K.JAGGA RAO Vs. STATE OF AP

JUDGEMENT

(1.) This Criminal Petition under Sec. 482 of Code of Criminal Procedure (Cr.P.C.) is filed by accused seeking quashment of C.C.No.669 of 2015 pending on the file of learned Special Judicial First Class Magistrate for Prohibition and Excise, Guntur. The said criminal case alleges offence under Sec. 494 I.P.C.

(2.) Respondent No.1 is State represented by learned Assistant Public Prosecutor. Respondent No.2 is de facto complainant. Despite notice being served, none entered appearance for respondent No.2.

(3.) Sri Naga Praveen Vankayalapati, learned counsel appearing for petitioner and learned Assistant Public Prosecutor appearing for respondent No.1/State submitted arguments.