S.REDDEIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) In this Criminal Petition filed under Sec. 482 Cr.P.C., the petitioner/A.1 seeks to quash the proceedings against him in C.C.No.469 of 2012 on the file of the Court of III Additional Judicial First Class Magistrate, Tirupati for the offence under Ss. 420 and 423 read with 34 IPC.

(2.) The private complaint filed by the 2nd respondent herein was referred to the Police by the learned III Additional Judicial First Class Magistrate, Tirupati under Sec. 156(3) Cr.P.C for investigation and the same was registered by Tiruchanur Police, Tirupati Urban as a case in Crime No.203 of 2011 for the offence under Ss. 420 and 423 read with 34 IPC. The said crime was investigated and eventually, having found prima facie evidence against the petitioner/A.1 and A.2 to A.5 regarding their complicity in commission of the said offences, the investigating officer has filed a charge sheet in the trial Court and the same was numbered as C.C.No.469 of 2012 which is now pending trial before the trial Court.

(3.) Heard Sri V.Nitesh, learned counsel for the petitioner/A.1; Sri Y.Jagadeeswara Rao, learned Assistant Public Prosecutor for the 1st respondent/State and Sri T.Janardhana Rao, learned counsel for the 2nd respondent/de facto complainant.