

JUDGEMENT

(1.) The petitioner invokes inherent powers under Section 482 Cr.P.C., and seeks quashing of the proceedings in C.C.No. 986 of 1998 on the sole ground that the A-1, A-2, A-4, A-5 and A-8, are acquitted during trial and the evidence of witnesses have not been accepted by the trial court and C.C.No. 986 of 1998 is separated against A-9 being the petitioner herein and the proceedings are liable to be quashed.

(2.) The learned counsel for the petitioner has placed reliance on two decisions reported in Thallapalli Rajaiah v. State of A.P. and Janyavula Rambabu v. The State rep. by Inspector of Police.

(3.) The learned Public Prosecutor has contended that simply because some of the accused are acquitted does not be a ground for quashing the proceedings against rest of other accused whose case has been separated from the original case and placed reliance on the decision reported in G. Venkataratnam Kumar v. State of A.P.