JUPALLY LAKSHMIKANTHA REDDY 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, seeking quashment of the proceedings against him in C.C.No.303 of 2020 on the file of the Court of Judicial Magistrate of First Class, Nandyal, Kurnool District for the offence under Sec. 420 of the Indian Penal Code[for short 'IPC'].

(2.) The contents of the charge sheet, in brief, are as follows:

(3.) Aggrieved by the registration of the case against him, Petitioner/Accused filed the present petition on the following grounds: