MAZHAR PASHA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C. to quash proceedings in Cr.No.306 of 2009, dated 23-09-2009 on the file of the Abid Road Police Station, Hyderabad, registered for offence punishable under Section 420 IPC.

(2.) The petitioner herein is the accused and the 2nd respondent herein is the defacto-complainant in the Calender Case. For convenience, I refer them accordingly henceforth.

(3.) The defacto-complainant filed private complaint in the court of 2nd additional Chief Metropolitan Magistrate, Nampally, Hyderabad, against the accused with a request to refer the matter under Section 156(3) Cr.P.C. for necessary investigation and report to the Police Station, Abid Road.