P.GOVINDAA RAJAN 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 C.C.No.404 of 2019 on the file of the Court of Judicial Magistrate of First Class, Punganur for the offence punishable under Sec. 507 of Indian Penal Code,1860[for short 'IPC'].

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

(3.) Being aggrieved by the registration of the said case, Petitioner/Accused filed the present petition on the following grounds: