GULLAMPUDI VEERA NAGAMANI Vs. STATE OF A P

JUDGEMENT

(1.) THIS Criminal Petition is filed under Section 482 of Cr.P.C., to quash the proceedings against the petitioner/accused in Cr.No.307 of 2011 on the file of III Town Police Station, Rajahmundry, registered for the offences punishable under sections 463, 464, 465, 468, 471 and 420 IPC.

(2.) THE facts leading to the filing of the present petition, briefly, are as follows:

(3.) THE 2nd respondent along with Malla Maridabbai, Malla Veera Eswara Rao filed CCSR No.635 of 2011 on the file of Judicial Magistrate of First Class, Prathiapadu against the petitioner and her husband for the offences punishable under Sections 463, 464, 465 and 468 read with 34 IPC alleging that the petitioner and her husband, by forging the thumb impression of Malla Maridabbai, have created an endorsement dated 02.09.2007 as if the petitioner and her husband paid an amount of Rs.4.00 lakhs to Malla Maridabbai and obtained the thumb impression on the sale agreement.