CHUNDI BALAJI DAYAL Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The instant petition under Sec. 482 of the Code of Criminal Procedure, 1973[in short 'Cr.P.C.' ] has been filed by the Petitioner/Accused, seeking quashment of the proceedings against him in C.C.No.1071 of 2021 on the file of the Court of Principal Junior Civil Judge-cum-Judicial Magistrate of First Class, Gudivada for the offence under Sec. 509 of Indian Penal Code, 1860[in short 'I.P.C.].

(2.) The case of the Prosecution, in brief, is as follows:

(3.) Heard Sri G.Sailochan, learned counsel representing Ms.V.Sesha Kumari, learned counsel for the Petitioner, Sri V.Apparao, learned counsel representing Sri Thota Ramakoteswara Rao, learned counsel for Respondent No.2 and Ms.K.Priyanka Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.1.