MANNEM MOHAN RAO Vs. STATE OF A.P.

JUDGEMENT

(1.) This Criminal Petition, under Section 482 of the Code of Criminal Procedure, 1973, is filed to quash the proceedings in C.C.No.973 of 2016 on the file of the III Additional Chief Metropolitan Magistrate, Vijayawada.

(2.) Heard the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for 1st respondent-State.

(3.) Basing on a report lodged by 2nd respondent-informant, police registered a case in crime No.236 of 2016 of Governorpet police station, Vijayawada city, and after completion of investigation, laid charge sheet against the petitioner/A.3 and others for the offence punishable under Section 420 read with 34 IPC. The allegations in the charge sheet, in brief, may be stated as follows.