MORTHA RANGARAO Vs. STATE OF A P

JUDGEMENT

(1.) This criminal petition is filed under Section 482 of the Code of Criminal Procedure, 1973, seeking quashing of the proceedings in C.C. No. 44 of 2012 on the file of Judicial First Class Magistrate, Palakol, West Godavari district, which was taken on file against the petitioner/A-16, along with other, for the offence punishable under Section 423 of the Indian Penal Code. The brief allegations leveled against the accused, including the petitioner/A-16 herein, are as under:

(2.) Insofar as the petitioner/A-16 is concerned, the case was taken on file for the offence punishable under Section 423 of the Indian Penal Code. Section 423 says that whoever dishonestly or fraudulently executes any instrument with regard to change of any property and which contains false statement relating to the consideration for such transfer or change is punishable under Section 423 IPC.

(3.) The learned counsel for the petitioner submits that the proceedings against A-17, who is a co-attestor of the documents, were quashed by this Court in Yelakala Ranga Rao v. State of A.P., 2013 2 ALT(Cri) 46 and the petitioner stand on the same footing as that of A-17. The said fact is not disputed or denied by the learned counsel appearing for 2nd Respondent.