A VIDYADHAR RAO Vs. KVS NARAYANA RAO

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of Cr.P.C. to quash the proceedings against the petitioners/accused 1 to 6 in P.R.C. No. 11 of 2009 on the file of the Additional Judicial First Class Magistrate, at Kovvur, Nellore District. I have heard the learned counsel appearing for the petitioners/accused, the learned counsel appearing for the first respondent/de facto complainant and the learned Additional Public Prosecutor representing the second respondent/State.

(2.) The brief facts leading to the filing of the present criminal petition are as follows:

(3.) It is contended by the learned counsel appearing for the petitioners/accused that even if the entire allegations are taken to be true, it is purely a civil dispute and prosecuting the accused for a criminal offence which is created by the first respondent to harass them is nothing but abuse of process of law. The learned counsel therefore seeks to quash the entire proceedings in P.R.C. No. 11 of 2009.