TELIKAPALLI PADMAVATHI Vs. STATE STATION HOUSE OFFICER

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[in short 'Cr.P.C'] has been filed by the Petitioner/Accused No.2 seeking to quash F.I.R.No.397 of 2019 of Arundelpet P.S., which was registered for the offence punishable under Sec. 420 read with 34 of the Indian Penal Code,1860.[In short, 'I.P.C.']

(2.) The facts which led to the filing of this petition are;

(3.) Heard Sri A.Venkata Durga Rao, learned counsel for Petitioner, Ms. Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1 and Sri G. Kondal Rao, learned counsel for Respondent No.2/ de-facto complainant.