KOLLI BUCHI KOTAIAH Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr.P.C. to quash the proceedings against the petitioner/A.1 in Crime No.30 of 2011 of Chikkadpally P.S., Hyderabad.

(2.) THE facts leading to filing of the present petition, briefly, are as follows: The petitioner, Kolli Satyanarayana, Kolli Pandu Ranga Rao and Kolli Rama Devi have started partnership firm in the name and style of M/s.Sri Krishnaveni Poultry Needs, in the year 1986. One Kolli Venkata Padmanabham joined in the firm as a partner on 08.09.1988. The said firm was registered with Registrar of Firms, vide Registration No.1527/1989. Kolli Satyanarayana retired from the partnership firm in the year 1992 and one Gangaram joined as one of the partners of the firm.

(3.) ON 24.01.2011, the second respondent submitted a written complaint to the Station House Officer (SHO), Chikkadpally P.S., who in turn registered a case in Crime No.30 of 2011 under Sections 420, 468 and 471 IPC and Section 70 of Indian Partnership Act against the petitioner. Heard Sri P.Sri Raghu Ram, learned counsel for the petitioner, Sri T. Rajendra Prasad, learned counsel for the respondent No.2, Sri Ch.Ravindra Babu, learned counsel for the respondent Nos.3 and 4 and learned Additional Public Prosecutor for the first respondent -State.