VELAGAPUDI BABU RAO Vs. STATE OF A P

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 of the Criminal procedure Code to quash the entire proceedings in C.C. No.236 of 2009 on the file of the III Metropolitan Magistrate, Vijayawada against the petitioner/A-A-6.

(2.) I have heard Sri P.S.P.Suresh Kumar, learned counsel appearing for the petitioner and the learned Additional Public Prosecutor representing the State/Respondent.

(3.) IN Chinnamu thu Ambalam v.S. Jagannatha Chariar (1) AIR1959 Madras 89 (Vol. 46, C29)(1) it is held as follows: To attract Section 188 IPC, the following ingredients are required to be satisfied: