G.SATYANARAYANA Vs. STATE OF A.P.

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 to quash the proceedings against him in Crime No.48 of 2020 on the file of New Port Police Station, Visakhapatnam for the offence punishable under Ss. 468, 471 and 420 of Indian Penal Code,1860 [for short "IPC"].

(2.) The facts of the case, in brief, are as follows:

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