LAWS(APH)-2023-11-2

A RAFEEQ Vs. C VIJAYA

Decided On November 09, 2023
A Rafeeq Appellant
V/S
C VIJAYA Respondents

JUDGEMENT

(1.) The present Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (Cr.P.C.), praying to call for the record and to quash the complaint in C.C.No 225 of 2018 on the file of XII Additional Metropolitan Magistrate, Gannavaram, Krishna District.

(2.) The petitioner herein is the accused and the 1st respondent is complainant. To avoid confusion, hereinafter the petitioner will be referred as 'accused' and that of 1st respondent as 'complainant'.

(3.) Precisely, the facts of the case are that: