N GOVERDHANA BABU Vs. PALYAM RAMASUBRAHMANYAM

JUDGEMENT

(1.) This criminal petition is filed under Section 482 Cr.P.C to quash the proceedings in C.C.No.7/2010 on the file of the Court of the Judicial Magistrate of First Class, Pakala, Chittoor District.

(2.) I have heard Sri V.V.Laxminarayana, learned counsel appearing for the petitioner/accused, Sri D.Purnachandra Reddy, learned counsel appearing for the 1st respondent/de facto complainant and the learned Public Prosecutor, representing the 2nd respondent/State.

(3.) The short facts necessary for considering the criminal petition may be stated as follows: