ABHIRAM Vs. STATE OF ANDHRA PRADESH AND ANOTHER

JUDGEMENT

(1.) This is a criminal petition by the petitioner/second accused under Sec. 482 of the Code Criminal Procedure requesting to quash the proceedings in C.C.No.1141 of 2010 on the file of the learned XIV Additional Chief Metropolitan Magistrate, Hyderabad insofar as the petitioner/2nd accused is concerned.

(2.) I have heard the submissions of the learned counsel for the petitioner and the learned Additional Public Prosecutor appearing for the 1st respondent/State. Though the 2nd respondent/1st informant was served with notice, none appeared for the said respondent.

(3.) Now, the points for determination are: