SIYYADULA RAM BABU Vs. SALAPU CHINNODU

JUDGEMENT

(1.) Accused No.4-Sri Siyyadula Rambabu @ Ram filed this Criminal Petition under Sec. 482 of Code of Criminal Procedure (Cr.P.C.) seeking to quash order dtd. 21/12/2017 of learned Assistant Sessions Judge at Anakapalle in Crl.M.P.No.32 of 2013 in S.C.No.179 of 2012.

(2.) Respondent No.1 is the de facto complainant on whose complaint the prosecution was initiated. Despite notice, none entered appearance on his behalf. Respondent Nos.3, 4 and 5 are A.1, A.2 and A.3 before the learned trial Court and they have not put up any contest. Respondent No.2 is the State represented by learned Assistant Public Prosecutor.

(3.) Sri Y.Ramesh, the learned counsel for petitioner and learned Assistant Public Prosecutor representing respondent No.2-State submitted arguments.