VANAM SAMBAIAH Vs. STATE OF A.P.

JUDGEMENT

(1.) This petition is filed to quash proceedings in C.C.No.279/2011 on the file of Judicial First Class Magistrate, Mulugu, Warangal District.

(2.) Heard learned counsel for the revision petitioners.

(3.) Learned counsel for the petitioners submitted that in respect of same offence, second respondent herein gave a complaint to police, which was registered as Crime No.107/2010 for the offences under Sections 406, 417, 420 & 447 IPC and the said Crime is still pending investigation and in the meantime, Magistrate Court took cognizance on the basis of a private complaint filed by the second respondent in respect of the same incident and registered it as C.C.No.279/2011, therefore, it is has to be quashed.