T. SUVARNA Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS criminal petition is filed under Section 482 Cr.P.C., seeking quashing of the proceedings in CC No.1233/2010 on the file of IV Additional Chief Metropolitan Magistrate, Nampally, Hyderabad.

(2.) A private complaint which was filed against the petitioners was referred to the police under Section 156(3) Cr. P.C., came to be registered as Cr.No.251/2008 of Nallakunta Police Station against the petitioners for offences punishable under Sections 420, 406, 415 IPC. The Police investigated into the matter and filed charge sheet which was taken on file as CC No.1233/2010 against all the petitioners.

(3.) THE learned counsel for the petitioners mainly contends that even accepting the allegations made in the charge sheet to be true, no offence is made out against the petitioners. He would further contend that even if the entire allegations are taken to be true, it is purely a civil dispute and the issue involved in the present case is already decided by the District Forum which was upheld in all material aspects by the State Commission. Initiation of proceedings after judgment of the State Commission is only with a view to wreck vengeance against the petitioners and the same has been instituted with a mala fide intention.