K. JAYALALITHA Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr.P.C. to quash the proceedings against the petitioners/A1 and A2 in C.C. No. 1475 of 2010 on the file of IX Metropolitan Magistrate Court, Cyberabad at Kukatpally.

(2.) LEARNED counsel for the petitioners submitted that return of postal cover sent to correct address of the second respondent with an endorsement "not claimed" would amount to service of notice.

(3.) FROM the above table, it is clear that the notice was sent to the correct address of the second respondent, as mentioned in his complaint. In support of the contention, learned counsel for the petitioners has drawn my attention to the decision in K. Sajjan Raj v. Gopi Setty Chandra Mouli : 2011 (4) ALD 96. As per the principle enunciated therein, when a notice has been sent to the correct address of the party and when the same has been returned as "not claimed", same amounts to service of notice.