B. SATISH Vs. STATE OF A.P.

JUDGEMENT

(1.) This criminal petition under Sec. 482 Code of Criminal Procedure is filed by the sole accused in C.C.No.690 of 2018 on the file of learned Additional Junior Civil Judge-cum-Judicial First Class Magistrate, Bapatla praying to quash the said charge sheet on the ground that the criminal proceedings against him is an abuse of process of law.

(2.) 2nd respondent is the de facto complainant and 1st respondent is the authority that filed the said charge sheet before the learned trial Court.

(3.) Sri V.Eswaraiah, learned counsel for petitioner/accused and learned Assistant Public Prosecutor for respondents submitted arguments.