YARLAGADDA VENKATA SATYAVENI Vs. KOPPOLU RAMA RAO

JUDGEMENT

(1.) The instant petition under Sec. 482 of Code of Criminal Procedure, 1973[for short 'Cr.P.C'] is filed by the Petitioners/Accused Nos.2 and 3, seeking quashment of proceedings against them in C.C.No.377 of 2017 on the file of the Court of II Additional chief Metropolitan Magistrate-cum-Mahila Magistrate, Vijayawada,[For short 'Magistrate Court'] for the offence punishable under Ss. 420 and 464 r/w 109 of the Indian Penal Code,1860[for short 'I.P.C.'].

(2.) Brief facts of the case, are as follows:

(3.) Heard Sri K.B.Ramanna Dora, learned counsel for the petitioners and Ms.D.Prasanna Lakshmi, learned Assistant Public Prosecutor representing the State/Respondent No.3. None appeared for Respondent Nos.1 and 2.