EPPILI LAKSHMI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short "Cr.P.C"] has been filed by the Petitioner/Accused No.12, seeking quashment of Crime No.239 of 2019, on the file of Amalapuram Town P.S., for the offences punishable under Ss. 420, 466, 471 and 477-A read with 34 of the Indian Penal Code,1860[for short "I.P.C."]

(2.) The facts which led to the filing of this petition, are:

(3.) Heard Sri N.Siva Reddy, learned counsel for Petitioner, Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1 and Sri M.P. Kashyap, learned counsel for Respondent No.2.