SANAPALA AMAMDA RAO Vs. STATE OF ANDHRA PADESH

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") by the petitioners/A.1 to A.7 seeking to quash the proceedings in C.C.No.676 of 2012 on the file of the Court of III Metropolitan Magistrate, Visakhapatnam, registered for the offence under Ss. 468, 471 and 420 IPC, against them.

(2.) Heard Sri Challa Ajay Kumar, learned counsel for the petitioners and Sri Y.Jagadeeswara Rao, learned Assistant Public Prosecutor for the State.

(3.) The brief facts of the case, as per the charge sheet, are as follows: