VASA HIRIPRASADA REDDY Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition is filed under section 482 Cr.P.C. to quash CC.No. 794 of 2007 on the file of the Court of II-Additional Judicial Magistrate of First Class, Nellore, Nellore district.

(2.) Heard the learned counsel appearing for the petitioner and the learned Additional Public Prosecutor representing the first respondent-State. None appears for the second respondent-defacto complainant.

(3.) The brief facts disclosed from the complaint-petition filed by the second respondent before the learned Magistrate are the following: