EDARA SAMBASIVA PRASAD Vs. STATE

JUDGEMENT

(1.) THIS petition is filed under section 482 Cr.P.C. to quash the proceedings in S.C. No. 225 of 2011 on the file of Additional Assistant Sessions Judge, Mangalagiri.

(2.) SRI Ch. Masthan Naidu, the leaned counsel for the petitioners submitted that the criminal proceedings against the petitioners are liable to be quashed for the following reasons:

(3.) BEFORE adverting to the factual aspects of the case, I feel it apt to refer to the case law cited by both the counsel. The learned counsel for the petitioners relied on the following decisions to impress upon the Court that the alleged act committed by the petitioners would not attract the basic ingredients of Section 306 IPC.