SARIPALLI RAMA SATTIAH Vs. STATE OF A.P

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short "Cr.P.C") is filed by the petitioners/A.1 to A.4 seeking quash of proceedings in C.C.156 of 2013 pending on the file of Additional Judicial Magistrate of First Class, Narsapur, West Godavari District.

(2.) Heard Sri K.Gopal, learned counsel for the petitioners and learned Assistant Public Prosecutor for the State. The 2nd respondent filed written arguments.

(3.) A private complaint was filed by the 2nd respondent, and having satisfied with the allegations made in the complaint and having found prima facie case, the learned Additional Judicial Magistrate of First Class, Narsapur had taken on file vide C.C.No.156 of 2013 under Ss. 324, 379 and 448 read with 109 IPC against the petitioners/A.1 to A.4.