KAMALAPURAM JALEEL SAHEB Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of the Criminal Procedure (hereinafter referred as Cr.PC) is filed by the petitioners to quash C.C.No.108 of 2016 pending on the file of II Additional Judicial Magistrate of First Class, Proddatur, Kadapa District, as the learned Magistrate has committed error in taking the cognizance and issuance of summons to the petitioners/accused.

(2.) Aggrieved by taking the cognizance of the complaint in C.C.No.108 of 2016, said to be filed by the Syed Rahamathulla/2nd respondent herein, said to be Inspector Auditor, Waqf Board, the present Criminal Petition is filed.

(3.) The facts in nutshell are as follows: