BONDI JANAKI Vs. STATE OF A.P.

JUDGEMENT

(1.) THIS petition is filed under Section 482 Cr.P.C. to quash the proceedings in Cr.No.38 of 2011 of Gara Police Station, Srikakulam District.

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

(3.) ON 12.04.2011, the father of the deceased i.e., 2nd respondent herein submitted a complaint to the Station House Officer, Gara Police Station alleging that the petitioners herein forged the signature of the then village sarpanch and gave false evidence before the Labour Court, Mumbai. Basing on the said complaint, the Station House Officer Gara P.S registered a case in Cr.No.38 of 2011 for the offences under Sections 420, 193, 198, 465, 209, 199 r/w 34 of IPC against the petitioners herein. Feeling aggrieved by the registration of the criminal case, the petitioners filed the present Criminal Petition.